R SELVAKUMAR Vs. PROJECT DIRECTOR AND MEMBER SECRETARY, TAMIL NADU STATE AIDS CONTROL SOCIETY; SECRETARY TO GOVERNMENT, DEPARTMENT OF HEALTH, GOVERNMENT OF TAMIL NADU AND THE DRUG CONTROLLER, DRUG ADMINISTRATION, GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The writ appeal is directed against the order of the learned single Judge dated 28.06.2001 passed in W.P.No. 12059 of 2000, in and by which, the learned single Judge, after finding that the first respondent has got the authority and jurisdiction to call upon the petitioner to submit monthly return, has dismissed the writ petition.

(2.) Heard the learned Counsel for the appellant as well as the learned Government Advocate for the respondents.

(3.) The only contention of the learned Counsel for the appellant is that the first respondent is not the competent or authorised authority to call for a report from the petitioner. The very same contention was raised before the learned single Judge. Though the learned single Judge has not made it clear as to how the first respondent is the authority concerned and got jurisdiction. By furnishing more information, in the counter affidavit filed by the Joint Secretary to Government (M.E.), health and Family Welfare Department, Secretariat, Chennai-9, in the writ appeal the respondents prayed for dismissal of writ apeal. The following information in the said counter affidavit are as follows: