R DESIKAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) ONE R.Desikan, who is said to be the Chairman of Federation of Consumer Organisations of Tamil Nadu, filed this Public Interest Litigation, seeking to quash the proceedings of the Government of Tamil Nadu in GO.Ms.No.209, Rural Development (PR) Department, dated 13.12.1995, and the proceedings of the Director of Rural Development, dated 15.12.1995 and 28.12.1995 and direct respondents 4 to 11 to refund the sum of Rs.7158.79 lakhs to the Government of Tamilnadu, which has been diverted from the Panchayats and Panchayat Union funds.

(2.) HEARD Mr.V.Selvaraj, learned counsel for the petitioner Mrs.D.Geetha, learned Additional Government Pleader for the State and Mr.S.A.Rajan, learned counsel for the 5th respondent.

(3.) IT is not in dispute that, as per the above provision, it is the State Government, which owes the responsibility in respect of Panchayats and it is for them to make necessary laws/provisions enabling the Panchayats to function as Institutions of self-government. The said provision also enables the State Government to implement various schemes for economic development of the people.