PULAVAR K. KRISHNAN Vs. THE STATE OF TAMIL NADU REP. BY ITS SECRETARY TO GOVERNMENT, HEALTH DEPARTMENT, FORT ST. GEORGE, CHENNAI

JUDGEMENT

(1.) The writ petitioner has filed this writ petition for the issuance of Writ of Certiorarified Mandamus and call for the records relating to the order Na.Ka.No.A2/1732/2016 dated 22.07.2016 passed by the 3rd respondent and quash the same and consequently, direct the respondent to construct the Health Sub Centre on the land in survey No.75/24 in at Viraiyadhakandan Village, Ilayangudi Taluk, Sivagangai District within a time limit to be fixed by this Court.

(2.) The case of the petitioner is that the writ petition has been filed under the Public Interest Litigation, since the petitioner is a native of Viraiyadhakandan Village in Ilayangudi Taluk, Sivagangai District and he was a retired Teacher and serving for the welfare of poor public of his and other nearby villages.

(3.) The petitioner further states that the Government Health Sub-Centre functioning at Viraiyadhakandan Village from 1987 for the benefit of the residents of about 10 small villages/habitants viz. Viraiyadhakandan, Panchathi, Vadukudiyiruppu (Vadugai), Sangani, Arasadi, Vadavirukkai, Kilanchunai, Thugavur, Chinna Thugalur and Karaimelkudiyiruppu which are comes under the Viraiyadhakandan Village Panchayat and the said Health Sub-Centre is mostly beneficial to the people belong to downtrodden Adi-Dravidar Community.