PRINCIPAL SECRETARY TO GOVERNMENT,SOCIAL WELFARE & NUTRITIOUS MEAL PROGRAMME DEPARTMENT Vs. S.CHITRA

JUDGEMENT

(1.) Heard the learned Advocate General for the appellants. Though the first respondent/ writ petitioner was served, she has chosen not to appear nor engage any counsel.

(2.) When the case was taken on the last date of hearing, this Court granted one more opportunity to the first respondent. Today also, none appears for the first respondent.

(3.) Assailing the correctness and validity of the order passed by the learned Single Judge, the learned Advocate General, assisted by Mr.S.John J. Raja Singh, learned Additional Government Pleader, would contend that the Moovalur Ramamirtham Ammaiyar Ninaivu Marriage Assistance Scheme (for short, 'the Marriage Assistance Scheme') was promulgated to benefit girls during their marriage, subject to the condition that the income of the applicant should not be more than Rs.6,000.00 per month i.e. Rs.72,000.00 per year. The first respondent's claim was rejected because as per her income certificate issued by the third respondent viz., the Zonal Deputy Tahsildar, her yearly income was Rs.1,08,000.00, meaning thereby, on an average, she was earning Rs.9,000.00 per month. Therefore, the first respondent was not entitled to the benefit of the scheme.