GOVERNMENT OF TAMIL NADU Vs. J. PRAVEENA

JUDGEMENT

(1.) Questioning the legality of the order dtd. 17/9/2025 passed by the learned Single Judge in W.P.No.35378 of 2025, the present appeal is filed.

(2.) The respondent herein submitted an application dtd. 29/7/2019 under the "Moovalur Ramamirtham Ammaiyar Memorial Marriage Assistance Scheme" seeking to avail the benefits provided thereunder. Qua said application, the respondent sent a representation on 3/9/2024 and the fourth appellant, vide order dtd. 28/10/2024, informed the respondent that the benefits of the said scheme cannot be extended to the respondent, as the said Scheme has been restructured as "Moovalur Ramamirtham Ammaiyar Higher Education Assurance Scheme". Seeking quashment of the said order, the respondent filed the writ petition. The respondent herein also sought a consequential direction to the appellants herein to provide the welfare fund of Rs.50,000.00 and 8 gram gold coin to the respondent.

(3.) The learned Single Judge, vide order dtd. 17/9/2025, which is impugned in this appeal held thus: