K ARUMUGHAM Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The present appeal is against the order dated 27.07.2001 made in W. P. No.2276 of 2001, wherein the appellant is the petitioner, in and by which, the learned single Judge, after finding no merit in the writ petition, has dismissed the same.

(2.) Heard the learned counsel appearing for the appellant as well as the respondents.

(3.) In view of the Division Bench decision of this Court reported in (V. VALLINAYAGAM VS. THE GOVERNMENT OF TAMIL NADU AND FOUR OTHERS,2006 1 LW 492), we are of the view that it is unnecessary to refer the factual matrix as stated by the appellant/petitioner as well as the respondents. Following the said decision and in view of the fact that the Government has constituted a fresh District Level Committee consisting of three members, which is in accordance with law laid down in MADHURI PATIL VS. ADDITIONAL COMMISSIONER, TRIBAL DEVELOPMENT, 1997 5 SCC 437, we are of the view that ends of justice would be met by remanding the matter to the concerned District Level Committee. The District Level Committee consisting of three members shall consider and dispose of the issue within a period of three months from the date of receipt of a copy of this order. The appellant herein is directed to co-operate with the Committee. It is further made clear that if the appellant wants to drag on the proceedings, after expiry of the prescribed period, the Committee is free to take a decision one way or other with the available materials.