THANGAMUTHU Vs. COMMISSIONER SOCIAL WELFARE DEPARTMENT AND OTHERS

JUDGEMENT

(1.) The petitioner has filed a petition for issuance of writ of Certiorarified Mandamus to quash the proceedings of the third respondent made in Na.Ka. No.5/A3/2017, dated 02.06.2017 and to direct the respondents to grant marriage assistance to the petitioner's daughter under Moovalur Ramamirtham Ammaiyar Ninaivu Marriage Assistance Scheme.

(2.) The brief facts that are necessary for the disposal of the writ petition are as follows:

(3.) On coming to know that the Government has issued Government Order announcing marriage assistance under the scheme, Moovalur Ramamirtham Ammaiyar Ninaivu Marriage Assistance Scheme, the petitioner has applied for marriage assistance before the marriage and that was solemnized on 06.02.2015 at Nanthagopal Marriage Hall, Odaipatti. It is further stated that after the marriage, the petitioner approached the fourth respondent to know about the status of his application. It is further stated that the respondents have considered the application of the petitioner nor furnished details as to the status of the application filed by the petitioner. After the petitioner sent a representation to the respondents on 24.04.2017, it is stated that the third respondent rejected the application filed by the petitioner on 02.06.2017 on the ground that the application for marriage assistance was submitted before the date of marriage.