K.K. RAMESH Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The Petitioner/party-in-person, came forward to filed this Writ Petition styled as a 'Public Interest Litigation', stating among other things that as per G.O.Ms. No. 360, Health and Family Welfare Department, dated 12.10.2017, a phenomenal increase has been made in respect of the certificates issued under the Registration of Births and Deaths Act, 1968 and also under the Tamil Nadu Registration of Births and Deaths Rules, 2000.

(2.) The petitioner/party-in-person, has drawn the attention of this Court to the amendments made to the Tamil Nadu Registration of Births and Deaths Rules, 2000 and would submit that apart from legal tender for getting the back files etc., illegal gratification is also demanded by the lower level officials of the Corporation of Madurai and procedural wise also, the concerned applicants are finding it very difficult to get those certificates and therefore, prays for appropriate directions to resume said Rules and also to put up a 'Grievance Redressal Mechanism' as to the demand of illegal gratification on the part of the officials of the Corporation of Madurai.

(3.) Per contra, Mr. A.K. Baskarapandian, learned Special Government Pleader, who accepts notice on behalf of the respondent, would submit that the standard of living has been improved so also the wages and salaries and the Government of Tamil Nadu is also announcing very many welfare schemes for the poor and downtrodden people and as such, the sum fixed by way of amendment to the said Rules, cannot said to be exorbitant.