DR.S.MARIAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenging the proceedings of the first respondent in G.O.Ms.No.31 Tourism, Culture and Endowment Department dated 28.02.2019, this writ petition has been filed.

(2.) The relevant facts, which are required to be noticed for the disposal of this writ petition are as follows: The petitioner is a Nadheswaram Artiste. He has performed at various stage programme in Tamil Nadu Eyal Isai Nadaga Mandram (in short "TNEINM") and at various functions and Temples for the past 35 years. The petitioner received Awards including "Kalaisudarmani" conferred by the Department of Art and Culture and he has been conferred with the Doctor of letters (Doctorate) by the International Tamil University, U.S.A., and also received certificates and Awards from various Associations and Tamil Sangams.

(3.) Mr.M.Ajmal Khan, learned Senior Counsel, for the petitioner has raised two main grounds: