STATE FEDERATION Vs. SECRETARY GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the writ petitioner seeking for a direction to the respondents for sanctioning the Rebate subsidies to the Primary Handloom Weaver's Societies of Tamil Nadu as per G.O.Ms.No.92, Handlooms, Handicrafts, Textiles & Khadi Department, dated 12.05.1998 pursuant to the petitioner's representation dated 18.05.2018.

(2.) The grievance of the writ petitioner is that the rebate given to the Societies were not given in time and therefore, the Co- operative Societies were put to severe hardship and had incurred loss towards paying interest to the borrowers. Therefore, many of the Societies have become defunct. Therefore, the petitioner made a representation to the respondents on 18.05.2018 for sanctioning of rebate subsidies to all the Primary Handloom Weavers Co- operative Societies as per G.O.Ms.No.92, Handlooms, Handicrafts, Textiles & Khadi Department, dated 12.05.1998.

(3.) Per contra, the learned Additional Advocate General appearing for the respondents would submit that the Government under Central Government Scheme sanctioned a sum of Rs.116.31 crore and the Government of Tamilnadu a sum of Rs.31.40 crore and the same has been released to 718 Primary Handloom Weavers Co-operative Societies and Co-optex and 520 individual weavers. Apart from that, the learned Additional Advocate General would further submit that an amount of Rs.78.46 crore has been released in the year 2014-15, Rs.80.13 crore has been released in the year 2015-16, Rs.80.00 crore has been released in the year 2016-17 and Rs.100 crore has been released in the year 2017-18. He would further submit that as on 30.10.2019 Rs.262 crore has been given to the Primary Handloom Weavers Co-operative Societies and Co- optex and the remaining Rs.27 crore will be disbursed in due course.