LAWS(MAD)-2019-2-270

SATTA PANCHAYAT IYAKKAM Vs. STATE OF TAMIL NADU

Decided On February 15, 2019
Satta Panchayat Iyakkam Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) Claiming himself to be a public interest litigant, a Post Graduate in Computer Applications, a software professional and a Trustee of a Satta Panchayat Iyakkam, has filed the instant public interest writ petition, for a Writ of Mandamus directing the respondents to identify the truly deserved beneficiaries including those affected by Gaja Cyclone from the already acknowledged data of Below Poverty Line families with well defined parameters and to publish the same in website for public scrutiny and produce the record/reasons because of which the inflated number of 60 lakh families were arrived in the announcement made in Tamil Nadu Assembly on 11.02.2019 by the Hon'ble Chief Minister of Tamil Nadu. .

(2.) Short facts leading to the filing of the writ petition are that on 11.02.2019, the Hon'ble Chief Minister of Tamil Nadu has made an announcement in Tamil Nadu Assembly under Rule 110 of the Tamil Nadu Legislative Assembly Rules (under clause No.1 of Article 208 of the Constitution) that Government of Tamil Nadu would distribute Rs.2,000/- cash as "Special Financial Assistance" to 60 lakh families, who fall under the category below poverty line. Petitioner has also contended that the impact of the recent Gaja cyclone and drought, were also reasons for the said financial assistance. According to the petitioner, in Public Distribution System, there are nearly 2 Crores (1,97,82,593) ration cards in Tamil Nadu. Petitioner has contended that going to the statement of the Hon'ble Chief Minister that 60 lakh families, below poverty line would be provided with financial help, then 30% of the families in Tamil Nadu would fall under the below poverty line. Petitioner has further contended that even during budget speech 2018-19 financial year, the Hon'ble Finance Minister, has stated that only 11.28% people are below poverty line.

(3.) According to the petitioner, as per 2011 census, population of Tamil Nadu is 7.2 Crores and this translates to 84.96 lakh people as below poverty line. Based on the NITI Aayog report 2011-12 and the statement of the Hon'ble Finance Minister during budget speech 2018-19, and the details of ration cards issued under the Public Distribution System in Tamil Nadu, Mr.Senthil Arumugam, party in person, submitted that the estimate of 60 lakh families said to be under below poverty line and provided with the "Special Financial Assistance" is highly inflated and that, the . announcement of the Hon'ble Chief Minister, is without any scientific and logical reason, the decision is arbitrary and therefore, prayed for the relief stated supra.