Madras High Court
K.Krishnaveni vs The Commissioner on 9 July, 2025
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.No.23168 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.07.2025
CORAM :
THE HON'BLE MR. JUSTICE N.ANAND VENKATESH
W.P.No.23168 of 2025
K.Krishnaveni .. Petitioner
v.
The State rep.by
1. The Commissioner
Commissionerate of Rehabilitation
and Welfare of Non-Resident Tamils
Secretariate Building
Chennai 600 005
2. The Secretary
External Affairs Ministry of India
Secretariate Building
New Delhi 110 001 .. Respondents
Petition filed under Article 226 of the Constitution of India, praying
for issuance of a Writ of Mandamus, directing the respondents to take
immediate and effective steps to trace, protect and secure the safe return of
the petitioner's husband Mr.P.Karunanithi from Kuwait.
For Petitioner :: Mr.M.Ramadoss
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W.P.No.23168 of 2025
For Respondents :: Mr.E.Veda Bagath Singh
Special Government Pleader for R1
Mr.K.K.Muralitharan, CGSC for R2
ORDER
This writ petition has been filed for issuance of a mandamus directing the respondents to take immediate steps to ensure the safe return of the petitioner's husband from Kuwait.
2. When this writ petition came up for hearing on 27.06.2025, this Court passed the following order:-
“Mr.E.Veda Bagath Singh, learned Special Government Pleader, takes notice for first respondent.
2. Mr.K.K.Muralidharan, learned counsel, takes notice for second respondent.
3. The petitioner's husband travelled to Kuwait based on the promise given by the agent to secure a job. The grievance of the petitioner is that her husband is now forced to work for more than 18 hours per day and he is living in inhuman condition and in spite of the best efforts made by the petitioner to repatriate him, the same did not evoke any response.
4. Considering the nature of grievance expressed by the petitioner, there shall be a direction to the learned counsel appearing for second respondent to take instructions from the second respondent and ____________ Page 2 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 04:19:04 pm ) W.P.No.23168 of 2025 report before this Court. Post this writ petition at the end of the motion list on 02.07.2025.”
3. When the writ petition was taken up for hearing today, the learned Central Government Standing Counsel produced a copy of the email communication dated 09.07.2025. On going through the same, it is seen that the petitioner's husband has been confined in the deportation centre on account of visa violation charges and steps are being taken to deport the petitioner's husband to India after completion of necessary formalities by the concerned Kuwaiti authorities. It is also stated that the entire process will be completed and the petitioner's husband will be deported to India within a week.
4. Recording the above, this writ petition is disposed of. No costs.
Index : yes/no 09.07.2025
Neutral citation : yes/no
ss
To
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W.P.No.23168 of 2025
1. The Commissioner
Commissionerate of Rehabilitation and Welfare of Non-Resident Tamils Secretariate Building Chennai 600 005
2. The Secretary External Affairs Ministry of India Secretariate Building New Delhi 110 001 ____________ Page 4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 04:19:04 pm ) W.P.No.23168 of 2025 N.ANAND VENKATESH,J.
ss W.P.No.23168 of 2025 09.07.2025 ____________ Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 04:19:04 pm )