Madras High Court
Kaliappan @ Ramadoss vs The Secretary To Government on 15 September, 2022
Author: R.Mahadevan
Bench: R.Mahadevan, J.Sathya Narayana Prasad
W.P.(MD) No.12807 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 15.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P.(MD) No.12807 of 2018
and
W.M.P.(MD) Nos.11697 & 11698 of 2018
Kaliappan @ Ramadoss ... Petitioner
-vs-
1.The Secretary to Government
State of Tamil Nadu
Home Department
St.George Fort
Secretariat, Chennai-600 009
2.The Director General of Police
Dr.Radhakrishnan Road
Mylapore, Chennai-600 004
3.The Inspector General of Police
South Zone
Natham Road, Madurai-625 002
4.The District Collector
Thoothukudi District
Thoothukudi
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W.P.(MD) No.12807 of 2018
5.The Superintendent of Police
Crime Branch Crime Investigation
Department (C.B.C.I.D.)
No.220, Pantheon Road
Egmore, Chennai-8
6.The Superintendent of Police
O/o.Superintendent of Police
Thoothukudi District ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
writ of mandamus directing the respondents No.1 & 2 to constitute a Special
Investigation Team led by a competent police officer not below the rank of
D.I.G. consisting of experienced & sensitive police officers and to transfer the
investigation of all cases relating to the date in 22.05.2018 and 23.05.2018
Thoothukudi Firing incident from the 6th respondent to the newly constituted
Special Team for the effective investigation of the case under the monitor of
this Court in the light of the guidelines evolved by the Apex Court in PUCL vs.
State of Maharashtra.
For Petitioner : Mr.P.Kanagavel
For Respondents : Mr.G.V.Vairam Santhosh
Additional Government Pleader for R1 & R4
Mr.T.Senthil Kumar
Addl. Public Prosecutor for R2, R3, R5 & R6
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W.P.(MD) No.12807 of 2018
ORDER
[Order of the Court was made by R.MAHADEVAN, J.] The prayer in this writ petition is for issuance of a writ of mandamus directing the respondents No.1 & 2 to constitute a Special Investigation Team led by a competent police officer not below the rank of Deputy Inspector General of Police consisting of experienced and sensitive police officers, transfer the investigation of all cases relating to Thoothukudi Firing incident from the sixth respondent to the newly constituted Special Team for effective investigation of the case under the monitor of this Court in the light of the guidelines evolved by the Apex Court in PUCL vs. State of Maharashtra [(2014) 10 SCC 635].
2. The learned Additional Government Pleader appearing for the respondents 1 & 4 submitted that as the Enquiry Commission itself has submitted its report on 18.05.2022 to the Government, no further adjudication is required in respect of the grounds raised in this writ petition.
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3. Recording the above submission, the writ Petition is closed. No costs. Consequently, connected miscellaneous petitions are closed.
[R.M.D., J.] [J.S.N.P., J.] 15.09.2022 Index : Yes / No Internet : Yes / No krk To:
1.The Secretary to Government, State of Tamil Nadu, Home Department, St.George Fort, Secretariat, Chennai-600 009.
2.The Director General of Police, Dr.Radhakrishnan Road, Mylapore, Chennai-600 004.
3.The Inspector General of Police, South Zone, Natham Road, Madurai-625 002.
4.The District Collector, Thoothukudi District, Thoothukudi.
5.The Superintendent of Police, Crime Branch Crime Investigation Department (C.B.C.I.D.), No.220, Pantheon Road, Egmore, Chennai-8.
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6.The Superintendent of Police, O/o.Superintendent of Police, Thoothukudi District.
____________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.12807 of 2018 R.MAHADEVAN, J.
and J.SATHYA NARAYANA PRASAD, J.
krk W.P.(MD) No.12807 of 2018 and W.M.P.(MD) Nos.11697 & 11698 of 2018 15.09.2022 ____________ Page 6 of 6 https://www.mhc.tn.gov.in/judis