P RAJKUMAR Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to take appropriate action against the third respondent for misappropriation of the Panchayat funds as per the proceedings of the second respondent dated 2.2.2011.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondents.

(3.) THE Court should not be used as a tool to harass one or other person in this manner. When it is apparent on the face of records that the District Collector has taken appropriate action and the proceedings have been initiated and details of the action taken has also been set out in the reply given by the Information Officer, the petitioner cannot initiate the proceedings with no just or reasonable cause. In any event, a mandamus to take action based on the letter of the Information Officer is not maintainable as it is a reply to the petitioner's letter. It does not create any right. Petitioner is knocking the doors of the Court without any justification. THEre is no material to show that the respondents authorities have shirked their duty or have failed to take necessary action.