R RAMACHANDRAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD the petitioner -in -person and Mr.S.Sivashanmugham, learned Government Advocate taking notice for Respondents 1 and 2.

(2.) THE petitioner has filed the present writ petition seeking for a direction to the first respondent Principal Secretary to Government, Home Department, State of Tamil Nadu to give Rs.1 crore to the petitioner from the State Consolidated Fund and to further direct the CBI to investigate the crimes committed against the petitioner as requested for in his representations, dated 22.12.2008, 20.3.2009 and 04.5.2009.

(3.) IT is the case of the petitioner that he made a complaint to the police on 18.12.2008. It was stated that instead of entertaining the complaint, a false complaint was registered at the instance of some VIPs. and he was beaten. Therefore, the petitioner sought to initiate action on the complaints given by him and for a direction that the matter must be transferred to the CBI for investigation and the police persons, who are responsible for committing public tort must be punished and the petitioner must be suitably compensated. Ultimately, when the entire issue raised by the petitioner was dismissed by the third respondent, he raised a dispute, which was referred to adjudication by the Labour Court, Chennai as I.D.No.283 of 2006. The Labour Court did not grant any reinstatement but only awarded a compensation of Rs.1 lakh.