RAJESHWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner seeks a Writ of Mandamus, to reimburse the expenses incurred by her husband for his treatment in connection with his attack by a group of people, while he was taken as a remand prisoner in connection with the case in Crime No. 295 of 2009 on the file of the Thiruppachethi Police Station. The Petitioner also seeks payment of compensation by the State.

(2.) The husband of the Petitioner Thriu.M. Velmurugan was functioning as the Vice President of Periya Avarangadu Panchayat. There were proceedings between the Vice President and President regarding the affairs of the Village Panchayat. The cheque signing facility given to the Vice President was withdrawn by the District Collector, Sivagangai, at the instance of the President of the Panchayat. This was challenged by the Vice President in W.P. No. 6945 of 2008. The Writ Petition was allowed and the cheque signing facility was restored to the husband of the Petitioner. This was followed by another proceeding taken by the President to remove him from the post of Vice President.

(3.) The husband of the Petitioner was arrested by the Inspector of Police, Thiruppachethi Police Station on 16.11.2009 on allegation that he has assaulted one Oomaidurai, who is none other than the husband of the Panchayat President. A case in Crime No. 295 of 2009 was registered against the husband of the Petitioner and others before the Thiruppachethi Police Station. He was remanded to judicial custody and confined in Central Prison, Madurai with effect from 16.11.2009.