P. MANIKANDAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The appellant questioned the order of dismissal of his writ petition dated 14.02.2017 passed by a learned Single Judge of this Court in W.P.(MD)No.7879 of 2012.

(2.) For the sake of convenience, the parties are referred to, as per their status in this writ appeal.

(3.) Alleging that the fourth respondent willfully, with an ill intention, included his photograph in the list of thieves, who commit theft in the closed houses and shops, published during the Chithirai Festival, and the other respondents, being his superiors failed in their duty to ensure his right to human dignity, the petition in W.P.(MD) No.7879 of 2012 was filed by the appellant seeking compensation and initiation of action against the fourth respondent - the alleged private fifth respondent in this writ appeal. As stated above, the learned Single Judge dismissed the writ petition. Hence, the present appeal.