G.ANANDHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of mandamus, directing the respondents to hold enquiry against Mr.Lakshmanan, Inspector of Police, and Mr.Marappan, Sub Inspector of Police, Pappireddipatti Police station, Dharmapuri district in view of the representation submitted by the petitioner.

(2.) IN support of the writ petition, it is pleaded as under:

(3.) THE petitioner cannot invoke the writ jurisdiction to pressurise the respondents No.1 and 2 to take action against the police officials on unproved allegations.