A RAMALINGAM Vs. GOVERNMENT OF TAMIL NADU REP. BY ITS SECRETARY TO DEPARTMENT DEPARTMENT OF HOME SECRETARIAT

JUDGEMENT

(1.) THIS Writ Petition designed as a Public Interest Litigation has been filed challenging the proceedings of the third respondent dated 14.8.2011, by which the third respondent declined permission to the petitioner to conduct a demonstration on 17.8.2011, condemning the sexual abuse made on a girl child studying U.K.G. class in A.K.T. Matriculation School, Kallakurichi, demanding arrest of the lady Teachers who were involving in the case. The permission was rejected on the ground that it may cause disturbance to the public and may also interfere in the pending criminal complaint.

(2.) INITIALLY the writ petition was listed before the learned single Judge who by an order dated 19.8.2011, opined that the petitioner is focusing a public cause and therefore the matter may be posted before the Division Bench dealing with the public interest matters. Accordingly, the matter is before us.

(3.) IT is a matter of great concern, and even astonishing to note, that even the Police Department of the State is not in a position to arrest the named persons, who have committed such a heinous crime on a girl child, aged four years. The Inspector of Police concerned has not even disclosed the name of the person, who has been arrested after investigation.