RAJAMANICKAM Vs. STATE OF TAMILNADU REP. BY THE CHIEF SECRETARY TO GOVERNMENT CHIEF SECRETARIAT FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) THE petitioner has moved this petition with the following prayer:

(2.) THE petitioner belongs to Scheduled Caste community, and was President of a committee constituted by the villagers for proper maintenance of the funds of Mariyamman Temple of his village.

(3.) IN the month of August 2011, a decision was taken to conduct Temple festival by collecting money from the villagers. The petitioner objected to such collection. The case of the petitioner is that on account of this, a false complaint was filed against him with the Police Station.