AMUTHA Vs. ADDITIONAL PRINCIPAL SECRETARY

JUDGEMENT

(1.) The relief sought for in this writ petition is to direct the respondents 1 to 5 to take departmental action against the sixth respondent -Inspector of Police, Abiramam Police Station, Ramanathapuram District, in accordance with law, based on the petitioner's representation, dtd. 15/3/2022, within a time stipulated by this Court.

(2.) The petitioner states that she is an elected President of Pappanam Panchayat. On 1/3/2022, her family members went to worship their family god at Muniyappasamy Temple for Masi Kalari festival. On that day, at about 09.00 p.m., due to some election disputes between the political parties, one Muniyasamy, son of Chellam, attacked the petitioner's husband, who sustained simple injuries and went to Kamuthi Government Hospital, for taking treatment.

(3.) On 2/3/2022, the sixth respondent - Inspector of Police registered a case against the petitioner's husband and taken him to custody. The petitioner immediately rushed to Abiramam Police Station, wherein the sixth respondent - Inspector of Police was present. The sixth respondent conducted an enquiry with the petitioner and identified that she is the President of Pappanam Panchayat.