V A THIRUNAVUKKARASU Vs. STATE GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) By consent of the learned counsel appearing for the parties, the Writ Petition is taken up for final disposal.

(2.) Heard Mr.Adv.R.Krishnamurthy, learned counsel for the petitioner and Mr.I.S.Inbadurai, learned Special Government Pleader appearing for respondents 1 to 6, 8 and 9.

(3.) The petitioner who is an Advocate, has filed this Public Interest Litigation (for short, 'PIL') for issuance of a Writ of Mandamus to direct the first respondent to conduct a judicial probe by appointing a senior sitting Honourable Judge of this Court into the alleged death of Dalit youth E.Elavarasan, victim of inter-caste marriage, aged about 20 years, who was found dead nearby Railway track at Dharmapuri on 4.7.2013 afternoon, in order to unearth the real truth and maintain law and order and harmony in the State, pending on the file of the seventh respondent and also on the basis of the newspaper reports published in "The Hindu" and "Deccan Chronicle", dated 5.7.2013.