K.K. RAMESH Vs. THE GOVERNMENT OF INDIA

JUDGEMENT

(1.) WE are not inclined to entertain this Public Interest Litigation, for the reason that the issue is of legislative exercise having social ramifications and it is for the Government to examine this issue.

(2.) MOREOVER , a Division Bench of Madurai Bench of this Court, in H.C.P.No. 1039 of 2014 (between R.Thiagarajan and Superintendent of Police, Trichy District), has already passed orders on 03.09.2014, making suggestions to the Government to be considered. The relevant observations are as under: