K.R. CHITHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has come up with the above Public Interest Litigation, seeking the issue of a Writ of Mandamus to direct the respondents 1 to 4 to constitute a medical board for the examination of the inmates of the 8th respondent trust and for transferring the complaint registered against them, from the file of the 7th respondent, for a proper investigation.

(2.) HEARD Mr.D.Sadiq Raja, learned counsel for the petitioner.

(3.) IMMEDIATELY after the said report appeared in the press, the District President of the All India Democratic Women's Association of Madurai District came up with a writ petition in W.P(MD)No.9793 of 2014. The said writ petition came up for orders as to admission on 19.06.2014. On the said date, we passed two set of interim orders, after ascertaining the views of Mr.K.Chellapandian, learned Additional Advocate General. The interim order passed on 19.06.2014 was to the following effect: