K K RAMESH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) MR .K.K.Ramesh, Managing Trustee, Tamil Nade Centre for Public Interest Litigation, Madurai, has sought for a Writ of Mandamus, directing the Chief Secretary to the Government of Tamil Nadu, Chennai, 2nd respondent herein, to initiate appropriate disciplinary proceedings against respondents 3 to 6 herein, as per the Service Rules, by imposing major punishment, for their wilful and deliberate suppression of 6 major quarry scams, while filing a counter affidavit, before the Principal Bench of this Court and thereby cheated the Court, caused huge loss of public money and wasted the precious time of the Court, by considering his representation dated 08.12.2014.

(2.) PARTY in person made submissions. At the outset, we wish to record that though he has sought for a prayer, as stated supra, he has not whispered any word on the prayer made.

(3.) THE main contention of the petitioner is that Mr.U.Sagayam appointed by the Hon'ble First Bench of the Madras High Court, vide order, dated 11.09.2014, made in M.P.No.1 of 2014 in W.P.No.16841 of 2014, should not enquire into the matter and if he is permitted to proceed with the enquiry, truth would not come to light.