B KAMALA Vs. DIRECTOR GENERAL OF POLICE CHENNAI

JUDGEMENT

(1.) PRAYER in the writ petition is to quash the order of the first respondent dated 7. 3. 2005 and direct the respondents to offer appointment to the petitioner as Police Constable Grade-II on the basis of her selection with effect from the date of date of appointment of others of the same select list with due seniority, service, monetary benefits and backwages.

(2.) THE brief facts as stated in the affidavit are that the petitioner is a resident of Reddi Chavadi, cuddalore District, without any social or other support and during the year 1997 one Kumaresan claimed himself as an affluent businessman and owner of cashewnut thope, married petitioner's sister on 7. 7. 1997 and at that time the petitioner was only 15 years old, studying 9th standard. The said Kumaresan misbehaved with the petitioner, for which she objected and therefore he treated petitioner's sister with cruelty. On 20. 11. 2000, Kumaresan abducted the petitioner forcibly in a car and threatened her that unless she marry him, he will leave the petitioner's sister and her baby and that her sister will have to face his physical torture everyday. Therefore, according to the petitioner, she was forced to marry the said Kumaresan on 24. 11. 2000 and after few weeks, he deserted the petitioner as well as her sister.

(3.) PETITIONER further states that afterwards she came to know that the said Kumaresan is a professional cheat and he had already married one Anitha and cheated her. It is the case of the petitioner that the said Kumaresan was preparing to marry yet another girl and therefore petitioner's sister lodged a complaint with the All Women Police Station, Cuddalore, bringing to light the offences committed by Kumaresan, which case was later on registered as C. C. No. 349 of 2000. According to the petitioner, she was cheated, ill-treated and is a victim of sexual harassment and exploitation. She was given counselling in the All Women Police Station and she is a destitute woman.