S SENTHIL KUMAR Vs. CHIEF SECRETARY

JUDGEMENT

(1.) This Writ Petition is styled as a 'Public Interest Litigation' filed by a practising lawyer of Tirunelveli Bar, who also claims that he is the Vice- President of Bharathiya Janata Party in Tirunelveli District.

(2.) The petitioner in the affidavit filed in support of this Writ Petition would aver among other things that he is concentrating in welfare activities of the society and on every Monday, he used to help the people coming to the District Collectorate on the grievance day to present the petitions with the District Collector. The petitioner would further aver that on 23. 10. 2017 in the Collectorate campus, self-immolation of a family consisting of husband, wife and two children affected very much so also their demise.

(3.) The petitioner has also pointed out that one Essakimuthu, a native of Kasi Dharmam, which falls under Achanpudur Police Station, had lodged complaint with regard to the harassment and unbearable torture regarding exorbitant interest and the Station House Officer of the said police station have been enquired the complaint and not taken any action against the concerned accused and that apart, the complainants were threatened with dire consequences by the police officer to part with some exorbitant interest to the accused persons. The petitioner also pointed out that Essakimuthu has submitted four petitions before the present District Collector regarding the claim of exorbitant interest by the concerned person and despite receipt and acknowledgment, no action has been taken to alleviate the grievance of those persons. The petitioner, after occurrence, has also submitted representation dated 24. 10. 2017, to the Inspector General of Police, South Zone, Madurai praying for appropriate action against the concerned police officials, who failed to discharge their lawful duties and to dismiss the concerned police officials and also to suspend the Collector of Tirunelveli District and to pay the compensation out of the monthly salary of the concerned officials and also to take necessary steps to provide sufficient security and also effect physical check, who are coming to the Collectorate for submitting petitions. According to the petitioner, though the said representation was received by the second respondent, no further action has been taken and hence, he came forward to file this writ petition.