S DORAISAMY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) In this writ petition, the petitioner has sought a writ of mandamus directing the first respondent to take appropriate action against the respondents 2 to 4 for the misconduct of dereliction of duty and for wrongfully restraining and wrongfully confining the petitioner from 5.30 P.M. to 6.40 P.M. at N.S.C. Bose Road, Esplanade, Chennai on 22.03.2017.

(2.) In the affidavit in support of the writ petition, it is stated that the petitioner had an appointment with a Doctor at Neelankarai on 22.3.2017 at 7.00 P.M. He had, therefore, closed his office at N.S.C.Bose Road, Esplanade, Chennai at 5.30 P.M., to go to Neelankarai. After driving for about fifty metres from his office, the petitioner found a traffic jam near Parrys Corner Signal. The petitioner thought that the jam would be cleared in a few minutes, but, in another ten minutes, there was a complete traffic jam from Broadway Junction to Parrys Corner. Hundreds of two wheelers and cars were lined up in the traffic jam. It is further alleged that the traffic police did not permit vehicles to go beyond Parrys Corner Signal till 6.40 P.M. causing inconvenience to those who were stuck in their respective vehicles.

(3.) According to the petitioner, he could not meet the Doctor. It is further alleged that on an enquiry with the police, the petitioner came to know that the Honourable Chief Minister was supposed to go to R.K. Nagar in North Chennai for a political meeting, but the meeting had got delayed for some reason.