G VIMALA Vs. STATE

JUDGEMENT

(1.) The Writ Appeal is directed against the order dated 06.03.2018 made in W.P.No.4935/2018 by a learned Single Judge.

(2.) The Writ Petition has been filed by the petitioner therein praying to issue a Writ of Mandamus, directing the respondents 1 to 3 to dispose of the petitioner's representation dated 01.02018 to take appropriate departmental action against the 4th respondent, namely, Sub-Inspector of All Women Police Station, Tambaram, Chennai, within a time stipulated by this Court. The said Writ Petition was dismissed by the learned Single Judge by order dated 06.03.2018. Aggrieved over the same, the petitioner is before this Court with this Writ Appeal.

(3.) Heard the learned Counsel for the appellant and the learned Special Government Pleader appearing for the respondents 1 to We have also gone through the typed set of papers filed along with the writ appeal including the order passed by the learned Single Judge.