NAJMUNNISA Vs. STATE OF TAMIL NADU REPRESENTED BY ITS SECRETARY TO GOVERNMENT HOME DEPARTMENT FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) This writ petition has been preferred seeking a writ of mandamus directing the respondents 1 to 3 to take appropriate action against the respondents 5 and 6 for the criminal offences committed by them and for abusing their powers, based on the petitioner's complaint dated 15.02.2018 and to deal with them in accordance with law and also direct the respondents 1 and 2 to pay a compensation of Rs.10,00,000/- to the petitioner for the mental torture she suffered at the hands of the respondents 4 and 5 and their subordinates.

(2.) The facts of the case do make an interesting reading as this case is a classic example of how persons like servant maids and chauffeurs take undue advantage of the room given by their masters. For the sake of convenience and easy identification, the characters involved in this case are referred to by their name.

(3.) Jaaveeth Syed, the sixth respondent herein, lodged a complaint, based on which, a case in Aminjikarai P.S. Cr. No. 61 of 2018 was registered on 12.02.2018 under Section 381 IPC against one Abdul Azeez. It is the case of Jaaveeth Syed that Abdul Azeez was working as his car chauffeur and after some time, he discontinued with the services and joined a pharmaceutical company; however, he would come frequently to his (Jaaveeth Syed's) house and do some small jobs, at request; while so, Jaaveeth Syed went abroad on 24.01.2018 after requesting Abdul Azeez to take care of his house and to attend to the needs of his family members, whenever required; when Jaaveeth Syed returned on 11.02.2018, he was shocked to find that the keys in his possession did not open the main door lock; realising that the locks have been replaced, he broke open the lock and entered into his house, finding to his shock that his house was ransacked and expensive articles were found missing; he checked the CCTV footage in the flat and found that Abdul Azeez was responsible for that; on his complaint, the FIR was registered.