MALATHI Vs. HOME SECRETARY

JUDGEMENT

(1.) The writ petition has been filed for issuing a Writ of Mandamus directing the 3rd respondent to conduct re-postmortem of body of the petitioner's son by name Malaisamy through two senior professors from forensic Department and in the presence of an independent expert forensic Doctor from petitioner's side under the full video coverage.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) The case of the petitioner is that her son Malaisamy is working in Wash Care Ready-made Dying Unit and Dry Cleaning Company from 2018 with a monthly salary of Rs.8,000/- and the company is situated in Bharathipuram, Karuppaurani, Madurai and from the month of March 2018, the Company has not paid the monthly salary to her son and when her son approached the Company for salary, they refused to give the same. Under these circumstances, that on 16.05.2018 at 8.30 am, her son went to the said Company and on the same at 11.00 am, some unknown persons from the company informed that her son was admitted in the Vikram Hospital, Madurai and thereafter, she rushed to the hospital and found that her son was sustained bleeding injuries in several parts of the body and one stabbed injury in his throat with sharp edged tools and when she enquired the company owner Basher, he did not give any proper reply and thereafter, her son was taken to Velammal Hospital for further treatment, but as per the advise of the Doctors, he was taken to Government Rajaji Hospital, Madurai, where he died on 20.05.2018.