PALANIVEL THIYAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Palanivel Thiyagarajan, a former Member of 15th Legislative Assembly of Tamil Nadu and Secretary, Information Technology Wing, Dravida Munnetra Kazhagam, sought for a Writ of Mandamus, declaring that the removal of official phone numbers and email addresses of the Council of Ministers, Government of Tamil Nadu, from the official website i.e www tn.gov.in, is null and void, illegal, whimsical and capricious and consequently, for a direction to the respondents herein, to restore the official phone numbers and official email addresses of the Council of Ministers, Government of Tamil Nadu, on the official website i.e.www tn.gov.in.

(2.) Supporting the prayer sought for, he has relied on the information in India Today's Portal, which claimed that following Kamal Haasan's tweets, Tamil Nadu Government Official website removed the contact details, of the Council of Ministers.

(3.) Petitioner has also submitted that, untill 21.07.2017, Tamil Nadu Official Government website www tn.gov.in, had contained official phone numbers and official email addresses, of the Council of Ministers and subsequently removed.