LAWS(MAD)-2009-8-136

R AMBEDHKAR Vs. SUPERINTENDENT OF POLICE

Decided On August 06, 2009
R. AMBEDHKAR Appellant
V/S
SUPERINTENDENT OF POLICE, VILUPURAM DISTRICT Respondents

JUDGEMENT

(1.) HEARD Mr. Sathia Chandran, learned counsel for the petitioner and Mr. A. Arumugam learned Special Govt. Pleader for respondents.

(2.) IN the affidavit filed in support of the writ petition, it is stated by the petitioner that he is an agricultural labourer and he is associated with Vivasayigal Viduthalai Munnani, an association formed for expousing the cause and rights of the farmers. The petitioner is also functioning as District Organizer of the said movement. It is stated that most of the people residing in Karappattu Village depending on agricultural work, majority of them are agricultural coolies. According to the petitioner, the agricultural coolies are paid below the minimum wages by their employer and landlords. Therefore the above said organization has taken steps to organize them under one banner and this gave rise to ill feeling among the cadres of the Communist party of INdia (Marxist).

(3.) THE learned counsel appearing for the petitioner relied on the decision of this Court reported in (Adhirai M.M. Ibrahim vs. THE Commissioner of police, Chennai City, Chennai - 600 008) 2005 (3) CTC 260 and submitted that rejecting the request of the petitioner would amount to denying the right of the petitioner enshrined under Article 19 (1) (a) of the Constitution of India. In the said order, Para:17 and 18 are relevant, which are extracted hereunder:-