P JAYAPRAKASH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents 1 to 4 to take appropriate and immediate action against the 5th respondent by considering the petitioners representation dated 23.03.2018.

(2.) The writ petitioner is the husband of the 5th respondent. On account of certain disputes between the writ petitioner and the 5th respondent, in relation to their Matrimonial relationship, several litigations are instituted by both the parties. The departmental disciplinary proceedings are also pending against the writ petitioner and it is pertinent to note that the criminal case is also registered against the writ petitioner. The charge memo was issued against the writ petitioner in proceedings dated 31.08.2016 and also regarding the alleged misbehavior of the writ petitioner with his wife/ 5th respondent.

(3.) Under these circumstances, the writ petitioner has filed the present writ petition for a direction to direct the respondents 1 to 4 to take appropriate and immediate action against the 5th respondent based on the representation dated 23.02.2018. The representation dated 23.02.2018 is enclosed in Page No.18 of the typed set of papers filed along with the present writ petition. The writ petitioner states that a criminal case was registered against the 5th respondent in FIR No.481/2015 under Sections 147, 448, 294(b), 323, 354, 506(ii) and the said case is pending before the Judicial Magistrate, Thirukovilur. Under these circumstances, the 5th respondent threatened the writ petitioner over phone. The writ petitioner further stated in his representation that the 5th respondent is not attending her duties properly and not informed about the criminal case to the higher authorities. Thus, the respondents 1 to 4 should initiate action against the 5th respondent in respect of the allegations set out in the representation.