T A SHANMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Contending inter alia that petitioner is a social activist, instant writ petition has been filed for a writ of certiorarified mandamus, to call for the records relating to the proceedings of the Block Development Officer, Tholasampatti, Omalur Taluk, Salem District, the 4th respondent bearing R.C.No.1/2017-2018 dated 1.2.2018 and to quash the same as non est in the eye of law.

(2.) Respondent No.4, has been shown in her personal capacity. At this juncture, when a specific question was posed to the learned counsel for the petitioner, as to why petitioner has chosen to array the 4th respondent in her personal capacity, there is no specific answer.

(3.) Petitioner has also sought for a direction to the Chief Education Officer, Salem District, the 3rd respondent herein to conduct a proper and detailed inspection / enquiry in respect of the 5th respondent School and to submit an enquiry report in a sealed cover within a specified time.