S.MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) "An ounce of practice is worth more than tons of preaching", Mahatma Gandhi said. An attempt to follow the words, this Court is inclined to direct the Registrar (Administration), High Court of Madras to install Closed Circuit CCTV Camera in the Chambers of Hon'ble Justice S.M.SUBRAMANIAM, within a period of two weeks from the date of receipt of a copy of this order. With these directions, this Court would prefer to adjudicate the issues raised in all these writ petitions.

(2.) The Commissioner of Police of all Cities across the State as well as the Director General of Police and other Higher Police Officials are preaching with responsibility that all the Residents, Apartment owners, Traders and others shall install the CCTV Cameras in their respective premises, enabling the Police Department to nab the offenders. Such advertisements are frequently issued by the Police Department and the Higher Officials are repeatedly insisting for installation of Closed Circuit CCTV Cameras in all the places to improvise the vigil over the crimes and the offenders. This being the preachings of the Police Department to the citizen at large of this Great Nation, what about the offenders and Black Sheeps in the Police Offices, Chambers and Office Rooms of the higher officials and what measures are taken to nab the offenders and Black Sheeps inside the Police Department and other public offices and institutions etc.

(3.) The lis on hand is a significant one, where the allegation of sexual harassment is made by a Senior Level Police Officer, which is an unfortunate situation aroused in the Police Department and the way in which the case was handled by the Executives concerned is also a concern for this Court and therefore, this Court thought fit to take up all these writ petitions on out of turn basis and hear the parties and accordingly, pass this order.