Mohamed Sameer Viyas vs The Superintendent Of Police
2025 Latest Caselaw 6839 Mad

Madras High Court

Mohamed Sameer Viyas vs The Superintendent Of Police on 9 September, 2025

                                                                                  W.P.(MD).No.24273 of 2025

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 09.09.2025

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE K.KUMARESH BABU

                                           W.P.(MD)No.24273 of 2025

                     Mohamed Sameer Viyas                                                  ...Petitioner

                                                               Vs

                     1.The Superintendent of Police,
                       Thanjavur District,
                       Thanjavur.

                     2.Mr.Raj Kumar,
                       The Sub Inspector of Police,
                       Taluk Police Station,
                       Kumbakonam,
                       Thanjavur District.                                               ... Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of
                     India praying this Court to issue a Writ of Mandamus, directing the first
                     respondent to take departmental action against the second respondent by
                     considering the petitioner's representation dated 20.11.2024.


                                  For Petitioner        : M/s.C.Geetha

                                  For R1                : Mr.M.Siddharthan
                                                          Additional Government Pleader




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                                                                                        W.P.(MD).No.24273 of 2025


                                                              ORDER

This writ petition has been filed for a writ of Mandamus to direct

the first respondent to take departmental action against the second

respondent by considering the petitioner's representation dated

20.11.2024.

2. The issue is squarely covered by the judgment in W.P(MD)No.

22105 of 2017, wherein this Court followed the decision of the Hon'ble

Supreme Court in Ranjith Prasad Vs.Union of India (UOI) and Ors.,

reported in AIR 2000 SC 3469.

3. In view of the same, the prayer sought for in this writ petition

cannot be entertained by this Court.

4. Accordingly, this writ petition stands dismissed. No costs.

09.09.2025

NCC:yes/no Index:yes/no Internet:yes/no Sn

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To:

1.The Superintendent of Police, Thanjavur District, Thanjavur.

K.KUMARESH BABU, J.

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Sn

09.09.2025

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