[Cites 2, Cited by 0]
Madras High Court
C. Selvakumar, vs The Chief Election Commissioner on 10 April, 2026
WP No.14060 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.04.2026
CORAM
THE HON'BLE MR.SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE G.ARUL MURUGAN
WP No.14060 of 2026
1. C. Selvakumar,
No.14060 of 20265, Arul Karpaga
Nivas, Arul Malar Convent Road,
K.K. Nagar, Madurai 625020
Petitioner(s)
Vs
1. The Chief Election Commissioner
Election Commission of India,
Nirvachan Sadan, Ashoka Road,
New Delhi 110001.
2.The Chief Electoral Officer,
State of Tamil Nadu, Public
(Elections) Department,
Secretariat, Fort St. George,
Chennai 600009.
3.The Principal Secretary to
Government
Adi Dravidar and Tribal Welfare
Department, Secretariat, Fort St.
George, Chennai 600009.
4.The Director
Adi Dravidar Welfare Department,
Chepauk, Chennai 600005.
Page 1 of 6
https://www.mhc.tn.gov.in/judis
WP No.14060 of 2026
5.The Director
Tribal Welfare Department,
Chepauk, Chennai 600005.
6.The Managing Director
Tamil Nadu Adi Dravidar Housing
and Development Corporation
(TAHDCO),No.31, Cenotaph Road,
Teynampet, Chennai 600018.
7.The Director
Directorate of Vigilance and Anti-
Corruption (DVAC), No.293, M.K.N.
Road, Alandur, Chennai 600016.
8.The Director
Enforcement Directorate,
Government of India,6th Floor, Lok
Nayak Bhawan, Khan Market, New
Delhi 110003.
9.The Director General
Central Public Works Department
(CPWD), Nirman Bhawan, Maulana
Azad Road, New Delhi 110011
Respondent(s)
PRAYER:_ Petition filed under Article 226 of the Constitution of India
praying for issue of Writ of Mandamus directing the Respondents 1 and
2 to ensure that no misuse of welfare schemes, public funds or State
machinery takes place during the election period so as to uphold free
and fair elections under Article 324 of the Constitution of India based
on the petitioner’s representation dated 05.03.2026, and further
directing the 7th respondent to take necessary action as against the 6 th
respondent for having committed corruption in the works carried out
based on the petitioner’s representation dated 04.03.2026.
Page 2 of 6
https://www.mhc.tn.gov.in/judis
WP No.14060 of 2026
For Petitioner : Mr.K.Kannan
For Respondents : Mr.Niranjan Rajagopalan
for RR 1 and 2
: Mr.J.Ravindran
Addl. Advocate General
Asst. by Mrs.E.Ranganayaki,
Addl. Govt. Pleader,
for RR 3 to 6
*****
ORDER
(Order of the Court was made
by the Hon'ble Chief Justice)
Learned counsel for the petitioner seeks leave of this Court to
withdraw this writ petition, with liberty to approach the competent
authority seeking redressal of the grievances.
Petition is, accordingly, dismissed as withdrawn, with the
aforesaid liberty. There shall be no order as to costs.
(SUSHRUT ARVIND DHARMADHIKARI, CJ.) (G.ARUL MURUGAN, J.)
10.04.2026
Index : Yes/No
Neutral Citation : Yes/No
sra
https://www.mhc.tn.gov.in/judis
To
1. The Chief Election Commissioner
Election Commission of India,
Nirvachan Sadan, Ashoka Road,
New Delhi 110001.
2.The Chief Electoral Officer,
State of Tamil Nadu, Public
(Elections) Department,
Secretariat, Fort St. George,
Chennai 600009.
3.The Principal Secretary to
Government
Adi Dravidar and Tribal Welfare
Department, Secretariat, Fort St.
George, Chennai 600009.
4.The Director
Adi Dravidar Welfare Department,
Chepauk, Chennai 600005.
5.The Director
Tribal Welfare Department,
Chepauk, Chennai 600005.
6.The Managing Director
Tamil Nadu Adi Dravidar Housing
and Development Corporation
(TAHDCO),No.31, Cenotaph Road,
Teynampet, Chennai 600018.
7.The Director
Directorate of Vigilance and Anti-
Corruption (DVAC), No.293, M.K.N.
Road, Alandur, Chennai 600016.
https://www.mhc.tn.gov.in/judis
8.The Director
Enforcement Directorate,
Government of India,6th Floor, Lok
Nayak Bhawan, Khan Market, New
Delhi 110003.
9.The Director General
Central Public Works Department
(CPWD), Nirman Bhawan, Maulana
Azad Road, New Delhi 110011
https://www.mhc.tn.gov.in/judis
THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN, J.
(sra)
10.04.2026
https://www.mhc.tn.gov.in/judis
