VIJAYAKANT Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This order shall dispose of W.P. No. 689, 690 of 2013 and W.P. No. 1527 of 2013, as the common question of law and facts are involved in all these writ petitions. For the sake of brevity, facts have been taken from W.P. No. 689 of 2013.

(2.) The petitioner Thiru Vijayakant, Leader of Opposition in Tamil Nadu Legislative Assembly has filed these three writ petitions, to challenge the sanction order passed by the Tamil Nadu Government, vide G.O.M.S. No. 1028/2012 dated 6.12.2012, G.O.Ms. No. 1027/2012 dated 6.12.2012 and G.O.M.S. No. 974/2012, dated 16.11.2012 issued by Public Department (Law and Order-H), appointing Special Public Prosecutor to file complaint for offence of defamation against the petitioner.

(3.) The petitioner is a founder President of Desiya Murpokku Dravidar Kazhagam, which is principal opposition party in Tamil Nadu legislative Assembly. The petitioner was elected from Rizhivanthiyam constituency in the General Election held in 2011 and is leader of Opposition in the State Assembly.