D S RAVINDRA DOSS GENERAL SECRETARY OF TAMIL NADU UNION OF JOURNALISTS Vs. COMMISSIONER OF POLICE EGMORE

JUDGEMENT

(1.) THE petitioner Challenges the communication issued by the Commissioner of Police, dated 30.3.1993 which states that the petitioner should avoid sending his representatives without press accreditation cards to City Police Office for briefings and that Information and Tourism (PR) Department, Government of Tamil nadu have issued Press Accreditation cards and only such Press people may kindly be sent to City Police office.

(2.) THE petitioner seems to be the General Secretary of the Tamil nadu Union of Journalists. It is stated in the affidavit that the Commissioner of Police, Madras has prevented without any authority of law, certain members of the union viz., (1) Tharasu (2) Junior Vikadan (3) Junior Post (4) Police Seithi and (5) Nakeeran. Certain other allegations are made in the affidavit filed in support of the writ petition and I do not think it necessary to go into those allegations, at this stage.

(3.) LEARNED Government Advocate produced before me certain proceedings of the press Accreditation Committee which was held on 23.6.1993. The proceedings of the Committee proceeds to state thus: