Kerala High Court
Principal vs The Sub Inspector Of Police
Author: Ashok Bhushan
Bench: A.M.Shaffique, Ashok Bhushan
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE THE AG.CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
MONDAY, THE 11TH DAY OF AUGUST 2014/20TH SRAVANA, 1936
WP(C).No. 21723 of 2013 (M)
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PETITIONER(S):
--------------------------
PRINCIPAL,
EASWARA VILASAM HIGHER SECONDARY SCHOOL,
NEDUVATHOOR, KOTTARAKARA.
BY ADV. SRI.K.B.GANGESH
RESPONDENT(S):
----------------------------
1. THE SUB INSPECTOR OF POLICE,
KOTTARAKARA POLICE STATION, KOTTARAKARA, PIN-691506.
2. THE CIRCLE INSPECTOR OF POLICE,
OFFICE OF C.I. OF POLICE, KOTTARAKARA, PIN-691506.
3. THE DIRECTOR GENERAL OF POLICE,
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM, PIN-695001.
4. STUDENTS FEDERATION OF INDIA (SFI),
REP.BY ITS AREA COMMITTEE SECRETARY SANU CHANDRAN
SOUMYABHAVAN, EZHUKONE P.O., KOLLAM
PIN-691505.
5. AKHIL BHARATHIYA VIDYARTHI PARISHATH (ABVP),
REP.BY ITS TALUK SECRETARY, ABHILASH, BHASKARADHYUTHI
PADINJATTINKARA, KOTTARAKARA, PIN-691506.
6. KERALA STUDENTS UNION (KSU),
REP.BY ITS NEDUVATHOOR MANDALAM SECRETARY R.BALAJI
PUTHUMANAVEEDU, VENDAR P.O., PUTHOOR, PIN-691507.
7. ALL INDIA STUDENTS FEDERATION (AISF),
REP.BY ITS KOTTARAKARA MANDALAM SECRETARY
LOVELIN.B.RAJ, MINIBHAVANAM, PLAPPALLYP.O.
KOTTARAKARA, PIN-691531.
R1 TO 3 BY GOVERNMENT PLEADER SRI. P.I.DAVIS
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 11-08-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 21723 of 2013 (M)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1: COPY OF THE STRIKE NOTICE GIVEN BY 4TH RESPONDENT TO THE PETITIONER
DATED NIL.
P2: COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER DATED 01.08.2013 TO
THE 1ST RESPONDENT.
P3: COPY OF THE NEWS ITEM REGARDING THE CALL FOR STRIKE BY 5TH RESPONDENT
IN KERALA KAUMUDI DAILY DATED 21.08.2013.
RESPONDENT(S)' EXHIBITS
---------------------------------------
NIL
// TRUE COPY //
P.A TO JUDGE
sou.
ASHOK BHUSHAN, Ag.C.J & A.M.SHAFFIQUE, J
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W.P.(c) No. 21723 of 2013
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Dated this the 11th day of August, 2014
J U D G M E N T
Ashok Bhushan, Ag.C.J Heard learned counsel for the petitioner and the learned Government Pleader.
2. By this Writ Petition, the petitioner prays for a mandamus commanding the respondents 2 and 3 to ensure that members of the political organisations do not enter into the school campus of the petitioner or take part any demonstration. This court has passed an interim order on 2.9.2013.
3. Learned Government Pleader submits that appropriate protection was provided to the petitioner as per the interim order of this court. He submitted that at present, there is no cause of action.
4. In fact we do not see any good reason to keep this petition pending. We dispose of the petition with a direction that if any further complaint is submitted before the Police Authority by the Principal of the institution, the same will be looked into and appropriate action will be taken.
Sd/-
ASHOK BHUSHAN, ACTING CHIEF JUSTICE Sd/-
A.M.SHAFFIQUE, JUDGE.
Sou.
// True copy //