Kerala High Court
Principal vs Circle Inspector Of Police
Author: K. Vinod Chandran
Bench: K.Vinod Chandran, Ashok Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR. JUSTICE ASHOK MENON
TUESDAY, THE 27TH DAY OF MARCH 2018 / 6TH CHAITHRA, 1940
WP(C).No. 5118 of 2016 L
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PETITIONER:
PRINCIPAL
YELDO MAR BASELIOS COLLEGE, KOTHAMANGALAM 686691,
ERNAKULAM DISTRICT
BY ADV.SRI.BIJU .C. ABRAHAM
RESPONDENTS:
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1. CIRCLE INSPECTOR OF POLICE
KOTHAMANGALAM 686691, ERNAKULAM DISTRICT
2. THE SUB INPSECTOR OF POLICE
KOTHAMANGALAM POLICE STATION, KOTHAMANGALAM 686691,
ERNAKULAM DISTRICT
3. STUDENTS' FEDERATION OF INDIA (SFI) YELDO MAR BASELIOS
COLLEGE,
KOTHAMANGALAM 686691, REPRESENTED BY ITS PRESIDENT
4. KERALA STUDENTS' UNION (KSU)
YELDO MAR BASELIOS COLLEGE,
KOTHAMANGALAM 686691, REPRESENTED BY ITS PRESIDENT
5. AKHILA BHARATHIYA VIDYARTHI PARISHAD (ABVP)
YELDO MAR BASELIOS COLLEGE, KOTHAMANGALAM 686691,
REPRESENTED BY ITS PRESIDENT
R1-2 BY GOVERNMENT PLEADER SRI P P THAJUDDIN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 27-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 5118 of 2016 (L)
APPENDIX
PETITIONER(S)' EXHIBITS
P1: TRUE COPY OF THE COMPLAINT DATED 31.12.2015 SUBMITTED BEFORE 1ST
RESPONDENT ALONG WITH ENGLISH TRANSLATION
P2: TRUE COPY OF THE COMPLAINT DATED 31.12.2015 SUBMITTED BEFORE 2ND
RESPONDENT ALONG WITH ENGLISH TRANSLATION
P3: TRUE COPY OF THE FIR IN CRIME NO.12/2016 OF KOTHAMANGALAM POLICE STATION
AND THE STATEMENT OF THE COMPLAINANT HARIKRISHNAN (ALONG WITH ENGLISH
TRANSLATION)
P4: TRUE COPY OF THE RESOLUTION DATED 41.01.2016 PASSED BY THE MEETING OF THE
TEACHERS AND NON TEACHING STAFF ALONG WIHT ITS ENGLISH TRANSLATION
P5: TRUE COPY OF THE RESOLUTION DATED 05.01.2016 PASSED BY THE PARENTS
TEACHERS MEETING
P6: TRUE COPY OF THE RESOLUTION DATED 05.01.2016 PASSED BY THE PARENTS
TEACHERS MEETING
P7: TRUE COPY OF THE JUDGMENT DATED 13.02.2014 PASSED BY THIS HON'BLE COURT IN
WPC.NO.3610/2014 (A)
RESPONDENTS EXHIBITS: NIL
TRUE COPY
P.A TO JUDGE
jma
K. Vinod Chandran & Ashok Menon, JJ
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W.P(C) No.5118 of 2016 L
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Dated this the 27th day of March, 2018
JUDGMENT
K. Vinod Chandran, J Petitioners were concerned with the disruption of academic classes due to the strike called for by the respondents 3 to 5. There was an order of protection granted by this Court on 10.02.2016 and as of now, there is no unrest in the college premises; is the submission of the learned Government Pleader. If at all, any similar difficulties arises in future, the petitioner would be entitled to approach the Station House Officer, who shall take appropriate action in accordance with law. Writ petition is closed. No costs.
Sd/-
K. Vinod Chandran, Judge Sd/-
Ashok Menon, Judge jma