Kerala High Court
Principal vs District Police Chief
Author: Ashok Bhushan
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
FRIDAY, THE 18TH DAY OF JULY 2014/27TH ASHADHA, 1936
WP(C).No. 1624 of 2014 (C)
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PETITIONER(S):
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PRINCIPAL
KURIAKOSE ELIAS COLLEGE, MANNANAM, KOTTAYAM -686 561.
BY ADVS.SRI.SHAJI THOMAS
SRI.N.NAGARESH
SRI.BINU PAUL
SRI.T.V.VINU
RESPONDENT(S):
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1. DISTRICT POLICE CHIEF
KOTTAYAM.
2. C.I OF POLICE,
KOTTAYAM EAST, KOTTAYAM.
3. S.I OF POLICE
GANDHINAGAR POLICE STATION, KOTTAYAM.
4. ABIN THANKACHAN
S/O.THANKACHAN P.A., PASSERIL HOUSE, ATHIRAMPUZHA P.O
KOTTAYAM - 686 631 SECRETARY
KERALA STUDENTSUNION (KSU), K.E.COLLEGE UNIT.
5. ARUN K.M
S/O.K.G.MADHU, KOCHALUMKAL HOUSE
VAIKOM - 686 141SECRETARY
STUDENTS FEDERATION OF INDIA (SFI)
K.E.COLLEGE UNIT.
6. MANOJ KUMAR P.V.
S/O.VASUDEVAN NAIR, NELLITHANATHU HOUSE, KOTHANALLOR
KOTTAYAM - 686 632 PRESIDENT
AKHIL BHARATIYA VIDYARTHI PARISHAD (ABVP)K.E.COLLEGE UNIT.
7. AKSHAY K.VARKEY
S/O.K.J.VARKEY, KANNALA HOUSE, ATHIRAMPUZHA P.O.
KOTTAYAM - 686 562 PRESIDENT
KERALA STUDENTSCONGRESS (KSC-M), K.E.COLLEGE UNIT.
R5 BY ADV. SRI.T.B.HOOD
R5 BY ADV. SMT.M.ISHA
R1 TO R3 BY GOVERNMENT PLEADER SRI.PADMARAJ
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18-07-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 1624 of 2014 (C)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P-1: TRUE COPY OF THE COMPLAINT DATED 5.12.2013 TO THE 3RD
RESPONDENT
EXT.P-2: TRUE PHOTOGRAPHS DEPICTING THE INCIDENTS ON 5.12.2013
EXT.P-3: TRUE COPY OF THE COMPLAINT DATED 10.1.2014 SUBMITTED TO
THE 2ND RESPONDENT ALONG WITH THE ACKNOWLEDGEMENT.
RESPONDENT(S)' EXHIBITS
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NIL
/TRUE COPY/
PS TO JUDGE
ASHOK BHUSHAN & A.M. SHAFFIQUE, JJ
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W.P(C).No. 1624 of 2014
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Dated this the 18th July, 2014
JUDGMENT
Ashok Bhushan, J Heard learned counsel for the petitioner, learned Government Pleader and learned counsel appearing for the fifth respondent. Respondents 6 and 7 have not appeared, in spite of service.
2. By this Writ Petition the petitioner has prayed for a direction to respondents 1 to 3 to act upon Exhibit P3 complaint and to provide adequate and effective police protection to the petitioner, his staff and to the students who are interested and willing to attend the college, from the threats and obstructions caused by the student political organisations led by respondents 4 to 7.
3. An interim order was passed by this Court on 17th January, 2014 as prayed for in the Writ Petition. Learned counsel for the fifth respondent submitted that no obstructions have been created by him. WP(C).1624/14 2
In view of the aforesaid statement, we are of the view that the petitioner is entitled for the relief as sought for in the Writ Petition. Accordingly, the Writ Petition is disposed of with a direction as prayed for in the Writ Petition.
ASHOK BHUSHAN, JUDGE A.M. SHAFFIQUE, JUDGE vgs18/7/14