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Kerala High Court

Dr.G.Thulaseedharan vs The State Of Kerala

Bench: Ashok Bhushan, A.M.Shaffique

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT:

                THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
                                                  &
                          THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

               TUESDAY,THE 12TH DAY OF JANUARY 2016/22ND POUSHA, 1937

                                   WP(C).No. 2553 of 2015 (T)
                                      ---------------------------

PETITIONER :
----------------------

            DR.G.THULASEEDHARAN, AGED 55 YEARS,
            S/O.GOVINDA PILLAI, PRINCIPAL,
            N.S.S. COLLEGE NILAMEL,
            KOLLAM-691 535.

             BY ADV. SRI.R.T.PRADEEP

RESPONDENT(S):
----------------------------

        1. THE STATE OF KERALA,
            REPRESENTED BY THE CHIEF SECRETARY,
            GOVERNMENT OF KERALA, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.

        2. DIRECTOR GENERAL OF POLICE,
            POLICE HEAD QUARTERS, VAZHUTHAKKADU,
            THIRUVANANTHAPURAM-695 001.

        3. THE DISTRICT POLIE CHIEF (RURAL),
            OFFICE OF THE DISTRICT POLICE CHIEF (RURAL),
            KOTTARAKKARA-691 506.

        4. DEPUTY SUPERINTENDENT OF POLICE,
            OFFICE OF DEPUTY SUPERINTENDENT OF POLICE,
            PUNALUR-691 501.

        5. CIRCLE INSPECTOR OF POLICE,
            OFFICE OF CIRCLE INSPECTOR OF POLICE,
            KADAKKAL-691 536.

        6. THE SUB INSPECTOR OF POLICE,
            CHADAYAMANGALAM POLICE STATION,
            CHADAYAMANGALAM P.O. -691 534.

        7. NASAR, SECRETARY, LOCAL COMMITTEE,
            DEMOCRATIC YOUTH FEDERATION OF INDIA (DYFI),
            NILAMEL, RESIDING AT KODITHATTIL VEEDU, VALIYAVIZHI,
            KAITHODU, NILAMEL-691 536.
sts                                                                    2/-

                                       -2-

WP(C).NO.2553/2015


    8. ARAVIND,
       LEADER, STUDENTS FEDERATION OF INDIA (SFI),
       LOCAL COMMITTEE OFFICE,
       COMMUNIST PART OF INDIA (MARXIST),
       NILAMEL-691 536.

    9. FAIZAL,
       FINAL YEAR B.COM, PRESIDENT, SFI UNIT,
       N.S.S. COLLEGE NILAMEL, KOLLAM-691 535.

    10. SUJITH,
        FINAL YEAR B.COM, PRESIDENT, A.I.S.F UNIT,
        N.S.S. COLLEGE NILAMEL, KOLLAM-691 535.

    11. ANANDU,
        2ND YEAR BA (ENGLISH), PRESIDENT, K.S.U UNIT,
        N.S.S. COLLEGE NILAMEL, KOLLAM-691 535.

    12. SREEJITH,
        FINAL YEAR B.COM, PRESIDENT, ABVP UNIT,
        N.S.S. COLLEGE NILAMEL, KOLLAM-691 535.

        R1 TO R6 BY SR GOVERNMENT PLEADER SRI.C.R.SYAMKUMAR

       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
       ON 12-01-2016, THE COURT ON THE SAME DAY DELIVERED
       THE FOLLOWING:




sts

WP(C).No. 2553 of 2015 (T)
-----------------------------------------

                                             APPENDIX

PETITIONER(S)' EXHIBITS
-------------------------------------

EXHIBIT P1:          TRUE COPY OF FIR DATED 15.11.2014 IN CRIME NO.1631/2014 OF
                     CHADAYAMANGALAM POLICE STATION.

EXHIBIT P2:          TRUE COPY OF REPRESENTATION DATED 18.11.2014 BY PETITIONER
                     TO RESPONDENTS 3 TO 6.




RESPONDENT(S)' EXHIBITS:                         NIL
------------------------------------------




                                                            /TRUE COPY/


                                                            P.S.TO JUDGE




sts



                     ASHOK BHUSHAN, C.J.
                                  &
                       A.M. SHAFFIQUE, J.
                    ================
                     W.P. (C) No.2553 of 2015
                   ==================

             Dated this, the 12th day of January, 2016


                          J U D G M E N T

Shaffique, J.

Petitioner, as Principal of the College, has approached this Court seeking for police protection inter alia alleging that respondents 7 to 12 are obstructing the functioning of the College when attempts were made by the management to prevent student politics within the college campus.

2. An interim order had already been passed by this Court on 23/1/2015. Though notice was served on respondents 7 to 12, there is no appearance on their behalf.

3. Learned counsel for the petitioner submits that during the pendency of the writ petition, no untoward incident has occurred.

Hence, we close this writ petition with liberty to the W.P(C) No.2553/15 -:2:- petitioner to seek assistance of the police if there is any further threat in the matter relating to functioning of the petitioner's College.

Sd/-

ASHOK BHUSHAN, CHIEF JUSTICE Sd/-

A.M. SHAFFIQUE, JUDGE Rp12/1/2016 //True Copy// PS to Judge