Babu K. R vs The Principal
2021 Latest Caselaw 4138 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                       WP(C).No.3405 OF 2020(A)


PETITIONER:

               BABU K. R.
               AGED 51 YEARS
               S/O. LATE RAMACHANDRAN, KOZHAKODE VEEDU, MEDICAL
               COLLEGE P. O., TRIVANDRUM, PIN - 695 011, NOW WORKING
               AS HONORARY SECRETARY, THIRUVANANTHAPURAM MEDICAL
               COLLEGE TAXI DRIVERS WELFARE UNION, MEDICAL COLLEGE
               P. O., THIRUVANANTHAPURAM, PIN - 695 011.

               BY ADVS.
               SRI.THOMAS M.JACOB
               SRI.AKHIL K.MADHAV

RESPONDENTS:

      1        THE PRINCIPAL
               TRIVANDRUM MEDICAL COLLEGE, MEDICAL COLLEGE P. O.,
               TRIVANDRUM, PIN - 695 011.

      2        THE SUPERINTENDENT
               TRIVANDRUM MEDICAL COLLEGE, MEDICAL COLLEGE P. O.,
               TRIVANDRUM, PIN - 695 011.

      3        THE SUPERINTENDENT
               SAT HOSPITAL, TRIVANDRUM MEDICAL COLLEGE,
               MEDICAL COLLEGE P. O., TRIVANDRUM, PIN - 695 011.

      4        THE PRINCIPAL
               DENTAL COLLEGE, TRIVANDRUM MEDICAL COLLEGE CAMPUS,
               MEDICAL COLLEGE P. O., TRIVANDRUM, PIN - 695 011.

      5        THE CIRCLE INSPECTOR OF POLICE
               MEDICAL COLLEGE POLICE STATION,
               MEDICAL COLLEGE P. O., TRIVANDRUM, PIN - 695 011.


OTHER PRESENT:

               SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3405 OF 2020(A)                 2




                                JUDGMENT

Dated this the 4th day of February, 2021

The petitioner who is a taxi driver and the

Secretary of Thiruvananthapuram Medical College

Taxi Drivers Welfare Union has filed this writ

petition stating that vehicles are being parked

unauthorisedly inside the campus of Medical

College which include even vehicles without

permit. It is stated that as there is nobody to

control them there arise law and order situations

very often.

2. The learned Government Pleader on

instructions submits that there has been instances

of unauthorised parking within the campus.

However, all steps are taken through the security

guards to control the same. Even then it is stated

that there are several occasions when the security

personnels deployed they are unable to control

such parking and whenever it is necessary the

assistance of police is called for.

Therefore, the writ petition is disposed of with

a direction to the Principal of the Medical College

to take appropriate action on Ext.P4, in order to

have a conducive atmosphere in the medical

college campus, if necessary, after taking the

assistance of the police personnel and the other

stake holders.

Sd/-

P.V.ASHA

JUDGE ska

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF LETTER OF PERMISSION DATED 11.10.2018 GIVEN BY THE POLICE ASSISTANT COMMISSIONER TRAFFIC NORTH SUB DIVISION, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF MINUTES OF MEETING DATED 25.10.2018 OF TRAFFIC ADVISORY COMMITTEE, THIRUVANANTHAPURAM MUNICIPAL CORPORATION.

EXHIBIT P3 TRUE PHOTOGRAPHS (6 NOS.) SHOWING UNAUTHORISED VEHICLES AND PARKING AND DRIVERS WAITING WITH THE TRIVANDRUM MEDICAL COLLEGE CAMPUS.

EXHIBIT P4 TRUE COPY OF PETITION DATED 5.11.2019 SUBMITTED TO THE RESPONDENTS.