Kerala High Court
Binu Satheesan vs State Of Kerala on 5 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942
WP(C).No.18443 OF 2014(S)
PETITIONER:
BINU SATHEESAN, AGED 40 YEARS
S/O.SATHEESAN, KUNJANVILAKAM VEETTIL, VAKKAM (PO) 695308
VAKKAM, THIRUVANANTHAPURAM DISTRICT
BY ADV. SRI.S.S.RAJESH
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
2 UNION OF INDIA, REPRESENTED BY SECRETARY TO GOVT.OF INDIA
PLANNING COMMISSION, NEW DELHI.
3 DISTRICT POLICE CHIEF, THIRUVANANTHAPURAM.
4 SUB INSPECTOR OF POLICE, PEROORKADA POLICE STATION,
THIRUVANANTHAPURAM.
5 BARAT SEVAK SAMAJ BSS, REPRESENTED BY ITS GENERAL
SECRETARY, T/C, 4/501 SATHBHAVAN BHAVAN, BHRAHIMINS
COLONY RESIDENTIAL ASSOCIATION, KOWDIAR (PO),
THIRUVANANTHAPURAM. 695003
6 B.S. BALACHANDRAN, T/C, 4/501 SATHBHAVAN BHAVAN,
BHRAHIMINS COLONY RESIDENTIAL ASSOCIATION, KOWDIAR (PO),
THIRUVANANTHAPURAM. 695003
Addl.R7 NATIONAL BANK FOR AGRICULTURE AND RURAL DEVELOPMENT
KERALA REGIONAL OFFICE, PUNNEN ROAD, STATUE,
THIRUVANANTHAPURAM-695001
REPRESENTED BY ITS GENERAL MANAGER
Addl.R8 MAHATMA GANDHI UNIVERSITY, PRIYADARSINI HILLS P.O,
KOTTAYAM-686560 REPRESENTED BY ITS JOINT REGISTRAR
WP(C).No.18443 OF 2014(S)
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Addl.R9 INDIRA GANDHI NATIONAL OPEN UNIVERSITY, KALOOR,
COCHIN-682017 REPRESENTED BY ITS REGIONAL DIRECTOR
(Respondents 7 to 9 ARE IMPLEADED AS ADDITIONAL RESPONDENT
NOS.7 TO 9 AS PER ORDER DATED 19.9.2014 IN I.A NO 11149/2014 IN
WPC)
SRI. SURIN GEORGE IPE, SR.G.P. FOR R1, R3 AND R4
SRI.P.VIJAYAKUMAR, ASG FOR R2,
R1, R6 BY ADV. SRI.R.S.KALKURA
R1 BY ADV. SRI.M.S.KALESH
R1 BY ADV. SMT.A.V.PRIYA
SRI.HARISH GOPINATH FOR R5 AND R6
R2 BY ADV. T.SANJAY, CGC
R BY ADV. SMT.R.BINDU
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 05-02-2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.18443 OF 2014(S)
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JUDGMENT
Dated this the 5th day of February 2021
S.MANIKUMAR, C.J.
Instant writ petition is filed seeking the following reliefs:
i) to issue a writ of mandamus or any other appropriate writ,
order or direction directing 3rd and 4th respondents to take a
necessary action against the sixth respondent.
ii) issue a writ of mandamus or any other appropriate writ,
order or direction directing 1st respondent to freeze all the 6th
respondent institution.
iii) issue a writ of mandamus or any other appropriate writ,
order or direction to the respondents to consider and pass
appropriate orders on Ext.P5 representations submitted by the
petitioner.
2. When this case was called on 4.2.2021, there was no representation
for the petitioner. Today also none appeared for the petitioner.
Taking note of the continuous absence of either the petitioner or the
learned counsel for the petitioner, writ petition is dismissed for default.
sd/-
S.MANIKUMAR
CHIEF JUSTICE
sd/-
SHAJI P. CHALY
JUDGE
jes
WP(C).No.18443 OF 2014(S)
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APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF THE PLANNING COMMISSION OF
INDIA AS PER THE RI ACT DATED 30-7-2013
EXHIBIT P2 TRUE COPY OF THE REPLY LETTER OF MAHATMA GANDHI
UNIVERSITY AS PER RI ACT DATED 21-10-2013
EXHIBIT P3 RUE COPY OF THE REPLY LETTER OF IGNOU AS PER RI ACT
DAED 10-3-2013
EXHIBIT P4 TRUE COPY OF RI ACT REPLY OF THE 4TH RESPONDENT
EXHIBIT P5 TRUE COPY OF THE PHOTOGRAPH
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION
EXHIBIT P7 TRUE COY OF THE CASH RECEIVED FROM NABAD RS.1,34,250/-
// True Copy //
P.S. to Judge
