V. Praveen vs State Of Kerala
2022 Latest Caselaw 669 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
          Friday, the 14th day of January 2022 / 24th Pousha, 1943
                              WA NO. 59 OF 2022

   AGAINST JUDGMENT DATED 25-11-2021 IN WP(C) 23529/2021 OF THIS COURT.

                                    ---

APPELLANT/PETITIONER:

 V.PRAVEEN,13 F,ANTA MARVEL APARTMENT,

 KANNADIKKADU,MARADU POST,ERNAKULAM-682304.

BY SRI.V.PRAVEEN, PARTY-IN-PERSON

RESPONDENTS/RESPONDENTS:


1.STATE OF KERALA,REPRESENTED BY THE SECRETARY,

  HOME DEPARTMENT,GOVERNMENT SECRETARIAT,

  THIRUVANANTHAPURAM-695 001.

2.THE ADDITIONAL CHIEF SECRETARY,

  HOME & VIGILANCE,ROOM NO.357-A,

  MAIN BLOCK,GOVT. OF KERALA,SECRETARIAT,

  THIRUVANANTHAPURAM-695 001.

3.KERALA STATE POLICE COMPLAINT AUTHORITY,

  COTTON HILL,VAZHUTHACAUD,THIRUVANANTHAPURAM-695014.

  REPRESENTED BY ITS CHAIRMAN.

BY GOVERNMENT PLEADER


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, High Court be pleased to
direct the respondents not to invite similar notifications till proper
interview is conducted as per Exhibit P1 notification, and pending
disposal of the above writ apepal, in the interest of justice.


     This Writ Appeal coming on for orders on 14/01/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:


                                                                     P.T.O.
 EXT.P1:TRUE COPY OF THE NOTIFICATION NO.HOME-SSA5/234/2017-HOME

DATED 23.9.2021 ISSUED BY THE 2ND RESPONDENT.

                             ---
                      ALEXANDER THOMAS & VIJU ABRAHAM, JJ.
                       .................................................................
                                        W.A. No.59 of 2022
                      [Arising out of judgment dated 25.11.2021 in W.P.(C) No.23529 of 2021]
                        .................................................................
                              Dated this the 14th day of January, 2022

                                                   ORDER

Sri.V.Praveen, the appellant party-in-person submits that the case

may be adjourned to enable him to file an application to strike out the pleadings

contained in ground H on page 6 of the memorandum of this Writ Appeal. The

said submission made by the appellant party-in-person is recorded.

2. The learned Government Pleader will also ascertain as to whether

any rules have been framed under the Kerala Police Act for regulating the

functioning of the State Police Complaints Authority, and regarding the

constitutional service under that Authority and may ascertain as to whether the

instant post of the Chief Investigation Officer of the State Police Complaints

Authority has been created by the rule or by any Government Order and if so,

details in that regard should also be made available on the next posting date

itself.

List this Writ Appeal in the admission list on 21.01.2022, for

consideration of the said application proposed to be filed.

      Handover                                                                 Sd/-

                                                                 ALEXANDER THOMAS
                                                                       JUDGE

                                                                                  Sd/-

                                                                      VIJU ABRAHAM
                                                                           JUDGE
      cks



14-01-2022                           /True Copy/                                       Assistant Registrar