Balasubramaniam Alias Murugan vs State Of Kerala
2024 Latest Caselaw 26236 Ker

Kerala High Court

Balasubramaniam Alias Murugan vs State Of Kerala on 3 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(C) NO. 27351 OF 2024             1

                                               2024:KER:66583
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

    THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED

                            MUSTAQUE

                                &

                THE HONOURABLE MR. JUSTICE S.MANU

  TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                     WP(C) NO. 27351 OF 2024

PETITIONER/S:

          BALASUBRAMANIAM ALIAS MURUGAN
          AGED 50 YEARS
          S/O VASU, VETTIYATTIL HOUSE,
          VATTANATHRA P.O.,
          THRISSUR,
          PIN - 680302


          BY ADV AAMIR SOHRAB M. M.

RESPONDENT/S:

    1     STATE OF KERALA,
          HOME DEPARTMENT,
          REPRESENTED BY ITS PRINCIPAL SECRETARY,
          ROOM NO.357 (A),
          1ST FLOOR, MAIN BLOCK,
          SECRETARIAT,
          THIRUVANANTHAPURAM,
          PIN - 695001

    2     DIRECTOR GENERAL OF POLICE AND
          STATE POLICE CHIEF
          KERALA POLICE HEADQUARTERS,
          VAZUTHACAUD,
          THIRUVANANTHAPURAM,
          PIN - 695010
 WP(C) NO. 27351 OF 2024               2

                                                         2024:KER:66583
     3       ANKIT ASOKAN IPS
             AGED 35 YEARS
             FORMERLY DISTRICT POLICE CHIEF (THRISSUR),
             THRISSUR DISTRICT,
             PIN - 680001


             BY ADVS.
             ADVOCATE GENERAL OFFICE KERALA
             SHRI.N.MANOJ KUMAR, STATE ATTORNEY()
             SRI.K.R.RENJITH, GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.09.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 27351 OF 2024            3

                                                   2024:KER:66583



                         JUDGMENT

A.Muhamed Mustaque, Acg.C.J.

This writ petition was filed to enforce the Ext.P1 order.

It is now stated at the Bar that the Government had enforced

the Ext.P1 order. The second relief sought in this matter concerns

an inquiry into the role of the police officer in causing the

disruption of the 'Thrissur Pooram'.

2. This is, accordingly, purely a service matter, and this

Court cannot direct the Government to initiate any action on the

complaint. We leave open this issue for consideration in an

appropriate manner.

With the liberty as above recording that Ext.P1 order

has been complied with, this writ petition stands disposed of.

Sd/-

A.MUHAMED MUSTAQUE, ACTING CHIEF JUSTICE

Sd/-

S.MANU, JUDGE rkj

2024:KER:66583 APPENDIX OF WP(C) 27351/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF GOVERNMENT ORDER (RT) BEARING NO.2578/2024/GAD ISSUED BY THE JOINT SECRETARY TO THE GOVERNMENT OF KERALA, DATED 10.06.2024

Exhibit P2 A TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE RESPONDENT NO.2 BY WAY OF AN EMAIL DATED 11.06.2024