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Kerala High Court
Arun R J vs The State Of Kerala on 1 December, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:92693
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 1ST DAY OF DECEMBER 2025 / 10TH AGRAHAYANA, 1947
WP(C) NO. 26458 OF 2025
PETITIONER:
ARUN R J
AGED 47 YEARS, S/O RAVEENDRAN,
'SIVA SREE' VELLARADA,VELLARADA.P.O
THIRUVANANTHAPURAM-, PIN - 695505.
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.RINOY INNOCENT
SHRI.AADITHYA S.R.
RESPONDENTS:
1 THE STATE OF KERALA
DEPARTMENT OF HOME AFFAIRS,
REP.BY ITS SECRETARY, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE SECRETARY
DEPARTMENT OF LAW , GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
W.P.(C)No.26458 of 2025
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2025:KER:92693
3 THE DISTRICT COLLECTOR
& DISTRICT MAGISTRATE, 2ND FLOOR,
COLLECTORATE, CIVIL STATION BUILDING,
KUDAPPANAKKUNNU , CIVIL STATION ROAD
THIRUVANANTHAPURAM, PIN - 695043.
4 THE DEPUTY COLLECTOR
(GENERAL) & ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE,CIVIL STATION BUILDING,
KUDAPPANAKKUNNU, CIVIL STATION ROAD
THIRUVANANTHAPURAM, PIN - 695043.
5 THE HON'BLE PRINCIPAL
DISTRICT & SESSIONS JUDGE (IN HAS
ADMINISTRATIVE CAPACITY IN THE MATTER OF
APPOINTMENT OF PUBLIC PROSECUTOR), DISTRICT
COURT ,DISTRICT COURT BUILDING, VANCHIYOOR ,
THIRUVANANTHAPURAM, PIN - 695035.
BY ADV. SRI. PREMCHAND R. NAIR,
SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 01.12.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)No.26458 of 2025
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2025:KER:92693
JUDGMENT
Dated this the 1st day of December, 2025
The writ petition was filed by the petitioner seeking
the following reliefs:-
(i) Issue a writ of mandamus or any other writ,
order or direction, directing respondents 3 and 5 to
consider and take a decision on Exts.P4 and P5
representations as immediately as possible or within the
time limit as fixed by this Honourable Court.
(ii) Issue a writ of mandamus or any other writ,
order or direction directing respondents 3 and 5 to include
the name of the petitioner in the panel list of Advocates by
considering Exts.P6 to P13 documents, for appointment to
the post of Public Prosecutor.
2. Government Pleader has filed a memo
dated 23.09.2025 producing the proceedings dated
23.08.2025 of the District Collector. In view of the said
proceedings, the writ petition has become practically
infructuous.
2025:KER:92693
In view of the above, the writ petition is disposed of
recording the said proceedings dated 23.08.2025 and
granting liberty to the petitioner to challenge the
proceedings now issued, if the petitioner is so advised.
Sd/-
N. NAGARESH
JUDGE
ams
2025:KER:92693
APPENDIX OF WP(C) NO. 26458 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF
ENROLMENT AS ROLL.NO.K-907/06 ISSUED
BY THE BAR COUNCIL OF KERALA DATED
24.12.2006
Exhibit P2 A TRUE COPY OF THE CERTIFICATE OF
PRACTICE AS COP.NO.COP/NYKA/24/2023
ISSUED BY THE BAR COUNCIL OF KERALA
DATED 28.10.2023
Exhibit P3 A TRUE COPY OF THE NOTICE PUBLISHED
BY THE 4TH RESPONDENT DATED
30.12.2024
Exhibit P4 A TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE
THE 5TH RESPONDENT OFFICE DATED
10.07.2025
Exhibit P5 A TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE
THE 3RD RESPONDENT DATED 10.07.2025
Exhibit P6 A TRUE COPY OF THE ORDER IN CRIME NO.
215/2011 ( VELLARADA PS) AS
C.C.NO.1043/2012 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE
COURT-III, NEYYATINKARA DATED
29.10.2013
Exhibit P7 A TRUE COPY OF THE ORDER IN CRIME
NO.458/2012 ( VELLARADA PS) AS
C.C.NO.369/2013 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE
COURT-III, NEYYATINKARA DATED
08.09.2021
Exhibit P8 A TRUE COPY OF THE ORDER IN CRIME NO.
823/2013 (VELLARADA PS) AS
C.C.NO.608/2013 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE
COURT-III, NEYYATINKARA DATED
2025:KER:92693
31.10.2013
Exhibit P9 A TRUE COPY OF THE ORDER IN CRIME NO.
329/2013 (VELLARADA PS) AS
C.C.NO.428/2014 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE
COURT-III, NEYYATINKARA DATED
09.09.2020
Exhibit P10 A TRUE COPY OF THE ORDER IN CRIME NO.
114/2016 (VELLARADA PS) AS
C.C.NO.1363/2016 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE
COURT-III, NEYYATINKARA DATED
09/09/2021
Exhibit P11 A TRUE COPY OF THE ORDER IN CRIME NO.
1162/2021 (VELLARADA PS) AS
C.C.NO.2051/2021 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE
COURT-III, NEYYATINKARA DATED
21/04/2022
Exhibit P12 A TRUE COPY OF THE ACKNOWLEDGEMENT OF
THE RECEIPT OF FINE IN
C.C.NO.1363/2016 OF THE HON'BLE
JUDICIAL FIRST CLASS MAGISTRATE
COURT-III, NEYYATINKARA DATED
09.09.2021
Exhibit P13 A TRUE COPY OF THE ACKNOWLEDGEMENT OF
THE RECEIPT OF FINE IN C.C.NO.
346/2007 OF THE HON'BLE JUDICIAL
FIRST CLASS MAGISTRATE COURT-III,
NEYYATINKARA DATED 20.12.2011
RESPONDENT EXHIBIT
Exhibit R2(a) A TRUE COPY OF THE LETTER
NO.C1/4358/2025 DATED 11-06-2025
