ALLAN SHUAIB Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv. Sri. A.L. Navaneeth Krishnan for the petitioner, Adv. Sri. K.R. Ranjith holding for Addl. Advocate General for respondents 1 and 8, Sri. M. Sasindran, learned Standing Counsel for respondents 2 to 6 and Adv. Sri. V.P. Prasad holding for Adv. Sri. M. Ajay, learned Special Public Prosecutor for the seventh respondent.

(2.) The writ petition is filed for the following reliefs:-

(3.) The sum and substance of writ prayers is that the petitioner has been removed from the rolls of fifth respondent College.