C. MOHANAN Vs. STATE POLICE COMPLAINTS AUTHORITY

JUDGEMENT

(1.) The above captioned writ petitions are materially connected in respect of orders passed by the Chairperson or Members of the Kerala State Police Complaints Authority constituted in accordance with section 110 of the Kerala Police Act, 2011, except W.P.(C) Nos.11988/2015, 34078/2017 and 6040/2018. However, I am of the considered opinion that, the said three writ petitions can also be disposed of along with the other writ petitions. Therefore, I heard them together and propose to pass a common judgement. Individual reference to the facts of each writ petitions is not required, since the basic question raised in the writ petitions is, the power of the Chairperson or the Members to pass orders on complaints filed by aggrieved persons.

(2.) The Kerala State Police Complaints Authority is constituted by the State Government for examining and enquiring;

(3.) The State Authority shall consist of the following members, namely:-