CHERIYATH JYOTHI Vs. CABINET SECRETARY; CHIEF SECRETARY

JUDGEMENT

(1.) Heard Dr.Cheriyath Jyothi, the petitioner who is present in person. The petitioner, a former Lecturer in Physiology, who retired in the year 2005 has filed this writ petition seeking the following reliefs:

(2.) He has also prayed for the following interim relief:

(3.) The grievance voiced by the petitioner in this writ petition is that he is being tailed by spies and extremists and that his life is in danger. The petitioner has however not been able to point out any specific instance where his life was threatened or his personal liberty attempted to be interfered with. Apart from vague averments and setting out various problems which he faces in life, he has not been able to state with precision what exactly is the threat to his life or to his personal liberty. The reliefs prayed for by the petitioner cannot therefore be granted by this Court. In such circumstances, I find no grounds to entertain this writ petition. The writ petition fails and is accordingly dismissed.