RAJENDRAN PILLAI Vs. STATE POLICE COMPLAINTS AUTHORITY

JUDGEMENT

(1.) Dated this the 16th day of August 2019 Heard Dr.K.P.Satheesan, the learned Senior Counsel appearing for the appellant/writ petitioner. Also heard Sri.Aravindakumar Babu, the learned Senior Government Pleader representing the respondents 1 and 2.

(2.) This Appeal is filed by the writ petitioner to challenge the judgment dated 6.6.2019 whereby, the challenge to jurisdiction of the State Police Complaints Authority in proceeding against the writ petitioner was rejected with the observation that the State Police Complaints Authority acted within jurisdiction under Section ;110(1)(ii) of the Kerala Police Act, 2011 in entertaining the complaint of Sri.P.B.Maheswaran (respondent No.3). The writ petitioner had questioned the jurisdiction of the State Police

(3.) Complaints Authority with the projection that he is an officer below the rank of since the State Authority Superintendent of Police and is vested with powers to entertain/adjudicate complaints against higher ranked officers of and above the rank of Superintendent of Police, the cognizance of the complaint against him was beyond the jurisdiction of the State Police Complaints Authority.