RAJU P Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The petitioner, who is stated to be a member of the 9th respondent-Thrissur District Police co-operative Society (hereinafter referred to as 'the Society' for short), has prayed that respondents 3 to 7 be directed to consider his representations, namely Ext.P2 to P4, wherein he has essentially sought that all the Police persons who are the members of the 9th respondent-Society, under the command of the said respondents, be allowed to cast their votes to the elections to its Managing Committee on 14/08/2019, between 8.00 am and 4.00 pm at the Thrissur District Police Club.

(2.) The petitioner also seek that respondents 8 and 9, namely, the Returning Officer and the Society concerned, be directed to make arrangements for installation of Closed Circuit Television Camera ('CCTV' for short) or video recording of the entire polling process.

(3.) Shri.R.Lakshmi Narayan - learned Standing Counsel appearing for 8th respondent- Returning Officer, submits that as regards the videography of the polling process is concerned, as has been ordered by this Court in several other cases, the Returning Officer is willing to do so, on condition that the petitioner pays for the same. He further says that this court may permit the Returning Officer to choose the videographer and allow him to complete the videography only under his sole command and instructions. He says that he has nothing to comment on the first prayer made by the petitioner.