P KINGSLY GOLDWIN Vs. STATE

JUDGEMENT

(1.) THE matter is posted for being mentioned today. THE criminal original petition has arisen in this way:

(2.) THE petitioner in the instant, who is a practising advocate, is appointed as Correspondent of L.M.S. Girls Higher Secondary School, Meyyor,Kanyakumari District by the Executive Committee during 1997. He is still holding the post. Now, the results are kept in abeyance by virtue of the orders passed in C.R.P.Nos.1251 and 1390 of 2000. THE petitioner had pleaded that certain parties are trying to interfere with his carrying on his work as the Correspondent and therefore, the respondent herein, namely, the Superintendent of Police, Nagercoil, Kanyakumari District should give protection to him in carrying on his work till the new office bearers take charge.

(3.) THE main grievance of the second respondent is that the petitioner had abused the process of law by making certain false allegations and therefore, the order passed in should be set aside.