Advika C. Nair vs State Of Kerala
2021 Latest Caselaw 17669 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
        FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                       WP(C) NO. 17328 OF 2021
PETITIONER/S:

    1       ADVIKA C. NAIR, AGED 9 YEARS,
            MINOR, D/O. ANIL KUMAR V., REPRESENTED BY FATHER AND
            NEXT FRIEND ANIL KUMAR V., VELLAMKANDATH HOUSE,
            ENKAKAD (P.O.), THRISSUR DISTRICT, PIN-680 589.

    2       ATHMIKA .C NAIR, AGED 9 YEARS,
            MINOR, D/O. ANIL KUMAR V., REPRESENTED
            BY FATHER AND NEXT FRIEND ANIL KUMAR V., VELLAMKANDATH
            HOUSE, ENKAKAD (P.O.),                      THRISSUR
            DISTRICT, PIN-680 589.

            BY ADV K.V.BHADRA KUMARI


RESPONDENT/S:

    1       STATE OF KERALA, REPRESENTED BY
            SECRETARY TO GOVT. HOME DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2       STATE POLICE CHIEF AND DIRECTOR GENERAL
            OF POLICE, POLICE HEAD QUARTERS, VAZHUTHACAUD,
            THIRUVANANTHAPURAM-695 010.

    3       TRAVANCORE DEVASWOM BOARD,
            REPRESENTED BY ITS SECRETARY
            OFFICE OF TRAVANCORE DEVASWOM BOARD,
            NANTHANCDOE, KAWDIAR (P.O.),
            THIRUVANANTHAPURAM-695 003.

            BY SRI.S.RAJMOHAN, SENIOR GOVERNMENT PLEADER FOR
            DEVASWOM

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
27.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
        A.MUHAMED MUSTAQUE & DR.KAUSER EDAPPAGATH, JJ.

                    =========================

                    W.P.(C). No. 17328/2021

                    ~~~~~~~~~~~~~~~~~~~~~~~~~
           Dated this the 27th day of August, 2021


                           J U D G M E N T

A.Muhamed Mustaque, J.

This writ petition was filed by two minors represented

by their father. Their prayer in the writ petition is

seeking permission to visit Sabarimala Temple and offer

prayers there. The prayers are as follows:

i. To issue a writ in the nature of Mandamus, or any

other writ; order on direction directing the respondents to

give permission to the petitioners to visit Sabarimala

temple and to offer prayers and to enable the petitioners

for getting permission for booking of virtual Q for

Sabarimala darshan.

ii. To grant such other reliefs as this Hon'ble Court may

deem fit and proper in the circumstances of the case

2. The learned counsel for the petitioners

referred to the judgment of this Court in W.P.(C).No. WPC No.17328/2021

9769 of 2021 dated 16/4/2021 granting similar relief to

a minor child. The learned counsel for the Board

submitted that they have no objection in allowing the

petitioners in offering prayers at Sabarimala temple as

sought for in the writ petition. The said submission

is recorded.

3. We, therefore, allow the petitioners to offer

prayers at Sabarimala. The respondents 1 and 2 are

directed to ensure that the petitioners are able to

visit the temple along with their father after

obtaining booking for darshan. The petitioners shall

produce COVID negative certificate from the authorised

Lab before the competent authority.

The writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE ms