Rajani R.Warrier vs State Of Kerala
2021 Latest Caselaw 17734 Ker

WP(C) NO. 16779 OF 2021      1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                    WP(C) NO. 16779 OF 2021


PETITIONER/S:



          RAJANI R.WARRIER,
          AGED 40 YEARS,
          W/O.NANDAKUMAR, CHIRAKKAL WARRIAM, URAKAM P.O.,
          THRISSUR DISTRICT - 680 562.

          BY ADVS.
          LINDONS C.DAVIS
          E.U.DHANYA



RESPONDENT/S:



    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.

    2     DIRECTOR OF WOMEN AND CHILD DEPARTMENT
          DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT,
          POOJAPPURA P.O., THIRUVANANTHAPURAM - 695 012.

    3     CHILD WELFARE COMMITTEE
          THRISSUR DISTRICT, REPRESENTED BY ITS CHAIRMAN,
          GOVERNMENT CHILDREN HOME, RAMAVARMAPURAM P.O.,
          THRISSUR - 680 631.

    4     KENDRIYA VIDYALAYA SANGATHAN,
          REPRESENTED BY ITS DEPUTY COMMISSIONER, REGIONAL
          OFFICE, IGH ROAD, KADAVANTHARA, RAJIV GANDHI INDOOR
          STADIUM, ERNAKULAM - 682 020.
 WP(C) NO. 16779 OF 2021      2

    5     PRINCIPAL, KENDRIYA VIDYALAYA
          KERALA POLICE ACADAMY, RAMAVARMAPURAM, THRISSUR -
          680 631.

          SRI K.I. MAYANKUTTY MATHER SC,

          SRI BIJOY CHANDRAN, SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16779 OF 2021                    3

                                      JUDGMENT

When this matter was taken up, it is submitted by Sri.K.I. Mayankutty

Mather, the learned Standing Counsel appearing for the respondents 4 and

5, that admission was granted to the foster child of the petitioner herein.

2. Sri. Lindons C. Davis, the learned counsel appearing for the

petitioner, submits that the petitioner has no further grievance.

3. The learned Standing Counsel submitted that respondents 4

and 5 have challenged the order passed by the Child Rights Commission

insofar as the Commission directed the Kendriya Vidyalaya Sangathan to

amend the guidelines and prays that the said question be left open. This

Court is concerned only with regard to the admission of the child and all

other questions are left open.

This writ petition is closed.

SD/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 16779/2021

PETITIONER(S) EXHIBITS :

Exhibit P1 A TRUE COPY OF THE ORDER OF 3RD RESPONDENT DATED 13/04/2021.

Exhibit P2 A TRUE COPY OF THE APPLICATION FOR ADMISSION TO KENDRIYA VIDYALAYA, KERALA POLICE ACADEMY, RAMAVARMAPURAM SUBMITTED BY THE PETITIONER DATED 19/04/2021.

Exhibit P3 A COPY OF THE LETTER DATED 9/4/2021 ISSUED BY THE 5TH RESPONDENT.

Exhibit P4 A COPY OF THE LETTER DATED 28/04/2021 ISSUED BY DIRECTOR, KERALA POLICE ACADEMY TO THE PRINCIPAL, KENDRIYA VIDYALAYA.

Exhibit P5 A COPY OF THE REPRESENTATION DATED 22/06/2021 SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.

Exhibit P6 A COPY OF THE ORDER DATED 19/04/2021 OF THE 3RD RESPONDENT.

Exhibit P7 A COPY OF THE REPRESENTATION DATED 11/08/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

RESPONDENT(S) EXHIBITS : NIL