Soman vs State Of Kerala
2021 Latest Caselaw 1657 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.1185 OF 2021(W)



PETITIONER:

               SOMAN,
               AGED 47 YEARS,
               S/O. ACHUTHAN, KANDIRUTHY HOUSE, PATTAMBI ROAD,
               KUNNAMKULAM, THRISSUR - 680 503.

               BY ADVS.
               SRI.RAJIT
               SMT.LEKSHMI P. NAIR

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA.

      2        COMMUNITY DEVELOPMENT SOCIETY,
               REPRESENTED BY MEMBER SECRETARY, KUNNAMKULAM,
               THRISSUR - 680 503.

      3        KUNNAMKULAM MUNICIPALITY,
               REPRESENTED BY THE SECRETARY, KUNNAMKULAM,
               THRISSUR - 680 503.

      4        EXECUTIVE DIRECTOR,
               KUDUMBASREE STATE MISSION,
               THIRUVANANTHAPURAM - 695 001.

      5        CO-ORDINATOR,
               KUDUMBASREE DISTRICT MISSION, THRISSUR - 680 001.

      6        SINI C.O.,
               MEMBER SECRETARY, KUDUMBASREE UNIT, CDS, KUNNAMKULAM,
               THRISSUR - 680 503.

      7        SHIJI NIKESH,
               CHAIRPERSON, CDS, KUNNAMKULAM,
               THRISSUR - 680 503.
 WP(C).No.1185 OF 2021(W)

                               2

      8      SEENA BINOY,
             MEMBER, CDS, KUNNAMKULAM, THRISSUR - 680 503.

             BY ADVS. SMT.PRINCY XAVIER, GOVERNMENT PLEADER
                      SRI.I.V.PRAMOD, SC


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1185 OF 2021(W)

                                     3


                                JUDGMENT

The petitioner, who was a Councillor

of Kunnamkulam Municipality, has filed this

writ petition seeking a direction to the

respondents 3 to 5 to consider his

representations against 8th respondent.

2. Admittedly, the petitioner is not a

Councillor as at present. The complaint in

Ext.P1 is relating to a member of Kudumbasree

Unit, in which there are only female members.

Though it is stated that petitioner was the

patron of the Kudumbasree Unit when he was a

Councilor, as at present petitioner ceased to

be a patron or Councillor and there would be

another patron.

3. Even Ext.P4 is seen given in his

capacity as former Councillor. In case there

are irregularities, it is for the appropriate

authorities to take action.

WP(C).No.1185 OF 2021(W)

No interference is required in this

matter at the instance of petitioner, when

Kudumbasree, is a Unit exclusively for women.

             Accordingly,        the    writ    petition    is

    dismissed.                                     Sd/-

                                                 P.V.ASHA
                                                   JUDGE
    ww
 WP(C).No.1185 OF 2021(W)



                           APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE REPRESENTATION DATED

14.09.2020 SUBMITTED BEFORE THE MEMBER SECRETARY, KUDUMBASREE, KUNNAMKULAM MUNICIPALITY DATED 14.09.2020.

EXHIBIT P2 A TRUE COPY OF THE REPRESENTATIONS MADE BY THE PETITIONER BEFORE THE EXECUTIVE DIRECTOR, KUDUMBASREE STATE MISSION, THIRUVANANTHAPURAM.

EXHIBIT P3 A TRUE COPY THE REPRESENTATION DATED 11.11.2020 BEFORE THE CO-ORDINATOR, KUDUMBASREE DISTRICT MISSION, THRISSUR.

EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 02.12.2020 ISSUED BY THE SECRETARY, KUNNAMKULAM MUNICIPALITY.