Kerala High Court
Ushakumari vs State Of Kerala on 2 July, 2021
WP(C) NO. 17997 OF 2019 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
WP(C) NO. 17997 OF 2019
PETITIONER/S:
1 USHAKUMARI
AGED 52 YEARS
W/O. P.K. SURENDRAN, HEADMISTRESS, GOVERNMENT L.P. SCHOOL,
MANIYANTHADOM, KALOORKADU P.O, MUVATTUPUZHA, ERNAKULAM-686
668, RESIDING AT ARINIMA NIVAS, MADAKKATHANAM P.O,
VAZHAKULAM, MUVATTUPUZHA, ERNAKULAM-686 670
2 SELINA GEORGE,
AGED 45 YEARS
W/O. SABU SAM GEORGE, SENIOR ASSISTANT, GOVERNMENT L.P.
SCHOOL, MANIYANTHADOM, KALOORKADU P.O, MUVATTUPUZHA,
ERNAKULAM-686 668, RESIDING AT KAVANASSERIL HOUSE, AVOLY
P.O, VAZHAKULAM, MUVATTUPUZHA, ERNAKULAM-686 670
BY ADVS.
GEORGE MATHEW
SRI.M.D.SASIKUMARAN
SHRI.PRAVEEN S.
SHRI.SUNIL KUMAR A.G
SRI.DIPU JAMES
SHRI.MATHEW K.T.
SHRI.GEORGE K.V.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 THE DISTRICT POLICE CHIEF,
ERNAKULAM RURAL OFFICE OF THE DISTRICT POLICE CHIEF,
ALUVA, ERNAKULAM-682 030
3 THE DEPUTY SUPERINTENDENT OF POLICE,
MUVATTUPUZHA, ERNAKULAM DISTRICT-686 661
4 THE STATION HOUSE OFFICER,
KALOORKADU POLICE STATION, KALOORKADU P.O, MUVATTUPUZHA,
ERNAKULAM-686 668
5 THE SUB INSPECTOR OF POLICE,
KALOORKADU POLICE STATION, KALOORKADU P.O, MUVATTUPUZHA,
WP(C) NO. 17997 OF 2019 2
ERNAKULAM-686 668
6 CHINAMMA,
AGED 52 YEARS, W/O. SHAJI, THADATHIL HOUSE, KALOORKADU
P.O, KALLOORKADU KARA, MUVATTUPUZHA, ERNAKULAM-686 668
7 SHINY SUNNY,
AGED 49 YEARS, W/O. SUNNY, KAIPPATHADATHIL HOUSE,
MANIYANTHADOM, KALOORKADU P.O, MUVATTUPUZHA, ERNAKULAM-686
668 (MEMBER, WARD NO. 9, KALLOORKADU, GRAMA PANCHAYATH,
ERNAKULAM DISTRICT-686 668)
8 SUJITH BABY,
AGED 38 YEARS, S/O. BABY XAVIER, ETTUPARAYIL HOUSE,
KALOORKADU P.O, MUVATTUPUZHA, ERNAKULAM-686 668, (VICE
PRESIDENT, KALLOORKADU GRAMA PANCHAYATH, ERNAKULAM-686
668)
9 K.K. JAYESH,
AGED ABOUT 47 YEARS, LOCAL SECRETARY, KALLOORKADU LOCAL
COMMITTEE, COMMUNIST PARTY OF INDIA, (MARXIST) LOCAL
COMMITTEE OFFICE KALOORKADU P.O, MUVATTUPUZHA, ERNAKULAM-
686 668.
10 SAJI AMBAT,
AGED ABOUT 45 YEARS, FATHER'S NAME NOT KNOWN TO THE
PETITIONERS, AMBATT HOUSE, MANJALLOOR, VAZHAKULAM P.O,
MUVATTUPUZHA, ERNAKULAM-686 670
11 ADDL.R11-KALLOORKADU GRAMA PANCHAYATH,
GRAMA PANCHAYATH OFFICE, KALLOORKADU P.O, MUVATTUPUZHA,
ERNAKULAM-686668,REPRESENTED BY ITS SECRETARY.
12 ADDL.R12-THE SECRETARY,
KALLOORKADU GRAMA PANCHAYATH, GRAMA PANCHAYATH OFFICE,
KALLOORKADU P.O, MUVATTUPUZHA , ERNAKULAM-686668.
13 ADDL.R.13-ASSISTANT EDUCATION OFFICER,
KALLOORKADU, OFFICE OF THE ASSISTANT EDUCATION
OFFICER,KALLOORKADU P.O, MUVATTUPUZHA , ERNAKULAM-686668.
(ADDL.R11 TO 13 IMPLEADED AS PER ORDER DATED 16.8.2019 IN
IA.1/2019 IN WP(C)).
BY ADVS.
SRI.K.S.ARUN KUMAR
SRI.P.P.BIJU
SRI.JUSTINE JACOB
SMT.AMRUTHA P S
SMT.AMRUTHA K P
OTHER PRESENT:
SRI.N.B.SUNIL NATH, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17997 OF 2019 3
P.V.KUNHIKRISHNAN, J
--------------------------------------------
W.P.(C.) No.17997 of 2019
--------------------------------------
Dated this the 2nd day of July, 2021
JUDGMENT
This writ petition is filed with the following prayers :
(i) To issue a writ in the nature of mandamus or any other
appropriate writ, order or direction, commanding respondents 2
to 5 to provide adequate and effective protection to the life and
properties of the petitioners, school, staff and students of
Government L P School, Maniyanthodom, Kaloorkadu P.O., in
Muvattupuzha Taluk of Ernakulam District.
(ii) To issue a writ in the nature of mandamus or any other
appropriate writ, order or direction, commanding respondents 2
to 5 to provide adequate and effective protection for the smooth
functioning of Government L.P.School, Maniyanthadom,
Kaloorkadu P.O., in Muvattupuzha Taluk of Ernakulam District.
(iii) To grant such other reliefs as this Hon'ble Court may deem
fit and proper to grant in the nature and course of the
proceedings."
2. When this writ petition came up for consideration on
2.7.2019, this Court passed the following order :
"Admit. Govt. Pleader takes notice for R1 to R5. Issue notice to
R6 to R10 by speed post.
The 4th respondents shall specifically enquire into the allegations
made and afford necessary protection to the petitioners to attend
the school and function therein till further orders are passed in
the writ petition.
Post on 16.7.2019"
3. Today, when the matter came up for consideration, the
counsel for the petitioners submitted that even now, there is
threat to the petitioners and the functioning of the School. The
contesting respondents submitted that there is no law and order
issue. The Government Pleader also submitted that there is no
law and order issue and if there is any such issue, the Police will
do the needful, in accordance to the law.
In the light of the above submissions, this writ petition is
disposed of in the following manner, retaining the interim order.
1) If there is any law and order issue, the petitioners are free
to approach the Station House Officer concerned with a
representation.
2) If such a representation is received, the Station House
Officer concerned will do the needful, in accordance to the law.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 17997/2019
PETITIONER ANNEXURE
EXHIBIT P1 TRUE COPY OF REPORT DTD. NIL SUBMITTED BY
ASSISTANT EDUCATIONAL OFFICE, KALOORKADU TO
DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM.
EXHIBIT P2 TRUE COPY OF G.O(ORD) NO. 916/2018/G.ED.
DATED 01.03.2018.
EXHIBIT P3 TRUE COPY REPRESENTATION DATED 14.06.2019
SUBMITTED BY 1ST PETITIONER TO 4TH
RESPONDENT.
EXHIBIT P4 TRUE COPY OF POSTAL ACKNOWLEDGEMENT CARD
SIGNED FROM THE OFFICE OF 4TH RESPONDENT ON
18.06.2019.
