Vinod Mathew Wilson vs State Of Kerala
2022 Latest Caselaw 2177 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                         WP(C) NO. 18426 OF 2017(S)
PETITIONER

     VINOD MATHEW WILSON, AGED 32 YEARS, AGED 32 YEARS, S/O.V.G.WILSON,
     VAZHAYIL NEDIYARA, ANCHAL, KOLLAM.


RESPONDENT:


 1.STATE OF KERALA, REP. BY THE SECRETARY,SOCIAL JUSTICE DEPARTMENT,

   GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM.695 001.

 2.THE CHAIRMAN, BOARD OF SUPERVISION AND CONTROL OF ORPHANAGES AND

   CHARITABLE HOMES, 3RD FLOOR, VIKAS BHAVAN,THIRUVANANTHAPURAM.

 3.THE SECRETARY, CORPORATION OF KOLLAM.

 4.THE STATE POLICE CHIEF, KERALA POLICE HEAD QUARTERS,VAZHUTHACAUD,

   THIRUVANANTHAPURAM.

 5.THE MANAGER, MANAGING COMMITTEE, QUILON POOR HOME (AGATHIMANDIRAM),

   MUNDAKKAL WEST, KOLLAM.




     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to to direct 1st respondent to provide immediate relief to the
inmates of Quilon poor home by providing the basic amenities of survival
required for the inmates of the Quilon Poor homes, take immediate steps of
rehabilitating the other categories of persons other than senior citizens
who are presently the inmates of the Quilon Poor Home and to submit report
of the action taken before this Hon'ble court, till the disposal of this
writ petition.



                                                            P.T.O
      This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's Judgment
dated 15/03/2021 and order dated 10/01/2022 and upon hearing the arguments
of M/S M.KIRANLAL, KIRAN GAVIR RAWTHER, Advocates for the
petitioner,GOVERNMENT PLEADER for R1, R2 & R4,SRI.M.K.CHANDRAMOHAN DAS,
STANDING COUNSEL for R3, and of STATE ATTORNEY the court passed the
following:
                       S.Manikumar, C.J.
                                &
                        Shaji P.Chaly, J.
               =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                 W.P.(C)No.18426 of 2017-S
               =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
           Dated this the 24th day of February, 2022

                             ORDER

S.Manikumar, C.J.

Difficulty in accommodating the inmates to the place

suggested is expressed.

2. According to the learned counsel for the Corporation,

painting work has already been approved and it will be started

soon.

Having regard to the recommendations of the medical

team that the distance between the beds must be increased and

taking note of the fact that about 111 inmates are already in the

said home, Mr.V.Tekchand, learned Senior Government Pleader is

directed to ascertain from the District Collector, Kollam District

as to whether the inmates can be temporarily accommodated so

as to enable the Corporation to complete the work of painting

as early as possible. Secretary to the Government, Social Justice W.P.(C)No.18426 of 2017-S

Department, Thiruvananthapuram is also directed to render

necessary assistance.

Post on 07.03.2022.

Sd/-

S.Manikumar Chief Justice

Sd/-

Shaji P.Chaly Judge vpv

24-02-2022 /True Copy/ Assistant Registrar