Xxx vs State Of Kerala
2022 Latest Caselaw 6121 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                         WP(C) NO. 9756 OF 2022
PETITIONER/S:

          XXX
          X
          BY ADVS.
          SAM ISAAC POTHIYIL
          TINU JOHNSON
          VISHNU DAS
          SRUTHI DAS
          JISHMA K.S
          OSHIN MENDEZ
          PHILIP ARUN M.N.
          MOHAMED AMJAD K.M
          S.SURAJA
          MARIA NEETHU T.J
          ANJITHA ANIL KUMAR


RESPONDENT/S:

    1     STATE OF KERALA,
          REPRESENTED BY PRINCIPAL SECRETARY, GENERAL EDUCATION
          DEPARTMENT, THIRUVANANTHAPURAM-695 014.
    2     STATION HOUSE OFFICER, CHELAKKARA POLICE STATION,
          THRISSUR DISTRICT-680 586.
    3     GOPAKUMAR,
          AGED 54 YEARS
          S/O.AYYAPAN, NEELAMPALLIYAL HOUSE, ELANAD VILLAGE AND
          DESOM, THRISSUR DISTRICT, PIN-680 586.
    4     ADDL.R4 GOVERNMENT U.P SCHOOL,
          THRIKKANAYA, ELANAD, PAZHAYANNUR, THRISSUR DISTRICT-680
          586, REPRESENTED BY HEAD MASTER
          [ADDL.R4 IS IMPLEADED AS PER ORDER DATED 30/03/2022 IN
          I.A-1/22 IN WP(C) 9756/22]
OTHER PRESENT:

          GP AMMINIKUTTY K.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9756 OF 2022
                                  2

                               JUDGMENT

Dated this the 1st day of June, 2022

The petitioner, the mother of the victim girl against

whom the 3rd respondent is alleged to have committed

offences under POCSO Act, seeks suspension of the 3 rd

respondent, who is presently the Head Master of the GUP

School, Thrikkanaya.

Learned Government Pleader submitted, on instructions,

that the 3rd respondent has been placed under suspension as

per order dated 9.5.2022. This is recorded.

The grievance of the petitioner having thus been allayed,

the writ petition is closed.

Sd/-

V.G ARUN JUDGE

SJ WP(C) NO. 9756 OF 2022

APPENDIX OF WP(C) 9756/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE FIR IN CRIME NO47/2020 OF CHELAKKARA POLICE STATION, THRISSUR DISTRICT DATED 25.01.20220. Exhibit P2 THE TRUE COPY OF THE FINAL REPORT IN CRIME NO.47/2020 OF CHELAKKARA POLICE STATION, THRISSUR DISTRICT DATED 25.01.2020 IS PENDING ON THE FILES OF DISTRICT & SESSIONS COURT THRISSUR AS SC NO.607/2020. Exhibit P3 THE TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER HEREIN TO THE PRINCIPAL SECRETARY, GENERAL EDUCATION, THIRUVANANTHAPURAM DATED 17.01.2022. Exhibit P4 THE TRUE COPY OF THE RECEIPT TO EXHIBIT P3 REPRESENTATION DATED 29.01.2022. Exhibit P5 THE TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER HEREIN TO THE MINISTER OF EDUCATION, KERALA DATED 17.01.2022. Exhibit P6 THE TRUE COPY OF THE RECEIPT TO EXHIBIT P5 REPRESENTATION DATED 29.01.2022. Exhibit P7 THE TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER HEREIN TO THE CHIEF MINISTER OF KERALA DATED 17.01.2022. Exhibit P8 THE TRUE COPY OF THE RECEIPT TO EXHIBIT P7 REPRESENTATION DATED 29.01.2022.