Suo Motu vs The State Of Kerala on 1 February, 2023

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Kerala High Court

Suo Motu vs The State Of Kerala on 1 February, 2023

Bench: Anil K.Narendran

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                         &
                     THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Wednesday, the 1st day of February 2023 / 12th Magha, 1944
                               SSCR NO. 4 OF 2023

IN THE MATTER OF TRAVANCORE DEVASWOM BOARD - SABARIMALA SREE DHARMA SASTHA
TEMPLE - SM REPORT NO.4/2023 - REPORT SUBMITTED BY THE SPECIAL COMMISSIONER,
SABARIMALA REGARDING THE MISBEHAVIOUR OF A TRAVANCORE DEVASWOM BOARD GUARD TO
DEVOTEES HAVING DARSHAN ALONG THE FIRST ROW OF SABARIMALA SREE DHARMA SHASTHA
TEMPLE AFTER DEEPARADHANA, ON THE MAKARAVILAKKU DAY OF 14.01.2023 - SUO MOTU
PROCEEDINGS INITIATED - REG.

                                    ---------


  PETITIONER:


         SUO MOTU


  RESPONDENTS:


   1.    THE STATE OF KERALA,

         REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,

         REVENUE (DEVASWOM) DEPARTMENT, GOVERNMENT SECRETARIAT,

         THIRUVANANTHAPURAM- 695 001.

   2.    THE TRAVANCORE DEVASWOM BOARD,

         REPRESENTED BY ITS SECRETARY, NANTHANCODE, KAWDIAR POST,

         THIRUVANANTHAPURAM - 695 003.

   3.    THE DEVASWOM COMMISSIONER,

         TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS, NANTHANCODE,

         THIRUVANANTHAPUARAM, PIN - 695 005.

   4.    THE EXECUTIVE OFFICER,

         SABARIMALA, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,

         THIRUVANANTHAPURAM - 695 003.

   5.    CHIEF VIGILANCE SECURITY OFFICER

         (SUPERINTENDENT OF POLICE-VIGILANCE),

         TRAVANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE, KAWDIAR POST,

         THIRUVANANTHAPURAM - 695 003.
       *ADDL.R6 & R7 IMPLEADED

6.    THE ASSISTANT DEVASWOM COMMISSIONER,

      TRAVANCORE DEVASWOM BOARD, THIRUVANANTHAPURAM GROUP, FORT P.O.,

      THIRUVANANTHAPURAM - 695 023.

7.    ARUNKUMAR S.,

      DEVASWOM WATCHER, MANACAUD DEVASWOM, MANACAUD,

      THIRUVANANTHAPURAM GROUP, THIRUVANANTHAPURAM - 695 009.

      *ADDL.R6 & R7 ARE SUO MOTU IMPLEADED AS PER ORDER

      DATED 16.01.2023 IN SSCR 4/2023



      BY SRI.S.RAJMOHAN, SENIOR GOVERNMENT PLEADER

      BY STANDING COUNSEL FOR TRAVANCORE DEVASWOM BOARD

      BY SRI.N.RAGHURAJ, AMICUS CURIAE FOR SABARIMALA SPECIAL

      COMMISSIONER

      BY M/S.N.N.SUGUNAPALAN (SR.) and S.SUJIN, Advocates for Addl.R7


     THIS SABARIMALA SPECIAL COMMISSIONER REPORT HAVING COME UP FOR
ORDERS AGAIN ON 01/02/2023, UPON PERUSING THE REPORT AND THIS COURT'S
ORDER DATED 24/01/2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                  ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                  -----------------------------------------------------
                                  SSCR No.4 of 2023
                 ------------------------------------------------------
                     Dated this the 1st day of February, 2023

                                            ORDER

Anil K. Narendran, J.

The learned counsel for the additional 7th respondent would submit that an affidavit of the said respondent has already been filed on 31.01.2023.

Registry to incorporate the same. The learned Standing Counsel for the Travancore Devaswom Board seeks time to get instructions as to whether the CCTV footage of the incident that occurred on 14.01.2023 is available. The learned Standing Counsel would submit that if the same is available, it shall be produced in a compact disk.

List on 09.02.2023.

Sd/-

ANIL K. NARENDRAN, JUDGE Sd/-

P.G. AJITHKUMAR, JUDGE AV/1/2 01-02-2023 /True Copy/ Assistant Registrar

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