Kerala High Court
Sr. Maria Anto vs State Of Kerala on 13 November, 2020
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
FRIDAY, THE 13TH DAY OF NOVEMBER 2020 / 22ND KARTHIKA, 1942
WP(C).No.20203 OF 2020(A)
PETITIONER:
SR. MARIA ANTO
AGED 49 YEARS
D/O. C.V. ANTONY, GENERAL PUBLIC RELATION OFFICER
(PRO) CMC MOUNT CARMEL GENERALATE,
THAIKATTUKARA P O, ALUVA - 683106,
ERNAKULAM DISTRICT.
BY ADVS.
SMT.BOBBY RAPHEAL.C
SRI.E.C.POULOSE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 THE DISTRICT POLICE SUPERINTENDENT (RURAL)
ALUVA, ERNAKULAM DISTRICT - 683101.
3 THE KERALA STATE HUMAN RIGHTS COMMISSION
4TH FLOOR, TURBO PLUS TOWER, PMG ROAD JUNCTION,
THIRUVANANTHAPURAM - 695033,
REPRESENTED BY ITS CHAIRMAN.
4 THE CHAIR PERSON
KERALA WOMEN'S COMMISSION, PATTOM,
THIRUVANANTHAPURAM - 695104.
5 THE SUB INSPECTOR OF POLICE,
ALUVA EAST POLICE STATION,
ERNAKULAM DISTRICT - 683101.
6 SAMUEL KOODAL
SAM DALE, KALATHOOR P.O,
PATHANAMTHITTA DISTRICT - 689694.
WP(C).No.20203 OF 2020(A)
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7 *ADDL R7
SECRETARY TO GOVERNMENT ,
INFORMATION TECHNOLOGY DEPARTMENT,
SECRETARIATE, THIRUVANANTHAPURAM
(ADDL.R7 IS SUO MOTU IMPLEADED AS PER ORDER DATED
08-10-2020 IN WP(C)20203/20)
BY SMT.PARVATHI MENON.A., SC.,KWC
OTHER PRESENT:
SMT.PRINCY XAVIER ,GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.11.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.20203 OF 2020(A)
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J U D G M E N T
Petitioner is a Nun and Public Relation Officer of CMC Mount Carmel Generalate, Aluva. Writ petition is filed complaining inaction on the part of the respondents on her complaints against the 6 th respondent that he has released the Vedio in You Tube channel under the title 'Samuvelinte Suviseshangal' which contains defamatory remarks against the Nuns as a whole. It is stated that despite complaints Exts.P2, P3, P4, P5, P7 and P8 (produced along with I.A.No.1 of 2020), none of the respondents are taking action.
Therefore the writ petition is disposed of directing the second respondent to take immediate action on Ext.P2 complaint, the 4th respondent to take action on Exts.P3 and P4 complaints and the 7 th respondent to take immediate action on Ext.P8 complaint, in accordance with law, at the earliest and inform the results to the petitioner within a WP(C).No.20203 OF 2020(A) 4 period of 'one month' from the date of receipt of a copy of the judgment.
Sd/-
P.V.ASHA, JUDGE AS WP(C).No.20203 OF 2020(A) 5 APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COMPACT DISC CONTAINING THE HIGH GRADE DEFAMATION DOWNLOADED FORM THE YOU TUBE.
EXHIBIT P2 TRUE COPY OF THE COMPLIANT DATED 17.09.2020 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH ITS TRUE ENGLISH TRANSLATION.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 08.09.2020 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT ALONG WITH ITS TRUE ENGLISH TRANSLATION.
EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED 08.09.2020 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT ALONG WITH ITS TRUE ENGLISH TRANSLATION.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT DATED 07.09.2020 FILED BY THE PETITIONER BEFORE THE 5TH RESPONDENT ALONG WITH ITS TRUE ENGLISH TRANSLATION.
EXHIBIT P6 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 07.09.2020 REGARDING THE COMPLAINT SUBMITTED TO THE 5TH RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE POSTAL RECEIPT DATED 08.09.2020 REGARDING THE COMPLAINT SENT TO THE 3RD RESPONDENT.
EXHIBIT P7(a) TRUE COPY OF THE POSTAL RECEIPT DATED 08.09.2020 REGARDING THE COMPLAINT SENT TO THE 4TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 9/10/2020 SUBMITTED BY THE PETITIONER BEFORE THE ADDL.7TH RESPONDENT ALONG WITH ITS POSTAL RECEIPT