Kerala High Court
Aiswarya vs State Of Kerala on 20 May, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:34332
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 20TH DAY OF MAY 2025 / 30TH VAISAKHA, 1947
WP(C) NO. 17093 OF 2025
PETITIONER:
AISWARYA
AGED 25 YEARS
D/O. GIRIJA, GANDHIJI BHAVAN,
AZHANGANAMOOLAI, MUZHUCODE,
ARUMANAI P.O. VILAVANCODE TALUK,
KANNYAKUMARI DISTRICT,
TAMILNADU., PIN - 629151
BY ADVS.
G.SUDHEER
R.HARIKRISHNAN (H-308)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY
TO HOME DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE STATE POLICE CHIEF
POLICE HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695001
3 THE ADDITIONAL DIRECTOR GENERAL OF POLICE
(TRAINING)
POLICE TRAINING ACADEMY, RAMAVARMAPURAM,
THRISSUR, PIN - 680631
2025:KER:34332
WP(C) No.17093 of 2025
2
4 KERALA STATE PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY,
KPWSC OFFICE, PATTOM,
THIRUVANANTHAPURAM, PIN - 695011
5 RONY. S.L.
AGED 32 YEARS
S/O. SASEENDRAN, RONY COTTAGE,
VENNIYOOR, NELLIVILA, VENGANOOR VILLAGE,
VENGANOOR P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695527
SMT. AMMINIKUTTY,SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.05.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:34332
WP(C) No.17093 of 2025
3
JUDGMENT
Dated this the 20th day of May, 2025 The writ petition has been filed by the petitioner seeking the following reliefs:-
"i) Declare that 5th respondent is unfit to be appointed in the post of Armed Force Sub Inspector (Trainee) in Kerala Police Department as he involved in crime against women.
ii) Issue a writ of mandamus or any other appropriate writ, order or direction directing respondents 1 to 4 to cancel the appointment of 5th respondent to the post of Armed Force Sub Inspector Trainee.
iii) Dispense with filing of the English translation of vernacular documents."
2. Going through the pleadings, it is obvious that the issue relates to service matter falling within the ambit of the Administrative Tribunals Act, 1985.
2025:KER:34332 WP(C) No.17093 of 2025 4 In view of the above, the writ petition is dismissed granting liberty to the petitioner to approach the competent Tribunal.
Sd/-
N.NAGARESH JUDGE hmh 2025:KER:34332 WP(C) No.17093 of 2025 5 APPENDIX OF WP(C) 17093/2025 PETITIONER'S EXHIBITS Exhibit P 1 COPY OF I.A. NO. 1/2022 IN O.P. (DA) NO. 3315/2022 ON THE FILE OF FAMILY COURT, THIRUVANANTHAPURAM DATED 20.12.2022 Exhibit P 2 COPY OF IDOP NO. 405/2023 ON THE FILE OF DISTRICT FAMILY COURT, NAGERCOIL DATED 26.04.2023 Exhibit P 3 COPY OF DVC NO.29/2023 DATED 09.2023 ON THE FILE OF JUDICIAL MAGISTRATE NO.1 COURT, KUZHUTHURAI Exhibit P 4 THE FRONT PAGE AND RELEVANT PAGE OF THE RANKLIST NO. 399/2023/SSIV :
CAT.386/2019 DATED 7.6.2023 Exhibit P 5 COPY OF THE FIR AND FIS IN CRIME NO.
1059/2023 OF VIZHINJAM POLICE STATION DATED 9.09.2023 Exhibit P6 COPY OF THE PETITION DATED 21.08.2024 AND ACKNOWLEDGMENT CARDS Exhibit P 7 COPY OF THE LETTER NO.
G3240802067/2024/SHD DATED 24.9.2024 Exhibit P 8 COPY OF THE FINAL REPORT, WHICH IS PENDING C.C. NO. 853/2024 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT- VII, NEYYATTINKARA DATED 21.08.24 Exhibit P 9 COPY OF THE PETITION DATED 31.3.2025 FILED BY PETITIONER