Kerala High Court
T.K.Sureshkumar vs The State Of Kerala on 25 March, 2019
Author: Hrishikesh Roy
Bench: Hrishikesh Roy, A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.HRISHIKESH ROY
&
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
MONDAY, THE 25TH DAY OF MARCH 2019/4TH CHAITHRA, 1941
W.P(C).No.28881 OF 2013
PETITIONER:
T.K.SURESHKUMAR
ADVOCATE, OPPOSITE GOVERNMENT HIGH SCHOOL,
ETTUMANOOR P.O., KOTTAYAM - 686 631
BY ADVS.SRI.P.CHANDRASEKHAR
SMT.UMA
SRI.K.A.SABU
SRI.P.K.ABDU RAHEEM
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT OF KERALA,
SECRETARIAT, THIRUVANANTHAPURAM. PIN - 695001.
2 THE SECRETARY
GOVERNMENT OF KERALA, DEPARTMENT OF SOCIAL
WELFARE,SECRETARIAT, THIRUVANANTHAPURAM. PIN - 695001.
3 THE SECRETARY, GOVERNMENT OF KERALA
DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM. PIN - 695001.
4 THE KERALA STATE COMMISSION FOR PROTECTION OF CHILD RIGHT
1ST FLOOR, SOCIAL JUSTICE ANNEX BUILDING, POOJAPURA,
THIRUVANANTHAPURAM. PIN 695012.
BY GOVERNMENT PLEADER SRI.SURINE GEORGE IPE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.03.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).No.28881/2013 : 2 :
JUDGMENT
Hrishikesh Roy, C.J.
There is none to represent the petitioner when the case is called. The prayer in this Public Interest Litigation is for constitution of the Kerala State Commission for Protection of Child Rights, under Section 17 of the Commission for Protection of Child Rights Act, 2005. The petitioner also sought for consideration of the representation to constitute Child Welfare Forums headed by the respective Ward Members/Councilors, in all Wards, Panchayats, Municipalities and Municipal Corporations in the State.
2. In the absence of the petitioner's lawyer, the learned Government Pleader Sri.Surine George Ipe submits that the Government has already constituted the Kerala State Commission for Protection of Child Rights, by appointing the Members of the State Commission.
3. The above submission of the learned Government Pleader is considered. In the absence of any counter submission from the petitioner's side, we deem it appropriate to close this proceedings. It is ordered accordingly.
Sd/-
HRISHIKESH ROY CHIEF JUSTICE Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE prp/25/3/19 W.P.(C).No.28881/2013 : 3 : APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF NEWS REPORT IN INDIA TODAY IN DATED 10.12.2012 EXHIBIT P2 TRUE COPY NEWS REPORT IN GULFNEWS.COM DATED 29.8.2013 EXHIBIT P3 TRUE COPY OF NEWS REPORT APPEARED IN MATHRUBHUMI DAILY DATED 4.5.2013 EXHIBIT P4 TRUE COPY OF NEWS REPORT IN TIME IN INDIA DATED 31.10.2013 EXHIBIT P5 TRUE COPY OF NEWS REPORT DATED 18.7.2013 IN THE HINDU EXHIBIT P6 TRUE COPY OF THE NATIONAL POLICY FOR CHILDREN 2013 EXHIBIT P7 TRUE COPY OF LETTER DATED 13.6.2013 OF THE PETITIONER TO THE 2ND RESPONDENT.
EXHIBIT P7(A) TRUE ENGLISH TRANSLATION OF EXHIBIT P7. EXHIBIT P8 TRUE COPY OF LETTER DATED 12.7.2013 OF THE STATE PUBLIC INFORMATION OFFICER, SOCIAL JUSTICE (A) DEPARTMENT.
EXHIBIT P8(A) TRUE ENGLISH TRANSLATION OF EXHIBIT P8 EXHIBIT P8(B) TRUE COPY OF LETTER DATED 17.8.2013 OF THE STATE PUBLIC INFORMATION OFFICER, SOCIAL JUSTICE DIRECTORATE, THIRUVANANTHAPURAM. EXHIBIT P8(C) TRUE ENGLISH TRANSLATION OF EXHIBIT P8(B) EXHIBIT P9 TRUE COPY OF PETITION DATED 4.10.2013 SUBMITTED BY PETITIONER TO THE 2ND RESPONDENT.
EXHIBIT P10 TRUE COPY OF PETITION DATED 4.10.2013 SUBMITTED BY PETITIONER TO THE 3RD RESPONDENT EXHIBIT P11 TRUE COPY OF PETITION DATED 7.10.2013 SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT.` W.P.(C).No.28881/2013 : 4 : EXHIBIT P12 TRUE COPY OF WEB PAGE OF THE NATIONAL COMMISSION FOR PROTECTION OF CHILD RIGHTS VISITED ON 12.3.2013.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE