CHIKITHSANEETHI Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant writ petition is filed by the petitioner seeking interference of this Court in the matter of Swearing-in ceremony or Oath taking ceremony, decided to conducted physically, by which, Government have invited participants numbering 500. The ceremony is to be conducted at Chandrasekaran Nair Stadium, Thiruvananthapuram.

(2.) Petitioner has submitted that the Disaster Management Authority has declared Triple Lockdown in four districts, in the State of Kerala, including Thiruvananthapuram, due to spread of COVID-19 Pandemic.

(3.) Though, at one stage, Government have issued lockdown and Triple lockdown imposing stringent conditions, on various places, and when the social workers are restlessly attending all COVID-19 issues, and taking note of the worsening situation in Kerala, Disaster Management Authority had issued Government order dtd. 14/5/2021 and declared lockdown in Kerala and further order dtd. 17/5/2021, Government of Kerala have decided to conduct Swearing-in Ceremony at Chandrasekaran Nair Stadium, Thiruvananthapuram, by inviting 500 persons.