AISHWARYA SHANKAR (MINOR) Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by a minor seeking direction to respondents 1 to 3 namely, State of Kerala, State Police Chief and the Travancore Devaswom Board, to ensure that the petitioner is able to make Sabarimala Darshan along with her father on the day on which the petitioner's father has secured booking for Darshan.

(2.) Case of the petitioner is that, her father is proceeding to Sabarimala on 23.08.2021, by virtue of an online booking. Learned Counsel has invited our attention to Ext.P6 Government Order dated 04.08.2021, in regard to the Disaster Management Department - Covid-19 containment activities - relaxation and restrictions from 05.08.2021. Learned Counsel has further invited our attention to paragraph Nos. 4 and 10 of the Annexure accompanying the Government Order and they read thus:-

(3.) So also, our attention was invited to Ext.P4 judgment rendered by a Division Bench of this Court in W.P.(C).No.9769 of 2021 dated 16.04.2021, whereby, under similar circumstances, a girl child was permitted to accompany her father for Sabarimala Darshan.