DEVASHRAYAM CHARITABLE SOCIETY Vs. STATE OF KERALA

JUDGEMENT

(1.) Devashrayam Charitable Society represented by its Secretary Mr. M. N. Govind, has filed the instant Public Interest Litigation, seeking for a mandamus, directing the respondents to immediately direct the convening of Special Medical Boards in the State, so as to assess the disability of Special Need Children, and the issuance of disability certificate to them.

(2.) Short facts leading to the filing of the writ petition are as follows:-

(3.) In support of the prayers sought for, petitioner has raised the following grounds:-