RAJAMMA Vs. STATE OF KERALA REPRESENTED BY

JUDGEMENT

(1.) THE petitioner is a resident of Nellikuzhi in Ernakulam District. Her daughter namely, Emily, after passing Auxiliary Nursing and Midwifery course, had worked as Nurse in various Hospitals in Bangalore and finally she joined Surya Clinic, Sonapur in Patna as a Staff Nurse.

(2.) IT is stated in the writ petition that on 25.05.2010 at about 3.00 p.m, the petitioner received a call from one Annamma Varghese, who was working as a Nurse in the Railway Hospital, Sonapur in Patna informing that her daughter was found hanging from the ceiling fan using her dupatta. Even though the petitioner along with her husband and a relative went to Sonapur on 27.05.2010, they could only seen the frozen body of the daughter of the petitioner in the morgue. The petitioner suspects a foul pay in the matter and therefore, she filed various representations for proper investigation. Ext.P3 is a representation submitted before the Central Government to take appropriate steps to see that justice is done to them. Ext.P5 is another representation addressed to the State Government to take up the matter before the Bihar Government for appropriate action.

(3.) THE State Government will take up the matter with the Union Government and Bihar Government in terms of the request made by the petitioner in Ext.P5 representation and appropriate action to address the Governments involved will be taken within a period of six weeks from the date of production of a copy of this judgment. There will be a direction to the Union Government through the Home Secretary namely, the 2nd respondent to consider the grievance raised by the petitioner in Ext.P3 and furnish a considered reply within a period of three months from the date of production of a certified copy of this judgment along with a copy of the writ petition by the petitioner. It will be open to them to collect details from the concerned Police Stations through the Government of Bihar.