SATHEESH KUMAR Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) Both these Writ Petitions have been filed to bring to the notice of this Court that an elephant by name Manikantan, which was offered to Sree Vallabha Temple, Thiruvalla was dead. According to the petitioners, the elephant died because no proper care was taken and that the elephant was not properly treated for the disease. Since the petitioners proved a prima facie case, we appointed Sri. D. Sreevallabhan, Addl. District Judge, Pathanamthitta to enquire into the matter and file a report to this Court. Accordingly, he enquired into the matter and filed an enquiry report in two volumes. The first volume contains the report and the second volume contains depositions and documents.

(2.) In the report at page 39, it is stated as follows: "Hence, it is clear that there was laches on the part of EW 7 Sub Group Officer, EW9 Assistant Devaswom Commissioner and EW1 mahout in getting medical aid for the elephant at the proper time. At page 47, it is stated as follows: "Hence negligence can be attributed on the part of EW14 in causing the death of the elephant without giving effective treatment for the elephant". In the same page at paragraph 22, it is further stated as follows: "No proper care was taken by him in diagnosing the disease or for giving necessary treatment to the elephant Manikantan. Hence, there is negligence on his part in not giving proper medical care and treatment". At page 56, in paragraph 27, it is stated as follows: "During the course of enquiry it is clearly revealed that Manikantan was not properly fed and not much care as required by the rules was taken by EWs.7 and 9 in feeding the elephant. No earnest effort is seen to have been made by them to get proper medical aid while Manikantan was suffering from illness for days together". Learned District Judge has further stated in paragraph 31 thus: "It is already pointed out that there is only one Veterinary Officer attached to the Travancore Devaswom Board for the check up and treatment of about 50 elephants in the various temples of the Devaswom. EW10 had stated that there are three Devaswom Districts having its headquarters at Thiruvananthapuram, Ambalappuzha and Vaikom. In all these Districts there are elephants in several temples. All those elephants cannot be expected to get proper medical aid if there is only one Veterinary Officer". The Enquiry Officer further referred to Sub-Clauses 2 to 12 of R.5 of the Captive Elephants (Management and Maintenance) Rules, 2003 (Kerala).

(3.) In the facts and circumstances of the case, we are of the view that some specific directions have to be issued to the Travancore Devaswom Board and its functionaries in order to avoid recurrence of such unfortunate calamities to the animals in the custody of the Devaswom.