SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) The Special Commissioner, Sabarimala has filed this report regarding the strike proposed by the Dolly workers at Sabarimala, during Mandala-Makaravilakku festival season of 1200 ME (2024-25).

(2.) On 3/12/2024, when this SSCR came up for consideration at 11.45 a.m., the learned Senior Government Pleader and the learned Standing Counsel for Travancore Devaswom Board sought time to get instructions. Therefore, this SSCR was ordered to be listed on 3/12/2024 at 12.00 p.m. for further consideration.

(3.) When this SSCR was taken up again at 12.00 p.m., the learned Standing Counsel for Travancore Devaswom Board submitted that on the strike proposed by the Dolly workers, a meeting of the Additional District Magistrate, Sabarimala, Devaswom Officials and Police Officials was held on 2/12/2024, at Sannidhanam, which was attended by the representatives of the Dolly workers. The report of the 10th respondent Executive Officer, Sabarimala, has already been forwarded to the 8th respondent Travancore Devaswom Board, for its consideration, and the Board will take an appropriate decision in the matter. The learned Senior Government Pleader, on instructions from the 2nd respondent Chief Police Co-ordinator [Additional Director General of Police (Police Headquarters)], Sabarimala, submitted that there are no issues in respect of Dolly service at Sabarimala.