NIMISHA K. Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This Public Interest Litigation has been filed by the petitioner, a social worker raising concern regarding non - participation of large number of government employees in Independence day and Republic day celebrations. The petitioner submits that the State Government having not issued any Circular making participation in above national events compulsory for Government servants, they are treating these national holidays as any other holiday. The petitioner in the writ petition prays for the following prayers:

(2.) This writ petition was heard by this Bench on 12/08/2015 on which day the following order was passed:

(3.) The writ petition was heard again on 27/10/2015 on which date the learned Senior Government Pleader, Sri. P. I. Davis submitted that the State Government has issued various Circulars from time to time and has issued various guidelines in connection with the national day celebrations. Reference has been made to the Government Order dated 08/01/2015 and another Government Order dated 20/07/2015. The State Government has come up with another Government Order dated 05/11/2015 which shall be referred to hereinafter.