SANTHA BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is mother of the 5threspondent. The 6threspondent is petitioner's daughter-in-law and respondents 7 and 8 are grandchildren. The petitioner approached this Court seeking direction to ensure and provide proper education to the 7thand 8threspondents / grandchildren.

(2.) The petitioner submitted that her son (5th respondent) is an MBBS Doctor who turned to profess and practice Yoga, Martial Arts and Asceticism. The petitioner's son and daughter-in-law (respondents 5 and 6) do not believe in Syllabus based School education and they are denying formal School education to respondents 7 and 8. Respondents 5 and 6 are compelling the children to follow Asceticism and feeding the thoughts of eternal life at a tender age of the children. Respondents 7 and 8 are brilliant in their education. But, the custody of respondents 7 and 8 with their natural guardian without proper education will adversely affect the mental condition of respondents 7 and 8. The life of respondents 7 and 8 is in danger. The petitioner therefore sought to direct respondents 5 and 6 to provide better education and assistance to respondents 7 and 8. The petitioner also sought to direct an enquiry into the matter.

(3.) When this writ petition came up for admission on 26/7/2024, this Court directed the Government Pleader to get a report from the 2ndrespondent-Child Welfare Committee after conducting a preliminary discrete enquiry. Perusing the records of the case, this Court took a view that an interaction with the parties by the Victim Rights Centre is necessary. On 21/11/2024, this Court directed the Victim Rights Centre to have an interaction with the family members and file a report.