GEORGE VATTUKULAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Both these writ petitions in public interest are co-related by the subject matter.

(2.) The writ petitioners are shocked by the alleged conduct of a Minister and his utterances in public. It is alleged that the utterances are not only derogatory to the stature and respect which women enjoy in this country, but they have a demoralising effect on the bureaucracy as well.

(3.) The prayer in W.P.(C) No.15869 of 2017 is for a direction to the Chief Minister to frame a Code of Conduct in respect of Ministers who have subscribed to the oath of office as prescribed by the Constitution and if they fail to live up to the oath, the Code must provide for suitable action. In the second writ petition, i.e. W.P.(C) No.14712 of 2017, the prayer is for a direction to the authorities to take action against the said Minister for his utterances.