Allow Cookies!
By using our website, you agree to the use of cookies
Outgoing Judge PV Asha , emphasised on her farewell speech for more women representation in a judiciary. Justice Asha highlighted that only 3 women had been appointed as a Judge in the history of 64 years in the Kerala High Court. After Justice KK Usha , she was the second women appointed as a judge from the Bar. There was a 23 years gap between these two appointments. According to her , it would be relevant to state that her destiny helped her to secure such a position that too after an interval of 23 years. Though the recommendations are pending, yet the procedure could speed up in order to make competent dedicated women available in the bar in abundance.
In this context, it is relevant to note the Supreme Court Women Lawyers Association have filed an application in Supreme Court seeking directions to consider meritorious women for judgeships at High Court. She also mentioned a society is better served and benefits when there is a gender equality in the bench.
Justice PV Asha was sworn in as HC judge on 21st may, 2014. She had invalidated restrictions imposed in the girls hostels on the mobile phone usage by the students. She had also attained nation wide acclaim with her landmark verdict which held that right to internet was a part of right to education. She received national recognition for her verdict in Faheema Shirin v. Kerala State , which ruled that the right to internet is part of privacy and education.
86540
103860
630
114
59824