Allahabad High Court
C/M Bal Siksha Sadan Kanya Intermediate ... vs State Of U.P. And 4 Others on 6 September, 2022
Author: Jayant Banerji
Bench: Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 24963 of 2022 Petitioner :- C/M Bal Siksha Sadan Kanya Intermediate College Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Sanjai Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Jayant Banerji,J.
Heard Sri Sanjai Kumar Pandey, learned counsel for the petitioner and the learned Standing Counsel appearing for the State-respondents.
This writ petition has been filed seeking direction to respondent nos. 2 and 3 i.e. the District Magistrate, Siddhrth Nagar and the Superintendent of Police, Siddharth Nagar, respectively to take suitable action upon the representation moved by the petitioner.
It appears from the record that the representations have been filed before the respondent nos. 2 and 3 seeking action against the former Principal of the institution, who allegedly continues to forcibly sit on the seat of the Principal and not getting the incumbent Principal to function. The petitioner claims that the representations have been filed by the Manager of the institution. On record is also an application sent by the District Inspector of Schools to the Police Station, Kotwali to lodge an FIR.
In case, no FIR is being lodged in the present case, it is for the petitioner to move an appropriate application before the concerned authorities or before the Magistrate under the provisions of Criminal Procedure Code for lodging of the FIR.
In the facts and circumstances of the case, no interference is called for in this petition. This writ petition is, accordingly, dismissed.
Order Date :- 6.9.2022 sfa/ (Jayant Banerji, J)