Kerala High Court
Govt. Higher Secondary School vs The Superintendent Of Police on 20 November, 2015
Author: A.M. Shaffique
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
FRIDAY, THE 20TH DAY OF NOVEMBER 2015/29TH KARTHIKA, 1937
WP(C).No. 23438 of 2014 (D)
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PETITIONER(S) :-
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1. GOVT. HIGHER SECONDARY SCHOOL, CHITTAR,
REPRESENTED BY ITS PRINCIPAL, CHITTAR P.O. & VILLAGE,
KONNI TALUK, PATHANAMTHITTA DIST., PIN - 689 663.
2. HEAD MASTER, GOVT. HIGHER SECONDARY SCHOOL,
CHITTAR, CHITTAR P.O.& VILLAGE, KONNI TALUK,
PATHANAMTHITTA DIST., PIN - 689 663.
3. THE PARENT TEACHERS ASSOCIATION,
GOVT. HIGHER SECONDARY SCHOOL, CHITTAR,
REPRESENTED BY ITS PRESIDENT, MANIYAR RADHA KRISHNAN,
CHITTAR P.O., PIN - 689 663.
BY ADVS.SRI.V.SETHUNATH
SRI.S.JUSTUS
RESPONDENT(S) :-
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1. THE SUPERINTENDENT OF POLICE,
PATHANAMTHITTA, PIN - 689 645.
2. THE CIRCLE INSPECTOR OF POLICE,
CHITTAR, PIN - 689 663.
3. THE SUB INSPECTOR OF POLICE,
CHITTAR, PIN - 689 663.
4. THE STUDENTS FEDERATION OF INDIA (SFI),
REPRESENTED BY THE SECRETARY, CHITTAR UNIT,
CHITTAR P.O. & VILLAGE, KONNI TALUK,
PATHANAMTHITTA DIST., PIN - 689 663.
5. THE KERALA STUDENTS UNION (KSU) REPRESENTED BY THE
PRESIDENT, CHITTAR UNIT, CHITTAR P.O. & VILLAGE,
KONNI TALUK, PATHANAMTHITTA DIST., PIN - 689 663.
6. THE DEMOCRATIC YOUTH FEDERATION OF INDIA (DYFI)
REPRESENTED BY THE SECRETARY, CHITTAR UNIT,
CHITTAR P.O. & VILLAGE, KONNI TALUK,
PATHANAMTHITTA DIST., PIN - 689 663.
WP(C).No. 23438 of 2014 (D)
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7. AKILA BHARATIA VIDYARDHTI PARISHAD (ABVP),
REPRESENTED BY THE PRESIDENT, CHITTAR UNIT,
CHITTAR P.O. & VILLAGE, KONNI TALUK,
PATHANAMTHITTA DIST., PIN - 689 663.
R1 TO R3 BY SR.GOVERNMENT PLEADER SRI.C.R.SYAMKUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 20-11-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
jvt
WP(C).NO.23438 OF 2014
APPENDIX
PETITIONER'S EXHIBITS :-
EXT.P1 :- TRUE COPY OF THE REPRESENTATION GIVEN TO
THE 1ST AND 3RD RESPONDENT.
EXT.P2 :- TRUE COPY OFF THE RECEIPT ISSUED BY THE
2ND RESPONDENT.
EXT.P3 :- TRUE COPY OF THE JUDGMENT OF THIS COURT IN
W.P.(C)No.16810 OF 2014.
RESPONDENT'S EXHIBITS :- NIL.
//TRUE COPY//
P.A. TO JUDGE
ASHOK BHUSHAN, C.J &
A.M. SHAFFIQUE, J.
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W.P.(C) No.23438 of 2014
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Dated this the 20th day of November 2015
J U D G M E N T
Shaffique, J.
The petitioners have approached this Court alleging interference by respondents 4 to 7 in the matter of functioning of a school. It is stated that respondents 4 to 7 and their men are conducting agitations and obstructions, by which, the petitioners are unable to run the school.
2. Learned Government Pleader submits that after the filing of the writ petition, no untoward incident has been reported and whenever there is a request from the school authorities, the police had rendered necessary protection to run the school.
3. Having regard to the aforesaid factual situation, we do not think that any direction as sought for is required to be passed in this writ petition. It shall always be open for the petitioners to approach the police, if any untoward incident happens.
With the above observation, this writ petition is closed.
Sd/-
ASHOK BHUSHAN CHIEF JUSTICE Sd/-
A.M. SHAFFIQUE JUDGE Jvt/20.11.2015.