Punjab-Haryana High Court
Baba Aja Pal Singh Khalsa High School vs State Of Punjab And Others on 20 February, 2009
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P NO. 2795 OF 2009
DECIDED ON : 20.02.2009
Baba Aja Pal Singh Khalsa High School, Nabha
and another
...Petitioners
versus
State of Punjab and others
...Respondents
CORAM : HON'BLE MR. JUSTICE SURYA KANT
Present : Mr. M. L. Saggar, Senior Advocate with
Mr. A. B. S. Sidhu, Advocate,
for the petitioners.
SURYA KANT, J. (ORAL)
Notice of motion to respondents No.1 to 4 only at this stage.
Mr. G. S. Attariwala, Additional AG, Punjab accepts notice on their behalf.
Keeping in view the nature of order which I propose to pass, there is no necessity to seek any counter-affidavit from the official respondents.
Petitioner No.1 claims it to be a Society registered under the Societies Registration Act, 1860 and is statedly running a High School at Nabha. Petitioner No.2 claims himself to be the President of the Managing Committee of the School. It is alleged that respondent No.8 is neither a member nor office bearer of the Society, yet in connivance with the local police officers, namely, C.W.P NO. 2795 OF 2009 -2- respondents No.5 to 7, he has attempted to forcibly took over the management of the School.
On the strength of these allegations, the petitioners seek a direction to the State Authorities and the District Administration, not to allow anyone to interfere in the affairs of the School.
Having heard learned counsel for the parties, however, without expressing any views on the merits of the petitioners' claim, more-so when no notice has been issued to the private respondents and their reply is not on record, I deem it appropriate to dispose of this writ petition with a direction to the Director General of Police, Punjab, to look into the petitioners' allegations and take an appropriate action, as may be required and permissible in law.
The needful shall be done within a period of two weeks from the date of receipt of certified copy of this order.
Disposed of.
Copy of this order be given dasti on payment of usual charges.
FEBRUARY 20, 2009 (SURYA KANT) shalini JUDGE