KANAKLATA SHARMA Vs. REGISTRAR GENERAL OF CENSUS INDIA

JUDGEMENT

(1.) THE six petitioners claiming to be teachers employed with St. Thomas School, an unaided minority institution, situated at Lajpat Nagar, Sahibabad, Ghaziabad, U.P. have filed this petition seeking mandamus to the respondent No.1 and all its subordinate officers to refrain from entrusting census related work to the petitioners and from taking any coercive action against the petitioners for not performing the said work. It is the claim of the petitioners that teachers of an unaided minority institution cannot be entrusted with the census duties.

(2.) NOTICE of the petition was issued and vide interim order dated 21.02.2011, which continues to be in force, coercive steps against the petitioners were restrained.

(3.) AS such, it has been enquired from the counsel for the petitioners as to how the grievance against the orders of respondents No.2&3, being authorities situated outside the territorial jurisdiction of this Court, can be made before this Court.