OMANA SREERAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is for police protection. The petitioner is the manager of an aided private school. She has, it is submitted, suspended the 8th respondent, who was employed in the private aided school. That suspension, it is submitted at the Bar, has already been approved by the educational authority. Additional charges have been framed against the 8th respondent. Some teachers and students are raising objections against the continuance of the disciplinary proceedings against the 8th respondent. Students are being instigated. Some members of the local public are also being instigated by interested persons, it is contended. This makes the peaceful running of the school impossible. The petitioner had approached the police to redress her grievances. But no effective action is being taken by the police. It is, in these circumstances, that the petitioner has come to Court.

(2.) The Bench before which the matter came up for admission on 04.01.2010 passed the following order.

(3.) Thereafter the matter has come up before us today. The 6th respondent has filed a statement. It will be relevant to extract para.2 of the said statement, which reads as follows: Para.2: It is reported that the 2nd respondent, Director of Vocational Higher Secondary Education is conducting an enquiry to settle the matter amicably as directed by this Hon'ble Court. It is further submitted that at present there is no law and order problems in the school premises so as to prevent the smooth functioning of the school and there is no threat to the life and property of the petitioner also. If any obstruction caused either to the functioning of the school or any threat towards the life of the petitioner, the police will effectively intervene in the matter and provide adequate protection to the life and property of the petitioner and will also ensure that smooth functioning of the school is not interrupted.