MANAGER ST STEPHENS COLLEGE Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioners have come to this Court with this petition for issue of directions under Article 226 of the Constitution of India to respondents 1 and 2 to afford police protection to them for the orderly running of St.Stephen's College, an aided private affiliated college. According to the petitioners, who are the Manager and Principal of the College, the peaceful running of the college was obstructed by respondents 3 to 8, who are influential person. It is, in these circumstances, that the petitioners came to this Court with this petition for issue of directions.

(2.) THIS petition was admitted on 24.01.2011. All the respondents have been served. Respondents 3 to 8 have not chosen to enter appearance before this Court.

(3.) IN the total absence of any objections from respondents 3 to 8 and in the light of the stand taken by the learned Government Pleader, we are satisfied that the petitioners' request for police protection for the peaceful and orderly conduct of the affairs of the St.Stephen's College, Uzhavoor, can be granted.