PRINCIPAL ST THOMAS COLLEGE Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) READ order dated 13.08.2012.

(2.) TODAY respondents 3 to 5 are represented through counsel. Respondent No.9, the Parent Teachers Association is also represented through counsel.

(3.) WE ordered their impleadment to ascertain whether the parenting is proper. But they do not appear. Disruption of studies based on issues is a self-sacrifice and cannot be contended to students who do not subscribe to such issues. It would be appropriate for the P.T.A and the management to find out ways and means to focus on their future. Mother, father and Teacher from the tripod on which cradle, develops, snows and blooms a child to be a responsible citizen. If parenting fails; if the teachers fail; the net result is that the Nation suffers!