NEWMAN CENTRAL SCHOOL Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: The petitioner is functioning as an unaided English Medium Higher Secondary School affiliated to CBSE. The strength of the 1st petitioner school upto tenth class is 1000 students and 65 qualified teachers. Respondents 4 to 6 are student wings of certain political parties. During the last academic year about 30 strikes were called by respondents 4 to 6. Strike is called on 6.6.2012. The 5th respondent had again called for a strike on 14.6.2012. The respondents 3 to 6 are interrupting the education activity. The petitioner filed a complaint and is before us.

(3.) THE learned Government Pleader would submit that in fact protection is being granted by the police. Recording the submission of the learned Government Pleader we dispose of this writ petition directing respondents 2 and 3 to give police protection to the petitioner in carrying out the education activity in its premises and also from the illegal obstruction of the members of respondents 4 to 6 organisation.