PRINCIPAL Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for police protection. It is the bounden duty of the police to see that no violence is taken place in the college premises and studies in the college should not be disturbed and no agitators or outsiders should be allowed to enter into the campus. Police is directed to take adequate measures for the smooth functioning of the college. It is submitted by the petitioner that even public examinations were obstructed by the outsiders. No agitation shall be allowed to assemble within 200 metres from the college gate and see that no obstructions is caused for the students for writing examinations or attending classes. Ingress and Egress of staff should not be obstructed. With the above directions this writ petition is disposed of.