S.ABHI LAKSHMI(MINOR) Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners (minors), who are students of 5th respondent-school, have approached this Court for issuance of a mandamus commanding the 2nd respondent to give adequate and effective police protection to the life of the students of 5th respondent for attending classes and to ensure maintenance of law and order in and around the 5th respondent-school. It is also prayed that the 2nd respondent may be asked to remove unauthorized hoardings, flags, etc. around the 5th respondent-school.

(2.) We are unable to understand on what cause of action the petitioners have approached this Court. No complaint of illegal activities have been registered by the Principal of the school before the 2nd respondent. In fact, the school is in the charge of the 5th respondent, who is the Principal, who also does not raise such a grievance and has not appeared before this Court despite issuance of notice. Exhibit P1 is said to be the representation filed before the police by the parents. We are not inclined to grant any order directing the police to interfere with the affairs of the school, especially since there is no complaint filed by the 5th respondent. The writ petition would stand closed. No costs.