RATHINAMANI Vs. HOME SECRETARY TAMIL NADU GOVERNMENT

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr. P. C. , praying to direct the respondents to investigate into all police complaints made on 17. 9. 2004, 2. 8. 2004 against the 30 rowdy elements along with the complaints made by the petitioner against A. E. O and D. E. E. O. of Dindigul, through "c. B. C. I. D" Police of Tamil Nadu Government and to submit a detailed report before this Court.

(2.) THE case of the petitioner is that she is the Correspondent of a School and Chairman of the Managing Committee of the School in which 242 children are studying; that about 30 anti-social elements have been continuously causing disturbance and preventing the children from attending the school and to snatch away the possession and ownership of the petitioner's school from her control; that the petitioner gave a complaint before the Deputy General of Police on 17. 9. 2004 through her lawyer and also sent a complaint to the Hon'ble Chief Minister to save the school from the rowdy elements; that the Hon'ble Chief Minister's cell had directed the Superintendent of Police, Dindigul to take action against the rowdy elements from entering into the E. V. Salai Elementary School but the Superintendent of Police, Dindigul had not taken any action against the accused; that the said Superintendent of Police has forwarded the same to one Inspector of Police Mr. Veerasamy but the said Veerasamy refused to receive the written statement; that instead he directed the petitioner and her daughters to give a written statement according to his dictates that the petitioner refused to do the same and informed their lawyer; that their lawyer in turn informed the same to the Deputy Superintendent of Police of D. C. B. Mr. Pandarakannan and Superintendent of Police, Dindigul but no action has been taken; that subsequently the recognition of the school was cancelled due to the disturbance and the illegal activities of the anti-social elements.

(3.) THE petitioner would further submit that the Manager of the School one Perumal challenged the cancellation of recognition of the School by filing a writ petition in W. P. No. 2196/1970 before the High Court and the same was dismissed and the husband of the petitioner filed a writ appeal in W. A. No. 60/1972 and got a favourable order from the High Court for reopening the school; that subsequently a teacher of the school filed a suit for non-payment of salary and attachment order was also passed; that by filing A. S. No. 368/1974 the order of attachment was set aside and the petitioner's husband filed W. P. No. 66/1972 in which the High Court had ordered the Tamil Nadu Government to sanction appropriate Government aid to the school; that subsequently the school teachers namely K. Ramasamy and Palanichamy committed theft of about 242 transfer certificates of 242 children; that the said two teachers entrusted the said 242 transfer certificates to the opponent schools namely 1) N. S. V. V. Elementary School, Pattiveeranpatti 2) National Elementary School, Ayyampalayam and 3) The Main School, Ayyampalayam at Dindigul District; that the complaint given by the petitioner to the A. E. O and D. E. E. O. Attached to the Educational Department were not taken to consideration; that the anti-social persons number 30 are avoiding the children coming to the petitioner's school.