SELVAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Subsequent to our orders dated 05.02.2009 and 09.02.2009, the petitioner as well as the detenus were present. The third respondent is also present in Court.

(2.) The petitioner produced a letter issued by the Nethaji Educational Trust who have certified that the second detenu, namely Paneerselvam minor boy aged 11 years has been admitted in the Karradipatti Residential School based on the petitioner's application dated 12.02.2009 in the III standard. His admission number is stated to be 44/2008-09. The letter dated 12.02.2009 issued by the trust is addressed to the District Coordinator for providing education to all in the Madurai District through the Superintendent, Thiruparakundram Block, Madurai. We hope and trust that the authority concerned will take necessary steps for allocation of required funds for education of the minor Paneerselvam.

(3.) As far as the other minor detenue by name Sutha aged 13 years is concerned, it is stated that she has also been admitted in Nagamalai Pudukottai Middle School and that the school management is awaiting necessary directions from this Court. The Headmaster of the Nagamalai Pudukottai Middle School is hereby directed to ensure that the minor girl Sutha D/o. Selvam is provided with free education under the Government Scheme controlled by the District Organisational scheme. The third respondent is further directed to initiate appropriate proceedings, based on the complaint of the petitioner, against respondents 4 and 5 and submit the action taken report to the District Legal Services Authority, Madurai. Such report should be filed within two weeks from this date. The District Legal Services Authority is in turn directed to file a report as to the compliance of our directions to the third respondent. The District Legal Services Authority, Madurai is further directed to monitor the action taken by the third respondent and file a detailed report for such action taken. In any case, the District Legal Services Authority, Madurai shall file an interim report about the initiation of action taken as against respondents 4 and 5 by the third respondent within three weeks from the date of receipt of a copy of this order. Inasmuch as the custody of the detenus have been restored to the petitioner, the Habeas Corpus Petition is closed.