K.VEERA RAGHAVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is listed before us today, under the caption for Orders of Court, on the objection of the Registry regarding maintainability of the Writ Petition. The relief sought for in this Writ Petition is to declare the action of the Station House Officer, Charminar police station in not registering the case, on the petitioners complaint dated 03.10.2016, against respondents 5, 6 and 7 for offences allegedly committed by them under Sections 166, 167, 217, 218, 219 read with Section 34 IPC, Section 17 of the Right of Children to Free and Compulsory Education Act, 2009, (2009 Act for short), and for passing orders in W.P. No.17259 of 2015 dated 19.11.2015 and W.A. No.1074 of 2015 dated 19.01.2016 contrary to Section 16 of the 2009 Act, as arbitrary and illegal.

(2.) Before we consider the submissions urged by the petitioner - party-in-person, it is necessary to note certain facts, albeit in brief. The petitioner herein filed W.P. No.17259 of 2015, on behalf of his daughter, to declare the action of the Secretary and Principal, Jubilee Hills Public School, in not releasing the progress reports of his child who studied 2nd class during the academic year 2014-15, and in not promoting her to the 3rd class stating that the complaint lodged against them by the petitioner, before the Station House Officer, Jubilee Hills police station on 26.03.2015, be withdrawn, as arbitrary and illegal. The petitioner herein sought an interim order that the Secretary and Principal, Jubilee Hills Public School be directed to release the progress reports of his daughter who studied 2nd class during the academic year 2014-15, and to allow her into the 3rd class due to commence from 15.06.2015 onwards. In the order, in W.P. No.17259 of 2015 dated 19.11.2015 a learned Single Judge of this Court (5th respondent herein) recorded the submission of the Learned

(3.) Counsel, appearing on behalf of the school, that the school had no objection to release the progress reports of the child in so far as her 2nd class performance was concerned, and to permit her to take re-test, if necessary; no steps would be taken to expel the student or pressurise the parents to remove her from the school; and depending upon the re- examination result, if any, the school would promote the child to the 3rd class in the next academic year.