VINEET RUIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit-of-service filed in Court today, be kept with the record.

(2.) The petitioner alleges police inaction. The Officer-in-Charge, Hare Street Police Station has kept silent over the petitioner's request for permission to hold a protest.

(3.) The petitioner claims to be the president of an organisation known as Bharat Bachao Sangathan. According to the petitioner, the private unaided schools are 'committing robbery in broad daylight' by charging exorbitant fees. The petitioner had approached the Chief Minister of the State of West Bengal with a request that regulatory steps against the private unaided schools, be taken. Some of the schools mentioned are, Heritage School, Sri Sri Academy School, Lakshmipat Singhania Academy and Sushila Birla Girls School. According to the petitioner, the list is not exhaustive and several other private schools are equally at fault.