TAPAS KUMAR BHANJA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS public interest litigation has been filed by the petitioner who is a practising Advocate of this Court. He has invited out attention to a news item published in the daily''Telegraph" dated 6th July, 2003 that "Student become unconscious after being canned. Therefore, he has brought this petition before us that this kind of inhuman treatment should be avoided in the school. It is true that in the 21st Century canning is almost a barbaric act and this should be avoided. THIS has to be emphasised that canning should not be resorted to as a corporal punishment by any private ends. Therefore, the Director of School Education, Primary/Secondary is directed to issue a circular to all the schools that this system of canning the student is strictly prohibited and if any school resorts to this kind of canning then that will be dealt with by the State Administrator strictly. Let this direction be issued to all the concerned so that this unfortunate act of a canning may be avoided and the student may be saved from this kind of barbaric act.

(2.) WITH those observations, the writ petition stands disposed of. All parties are to act an a xerox signed copy of this Dictated Order on the usual undertaking.