SARASWATI SHIKSHA NIKETAN Vs. ACHYUT CHANDRA MAHANTA

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel for the writ appellants, assisted by Mr. G.Z. Ahmed, Advocate. Also heard Mr. H. Bezbarua, learned Legal Aid Counsel for the respondent no.1 as well as Mr. N.J. Khataniar, counsel for the respondent no.2.

(2.) An unfortunate tragedy had occurred in the Saraswati Shiksha Niketan, Mirza where a student by the name of Mousam Raj Mahanta, aged about 11 years who was reading in Class-VI at the relevant time was allegedly beaten by his teacher. As a result of which, he (the petitioner's son) sustained injuries and was admitted to the hospital where allegedly he succumbed to his injuries on 07.06.2010.

(3.) The father of the deceased approached this Court by means of a writ petition being WP(C) No.2727/2012 and prayed for various relief, including grant of compensation as well there was a prayer that the guilty persons be punished etc. We have been told that an FIR has already been lodged against the guilty teachers and officials of the concerned Shiksha Niketan and the concerned teacher who had remained absconding for many years has also finally been arrested and is presently in jail.