SUBRATA KAR Vs. RANJIT KUMAR SHOME

JUDGEMENT

(1.) This appeal is a tragic tale of two young students meeting their violent death while trying to enforce their demand for ouster of the Principal of their school whom they believed to have been involved in some illegal/immoral activities. This is also a heartbreaking tale of someone who had to wait endlessly for decades running from pillar to post in trying to bring the culprits to book since they brought abrupt end to someone who were near and dear to them. Worse still, it is also a classic but an awful account of criminal negligence of enormous proportion of a Government of the people, by the people, for the people, in responding to a disastrous incident which silenced forever two voices of countless voiceless. The preface to incident in question having been noticed, let us see how the case which has a chequered history landed in the highest Court of the State after several decades of the incident which extinguished the lives of two young students in a most unfortunate circumstances.

(2.) Accused Manabendra Choudhury was the Principal of Kamkrishna Nagar Bidya Pyth, Ramkrishna Nagar, Karimganj. Over a long period of time, his various alleged immortal/illegal activities annoyed and angered the student community in particular and teachers/public in general. The student community, therefore, decided to stage a Dharna in the school demanding ouster of the Principal of the school on 18.11.1982.

(3.) The school resumed on 18.11.1982 after Puja vacation. On that day, the students of the school staged a Dharna (sit in strike) in front of office of the Principal. The said agitation was led by Sagar Dutta and Dipak Sarma, since deceased. In course of time, Incharge, Ramkrishna Nagar Police Station out post (now prescribed to P.S.), Sheikh Mahibulla came to the school and entered the room of the Principal. He came to such place with some police personnel with batons in their hands.