INQUALABI NAUZWAN SABHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) ONE aspect needs to be placed on record at the out -set lest it may be misunderstood that the police is being evacuated from the present camping ground and that this may affect the law and order situation This is not so. By all means let the police force ever be in creased to double strength No one has any objection to this.

(2.) BUT wnat is being complained of is that the police has occupied the building of the school with the result that the schools have been closed as the children are not being sent to school where the police has occupied their class -rooms. This is depriving the children of education.

(3.) ON this learned A A G III desires that the matter be adjourned for two weeks.