CHAITANYA MAHILA KALASHALA Vs. KATTA PRABHAKAR

JUDGEMENT

(1.) Though parents, aspirants of better academic career, got Kumari Katta Suhasini, their daughter, admitted in Chaitanya Coaching Centre, Vijayawada for long term Medical Coaching in EAMCET 2001 on 19.7.2000 it went eventful, as it seems, she having suffered inexplicable emotional crisis under intense stress and strain having gone in deep gloom, getting scared of hectic schedule of management which she appeared to have not coped with, and getting unsecured, only after stay of about fortnight in her hostel was found hanged by ceiling fan. As Suhasini did not continue well with Coaching Centre either for hectic College schedule or having suffered home sickness always aspiring to have company of her family members and to leave the Institute, made correspondences and even telephonic calls to her father to take her back from the Institute. Though father responded to her to know welfare of his daughter, came to coaching Institute, but he was not permitted to meet the ward. Even correspondences made by ward of the Institute was being screened before these were mailed to the addressee and ex facie there always remained a communication gap between parents and ward for exchange of their feeling and emotions. This vacuum generated frustration in Suhasini who in extreme manifestation of such depression, acute anxiety, and with host of complaints against management eventually committed suicide to alienate herself from a suffocating atmosphere during her stay with the management. This depression explicitly gets manifestation in her letter which she wrote to her father, extracts of which are given below, on 21.7.2000:

(2.) It was on 30.7.2000 that when father came to Vijayawada to know about welfare of his daughter who was staying in hostel of the Institute, allegedly he did not get entry in College premises. As father alleged, it was only at 5.00 p.m. on 5.8.2000 fateful day that when father was waiting to get positive response from management of the Institute to get entry in the College to see his ward, that he noticed a police vehicle coming inside premises. Shortly, he could learn about death of his daughter in hostel.

(3.) Police cases were instituted both by management of Coaching Institute and also the father. Father depressed with in human atmosphere in the Institute, it seems also took recourse to public authorities including police and the Human Rights Commission. Relevant for our purpose is also the finding of the Hon'ble High Court, where Hon'ble Court in Writ Petition No. 18666 of 2000 while dismissing writ made following observations: