AI Structured Summary
Not yet generated for this judgment
Judgment
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 (sic) and order situation. This is not so. By all means let the police force even be in creased to double strength. No one has any objection to this.
But what 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-room. This is depriving the children of education.
The correct perspective would be that the police may remain within the district; but, the school should not be closed for the reason that the classrooms have been converted into barracks. Why should this happen? This is depriving a generation and a class of children from education to which they have a right.
On this learned A.A.G III desires that the matter be adjourned for two weeks.
List after two weeks.