VISHWA JAGRITI MISSION THROUGH PRESIDENT
v.
CENTRAL GOVERNMENT THROUGH CABINET
SECRETARY AND ORS.
AUGUST 3, 2001
[DR. A.S. ANAND, CJ., R.C. LAHOTI AND
K.G. BALAKRISHNAN, JJ.]
A
B
Educational Institutions-Ragging-Guidelines laid down and directions
issued by Supreme Court to curb menance of ragging-Wide publicity would C
be given to said guidelines.
Vishwa Jagriti Mission through President v. Central Government through
Cabinet Secretary and Ors., [2001 J 3 SCR 540, referred to.
CIVIL ORIGINAL JURISDICTION : Writ Petition (C) No. 656 of D
1998.
(Under Article 32 of the Constitution of India).
Mukul Rohtagi, Additional Solicitor General, Ms. Lalita Kohli, Ms.
Kavita Wadia for Maninder Singh, Ajay Sharma, B.V. Bairam Das, Ms.
Sushma Suri, Sidharth Bhatnagar, Gaurab K. Banerjee and Prashant Kumar E
for the appearing parties.
The following Order of the Court was delivered :
Learned counsel for the petitioner submits that this petition, which was
filed in public interest highlighting the menace prevailing in the educational
institutions of the country in the matter of ragging of fresh students has F
achieved its purpose through the order of the Court dated 4th May, 2001. He
submits that nothing further is required to be done in so far as this petition
is concerned except that the respondents be directed to give wide publicity
to the suggested guide-lines of the Court as contained in that order.
The learned Additional Solicitor General, who appears for the G
respondents, submits that the needful shall be done. We record the statement
and dispose of the writ petition as settled in terms of the order of the Court
dated 4th May, 2001, which is made absolute.
R.P.
Petition disposed of.
297
H
Lex