- (1.) HEARD learned Amicus Curiae and the learned Standing counsel appearing for the State.
(2.) AFTER order dated 14.09.2011 in the matter of problem of eve -teasing, the State Administration convened the meeting and invited the Principals of various schools from Ranchi city. The minutes of the meeting are placed on record as Annexure -A alongwith the affidavit. It appears from the minutes of the meeting that all the Principals of the schools in unequivocal language stated before the State Administration that the problem is grave. We registered this Public Interest Litigation assuming that the problem will be grave but after going through this report, we are of the view that we underestimated the problem and the problem is more than any of our imagination with respect to eve -teasing in educational institutions and coaching classes as well as near these institutions. The Administration also admitted that problem is there which is grave and also pointed out that the problem is not near and within the campus of the educational institutions but the problem is also near all big shops centres and malls. It is very unfortunate that all Principals of the schools have raised their voice when they were called upon to discuss the issue but from the minutes we do not find that they themselves have taken some strong steps to meet with this problem which may affect the future of the young boys and girls. Even in absence of any comment recorded in the minutes from the mouth of any of the Principals of the schools we believe that in past they may have raised some voice but because of the fact that no action has been tkaen or a futile action was taken or they got more threats after reporting the matter, they did not pursue the matter further. We find from the report that after admitting that eve -teasing has broken all the barriers of the social bindings as well as family bonds to make these persons indisciplined. In one of the schools, it has been reported that even local persons are involved in eve -teasing and to the extent that they entered into the school premises and destroyed the urinals and in another incident, Principal of one of the colleges has reported that even drug edicts are entering into the college premises and large number of miscreants are entering after taking liquor and they entered on motorcycle and the Administration is not in a position to deal with these persons. Another school further reported that the girls are not only teased but they are followed on motorcycle as well as by car when the girls are going in the school bus and by doing so, such miscreants drive the vehicle in such a way that they may cause any serious accident.
(3.) WE have given a few instance only out of several but since all things have been taken note of in the minutes, we do not want to repeat all these things in this order.;