(1.) HEARD the learned counsel appearing for the petitioner, as well as the learned counsels appearing on behalf of the respondents.
(2.) IT has been stated by the petitioner that the second respondent was studying in the petitioner school, from L.K.G., upto XIth standard. There were certain complaints against the second respondent stating that he had been making lewd comments and he has been using vulgar language, while teasing some girls students in the School. On 9.4.2011, the petitioner had received a complaint from a girl student namely, Sandhya and her father Sairam, alleging that the second respondent had been indulging in eve-teasing and had opened a Facebook Account in her name and had been using vulgar and filthy language, creating a negative impression about her. Thus, the second respondent had been harassing the girl student, causing her serious mental agony to her and to her parents.
(3.) IN the counter affidavit filed on behalf of the second respondent, the averments and allegations made by the petitioner, against the second respondent, had been denied.