Full Judgment Text
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CASE NO.:
Writ Petition (civil) 656 of 1998
PETITIONER:
VISHWA JAGRITI MISSION THROUGH PRESIDENT
RESPONDENT:
CENTRAL GOVERNMENT THROUGH CABINET SECRETARY AND ORS.
DATE OF JUDGMENT: 03/08/2001
BENCH:
DR. A.S. ANAND CJ & R.C. LAHOTI & K.G. BALAKRISHNAN
JUDGMENT:
JUDGMENT
2001 Supp(1) SCR 297
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 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 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.