Rajasthan High Court - Jodhpur
Legal Aid And Awareness Commt, Nlu, Jodh vs State And Anr on 2 March, 2020
Bench: Indrajit Mahanty, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Civil Writ Petition No. 6815/2017
Legal Aid And Awareness Commt, NLU, Jodhpur
----Petitioner
Versus
State And Anr.
----Respondent
For Petitioner(s) : Mr. Rajvendra Saraswat
For Respondent(s) : Mr. Manish Vyas, AAG
Mr. Rajat Dave
HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 02/03/2020 Heard learned counsel for the respective parties. It is important to note here that the present writ petition was registered as Public Interest Litigation pursuant to report submitted by Legal Aid and Awareness Committee (LAAC), National Law University, Jodhpur. Although various counter- affidavits has been filed by the State indicating and claiming that all infrastructural needs of the schools have been met, particularly, in regard to infrastructural needs of drinking water supply, toilet and its cleanliness.
There appears to be disagreement between the parties in so far as the averments contained in the affidavits are concerned and ground reality when 107 schools were originally inspected.
We are of the considered view that a Committee be formed by representative of Legal Aid and Awareness Committee (LAAC), National Law University, Jodhpur and at least three students shall accompany Secretary of District Legal Aid Service Authority as (Downloaded on 05/03/2020 at 08:32:56 PM) (2 of 2) [CW-6815/2017] well as the District Education Officer (Elementary), Jodhpur and or his representative. They are requested to call upon and visit all 107 schools originally inspected by the students of National Law University and give a status report with regard to the present status of those 107 schools in particular. Such Committee shall be headed by Secretary of District Legal Aid Service Authority and the District Education Officer (Elementary), Jodhpur. Three students of Legal Aid and Awareness Committee (LAAC), National Law University, Jodhpur shall be the Member of such Committee. It is open to the convenor of Legal Aid and Awareness Committee (LAAC), National Law University, Jodhpur to nominate three students who are available for such visits (keeping in mind their educational and examination needs).
The State and Department of Education are directed to bear expenses for providing vehicle for visiting the locations and the Legal Aid Service Authority is directed to bear the expenses incurred during the course of such visits. Such report shall be submitted before this Court on or before 04.05.2020.
The matter be listed on 11.05.2020.
We further direct District Education Officer, Jodhpur to coordinate with the Secretary of Rajasthan Legal Aid Service Authority to sort out any issue.
The parties shall be free to approach this Court for modification of this order in case of any difficulty in implementing the same.
(DR. PUSHPENDRA SINGH BHATI),J (INDRAJIT MAHANTY),CJ 9-Sanjay/-
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