Rajasthan High Court - Jodhpur
Legal Aid And Awareness Commt, Nlu, Jodh vs State And Anr on 4 August, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Civil Writ Petition No. 6815/2017
Legal Aid And Awareness Commt, Nlu, Jodh
----Petitioner
Versus
State And Anr.
----Respondent
For Petitioner(s) : Mr. Rajvendra Saraswat
For Respondent(s) : Mr. Pankaj Sharma, AAG
Mr. Muktesh Maheshwari
Mr. Pawan Kumar Goyal, Addl. Chief
Secretary -through V.C.
Mr. Gourav Agarwal, Director of
Secondary Education, Bikaner-
through V.C.
HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI
Order 04/08/2022 Heard.
In compliance of the direction issued by this Court earlier on 14.07.2022, an additional affidavit has been filed today on behalf of the respondents, a copy of same is supplied to the learned amicus curiae.
The affidavit details that the proposed steps are to be taken for short comings pointed out in the survey report.
Learned Amicus Curiae would submit that some short comings like drinking water facilities, washroom facilities, boundary wall renovation work and optimum use of available resources sport equipments need to be ensured at the earliest. (Downloaded on 08/08/2022 at 08:38:20 PM)
(2 of 3) [CW-6815/2017] In response to this, learned AAG upon instruction from the Addl. Chief Secretary of Department of Education, who is also appearing through Video conferencing, would submit that the aforesaid aspects shall be given top priority and all endeavours shall be made to ensure that the drinking water facilities, washroom facilities, boundary renovation work and optimum use of the available resources is completed within an outer limit of two months.
An issue has also been raised with regard to sub-standard food quality during the mid-day-meal at some places.
It has been stated that mechanism for quality of procurement as also for service of good quality of meal is already put in place under which, regular inspection has also been carried out by the higher authorities to ensure that the quality of mid-day meal supplied to the students is not sub-standard but it fulfills the requirements as per sub-standards already fixed. For this purpose, we would direct the learned State counsel to ensure that on the next date of hearing inspection reports prepared for mid-day meal in atleast three school in the last three months, (zone wise) be placed for perusal of this Court. In respect of each zone (seven zone in total) separate report would be placed for perusal.
Learned Amicus Curiae raised an important issue with regard to non-functioning of School Management Committee. Learned State counsel would submit that because of the Covid-19, the functioning of School Management Committee also remained paralyzed but now, efforts are on to ensure that regular meetings will take place.
On the next date of hearing zone wise information of atleast three schools (each zone) would be submitted in respect of the (Downloaded on 08/08/2022 at 08:38:20 PM) (3 of 3) [CW-6815/2017] activities carried out by the School Management Committee in respect of the period i.e.16.08.2022 to 30.09.2022.
List this matter in the first week of October, 2022. (VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACJ 64-Arti-Anshul/-
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