Madras High Court
M.Thiruvengadam vs The Director Of School Education on 2 March, 2015
Bench: Sanjay Kishan Kaul, M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 02.03.2015 CORAM The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE AND The Hon'ble MR.JUSTICE M.M.SUNDRESH W.P.No.31777 of 2012 M.Thiruvengadam .. Petitioner Vs. 1.The Director of School Education, DPI Complex, Nungambakkam, Chennai-600 006. 2.The Chief Educational Officer, Vellore District, Sathuvachari, Vellore. 3.The General Manager, NABARD Bank, Nungambakkam, Chennai. 4.The Head Master, Government Higher Secondary School, Sayanavaram, Arakkonam Taluk, Vellore District. .. Respondents Petition under Article 226 of the Constitution of India praying for issue of Writ of Mandamus directing the respondents to construct twelve additional class rooms and a compound wall, to provide toilet facilities for the boys, to repair 9 available class rooms, to provide laboratory, to provide library and to provide additional water tank at Government Hgher Secondary School, Sayanavaram within a stipulated time. For Petitioner : Mr.T.P.Prabakaran (Change of vakalat given) For Respondents : Mr.STS.Moorthy Govt. Pleader for R1, 2 & 4 No Appearance for R3 * * * * * O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) Learned counsel appearing for the petitioner submits that the case bundle has been taken by the petitioner on 26.10.2014, after obtaining no objection for change of vakalat. However, no alternative arrangements have been made and the petitioner is unrepresented before us.
2. Writ petition has been filed in the nature of public interest litigation seeking construction of additonal class rooms, compound wall, toilet facilities, library, water tank etc. at Government Higher Secondary School, Sayanavaram, Arakkonam Taluk, Vellore District.
3. It is the case of the petitioner that representation was made by him to the first three respondents on 31.8.2012 and estimations were prepared for repairs, after inspection. The first and fourth respondents are stated to have addressed communication to the second respondent to take appropriate action and even the petitioner sent a remainder dated 12.9.2012 to the second respondent/Chief Educational Officer, Vellore, but to no avail.
4. Counter-affidavit has been filed by respondent Nos.1, 2 and 4 stating that the second respondent through the first respondent mooted proposal for financial assistance under NABARD Scheme, Phase XII. For the financial year 2012-2013, a sum of Rs.4.00 lakhs is stated to have been allotted to the school and expeditious action is assured for construction of toilet facilities either under Sarva Siksha Abhiyan (Education for all) Scheme or under the District Rural Development Scheme. This counter-affidavit was sworn on 14.12.2012.
5. Learned Government Pleader submits that as per his instructions, all the necessary works have been carried out.
6. We, thus, dispose of the writ petition with a direction to the respondents to file a compliance report in terms thereof, setting out the actions taken to improve the facilities and the structural repairs of the school apart from adding further class rooms, the scheme under which they have financed with the quantum spent and photographs of the school showing all the facilities. This report, be filed within ten (10) days.
List for compliance on 30.03.2015.
(S.K.K., CJ.) (M.M.S, J.) 02.03.2015 Index : Yes/No Internet : Yes/No bbr Note: Copy of the order be sent to the petitioner by the Registry.
To
1.The Director of School Education, DPI Complex, Nungambakkam, Chennai-600 006.
2.The Chief Educational Officer, Vellore District, Sathuvachari, Vellore.
3.The General Manager, NABARD Bank, Nungambakkam, Chennai.
4.The Head Master, Government Higher Secondary School, Sayanavaram, Arakkonam Taluk, Vellore District.
The Hon'ble Chief Justice and M.M.Sundresh, J.
bbr W.P.No.31777 of 2012 02.03.2015