Himachal Pradesh High Court
Asmita S.Thakur vs State Of H.P. & Ors. on 23 August, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Asmita S.Thakur Vs State of H.P. & Ors.
CWPIL No.61 of 2022 23.08.2022 Present: Petitioner in person.
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Mr. Adarsh K. Sharma, Additional Advocate General, for the respondents.
This petition has been filed in public interest by the petitioner who is a law student. It is the case of the petitioner that when she visited her school, i.e. Government Senior Secondary School (GSSS) Jangla at her native village Thana, Post Office Jangla, Tehsil Chirgaon, District Shimla, during summer holidays, she noticed that the school is lacking in infrastructure, inter alia, of physics, chemistry and biology laboratories. The prayers in the Public Interest Litigation read as follows:-
"(A) That the respondents may kindly be ordered to start the construction work of Science Lab/Block at Government Senior Secondary School (GSSS) Jangla in tehsil Chirgaon, Distt. Shimla (c/o building portion i.e. W.S. & S.I. and rain harvesting tank & site development etc.) (B) That the respondents may kindly be ordered to complete the construction work of Science Lab/Block at Government Senior Secondary School (GSSS) Jangla in tehsil Chirgaon, Distt. Shimla (c/o building portion i.e. W.S. & S.I. and rain harvesting tank & site development etc. within a period of three months."
2. It is pointed out that despite auction having been conducted and bids having been called for the construction of Science Lab/Block at Government Senior Secondary School, Jangla and administrative approval and sanction of amount being later revised to Rs.2,05,50,440/- as far back as in the year 2017, the construction has till date not started. It is submitted that education is a fundamental right of every citizen and that it should ::: Downloaded on - 26/08/2022 20:01:42 :::CIS be quality education and, therefore, it is imperative that construction of the laboratories should begin and be completed .
expeditiously.
3. Leave is granted to implead the Principal Government Senior Secondary School Jangla, Tehsil Chirgaon, District Shimla, as respondent No.4.
4. Notice. Mr. Adarsh K. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of all the respondents and seeks time to file reply.
Stand over till 14.09.2022.
(A.A. Sayed)
Chief Justice
(Jyotsna Rewal Dua)
August 23, 2022 Judge
R.Atal
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