Delhi High Court - Orders
Lakshay-Yuvao Ko Nayi Disha,A Non- ... vs Government Of Nct Of Delhi, Through Its ... on 22 May, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~5.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4488/2022
LAKSHAY-YUVAO KO NAYI DISHA,A NON-
GOVERNMENTAL ORGANIZATION, WORKING FOR THE
WELFARE OF THE STUDENTS, THROUGH ITS PRESIDENT
SANJU, ..... Petitioner
Through: Mr. Sanjay Kumar Bhardwaj,
Advocate.
versus
GOVERNMENT OF NCT OF DELHI, THROUGH ITS THE CHIEF
SECRETARY, & ANR.
..... Respondent
Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 22.05.2023 The present PIL has been filed by the Petitioner praying for the following reliefs:
"a. Direct the respondent No.1 and 2 to utilize the vacant school building of the Rajkiya Uchh Maadyamik Balika Vidyala situated at Joshi Colony, I.P. Extension, Delhi - 110092 developed and constructed in the year 2011-2012 with a huge expenditure in crores of rupees of the Exchequer forthwith; b. Directions may also be issued against those officials of the respondent No.1 and 2 who are answerable and liable for this This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 18:57:57 lackadaisical attitude and dereliction of official duty as well as to investigate this corrupt and illegal malpractices carried out by the respondents;
c. respondent No.1 and 2 may be directed to explain for this huge loss of exchequer.
d. Issue such other writ, direction or order, which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."
The issue relates to construction of school building and after filing of the present PIL, the process of construction of school building was expedited and a status report was filed in the matter on 20.03.2023. Paragraphs 1 to 7 of the status report dated 20.03.2023 reads as under:
"1. That the building consists of 28 rooms constructed in two floors (G+ 1). Construction of 05 rooms has already been completed and has been handed over by the PWD to the Custodian of the building i.e. HOS, SBV No. 2, Mandawali.
2. That the construction work in rest of the 23 rooms is almost complete and shall very soon be handed over by PWD
3. That the School building has all the basis amenities like Sewer connection and Functional Water Connection.
4. That the Guard Room has also been constructed and completed.
5. That as the building is still under construction, temporary electricity connection of 5 KWN has already been installed. As & when the building will be handed over to the Directorate of Education by the PWD, the permanent electricity connection will be applied with the adequate load.
6. That the School Building lD has been generated i.e.- 1002177.
7. That after completion of renovation work of the school building, the same will be available/ ready for taken over the possession from the PWD. After handing over / taking over of the school building the students from the nearby schools may be shifted. "
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 18:57:57 Today also a status report dated 20.05.2023 has been handed over in Court. The same is taken on record. Paragraphs 1 to 5 of the status report dated 20.05.2023 read as under:
"1. The Director of Education, DOE, GNCTD has approved the Opening of new Govt. Girls Secondary School (GGSS), Joshi Colony, Mandawali, Delhi 110092, (General Shift) from class VI to X vide Order No. DE- 18-13(49)/PIg/2023-24/3307/DE, dated 28.04.2023. As per the said order the school will be functional w.e.f. Academic Session 2023-24. (As Annexed)
2. That the new School Id has been generated vide order no. F.DE. 18-13(49/PIg/2023-24/1127-1136, dated 28.04.2023 i.e. 1002403. (As Annexed)
3. That the permanent Electricity Meter has been installed in the school building.
4. That the furniture for school have been received, details of furniture till 20.05.2023, is as under:
S. No. NAME OF QUANTITY
ITEMS
1 DUEL DESKS 208
BIG
2 LIBRARY 50
CHAIRS
3 LIBRARY TABLE 5
4 TEACHER'S 55
CHAIRS
5 SOFA SET 2
6 CLASSROOM 20
ALMIRAH
7 OFFICE TABLE 6
8 COMPUTER 20
TABLE
5. That the admission process has been started."
Learned Counsel for the Government has stated before this Court that they are now in the process of handing over the building to the Education This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 18:57:57 Department and the same shall be done positively within 6 weeks.
In the considered opinion of this Court, once the school itself has been constructed, electricity meter has been installed, other facilities are available and the possession of the building has been handed over to the Education Department, no further orders are required to be passed in the present PIL. The same is, accordingly, disposed of.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J MAY 22, 2023 N.Khanna This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 18:57:58