Supreme Court - Daily Orders
Barun Chandra Thakur vs Union Of India on 17 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
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IN THE SUPREME COURT OF INDIA
CRIMINAL/CIVIL ORIGINAL JURISDICTION
WRIT PETITION(S)(CRIMINAL) NO.136 OF 2017
BARUN CHANDRA THAKUR PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
WITH
WRIT PETITION (CIVIL) NO.874 of 2017
ABHA R. SHARMA AND ANR. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
1. These petitions seek a direction to frame guidelines for fixing accountability of the school managements in the matter of safety of the children studying in schools. The petitioners have mentioned certain unfortunate incidents which have taken place and pointed out that the children are vulnerable and need to be protected when they are in schools. Several suggestions have been given in the petition including mechanism for cancellation of recognition of a school, constitution of a Signature Not Verified Committee to suggest how the guidelines are to be framed or Digitally signed by SWETA DHYANI Date: 2018.04.19 17:40:04 IST Reason: implemented, constitution of a Tribunal/a body to adjudicate on such issues.
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2. In response to the notice issued by this Court, some of the State Governments have given their suggestions.
3. We have heard learned counsel for the parties. We are of the view that though the issue may be important, the same being a matter of policy and governance, call ought to be taken thereon by respondent No.1 (The Secretary, Ministry of Human Resource Development, Government of India). Respondent No.1 may obtain and consider inputs from all relevant sources and take such decision as may be considered appropriate.
4. Accordingly, we dispose of these petitions by a direction that respondent No.1 may look into the matter and take appropriate decision as far as possible within six months from today. Needless to say that the decision of respondent No.1 should relate not only to the Government schools but also private schools.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [ROHINTON FALI NARIMAN] NEW DELHI 17th April, 2018 3 ITEM NO.2 COURT NO.11 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Criminal) No(s). 136/2017 BARUN CHANDRA THAKUR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.95765/2017-INTERVENTION APPLICATION ON and IA No.111049/2017-INTERVENTION APPLICATION and IA No.111085/2017- INTERVENTION APPLICATION and IA No.130183/2017-INTERVENTION APPLICATION and IA No.134634/2017-impleading party, IA NO.91322/2017-INTERVENTION APPLICATION) WITH W.P.(c) No.874/2017 (IA No.134634/2017 – intervention/impleadment) Date : 17-04-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Sushil K. Tekriwal, Adv.
Dr. Mamta Tekriwal, Adv. Mr. Venkateswara Rao Anumolu, AOR Mr. Abha R. Sharma, Petitioner in person. Ms. Sangeeta Bharti, Petitioner in person. Ms. Sujeeta Srivastava, AOR For Respondent(s) Mr. Pranay Ranjan, Adv.
Mr. Mukul Singh, Adv.
Mr. Raj Bahadur, Adv.
Mr. Shailnder Saini, Adv. Ms. Binu Tamta, Adv.
Mr. Gurmeet Singh Makker, AOR Mr. Mukesh Kumar Maroria, AOR Mr. B. V. Balaram Das, AOR Mr. Tara Chandra Sharma, AOR Ms. Neelam Sharma, Adv. Mr. Rajeev Sharma, Adv. Mrs. Pankhuri Shrivastava, Adv.
Ms. Anuja Kapur, Applicant-in-person, AOR 4 Mr. Animesh Kumar, Adv. Mr. Murari Kumar, Adv. Mr. Neeraj Shekhar, AOR Mr. Anil Grover, Adv.
Mr. Ajay Bansal, Adv.
Mr. Shivam Kumar, Adv. Mrs. Veena Bansal, Adv. Mr. Sanjay Kumar Visen, AOR Mr. Gaurav Yadav, Adv. Mr. Mehul M. Gupta, Adv. Mr. R. P. Gupta, AOR Mr. Samar Vijay Singh, AOR Mr. Amit Ojha, Adv.
Mr. Sushil Dutt Salwan, Adv. Mr. Pramod Dayal, AOR Mr. Nikunj Dayal, Adv. Ms. Payal Dayal, Adv.
Mr. Aditya Garg, Adv.
Mr. M. Shoeb Alam, AOR Ms. Fauzia Shakil, Adv. Mr. Ujjwal Singh, Adv. Mr. Mojahid Karim Khan, Adv.
Mr. Gopal Singh, AOR Mr. Kumar Milind, Adv.
Mr. K. V. Vijayakumar, AOR Ms. Maitreyee Mishra, Adv. Mr. Kiiran Karan Chawla, Adv.
Ms. Uttara Babbar, AOR Ms. Akanksha Choudhary, Adv. Ms. Bhavana Duhoon, Adv.
Ms. Aruna Mathur, Adv. Mr. Avneesh Arputham, Adv. Ms. Anuradha Arputham, Adv. Ms. Simran Jeet, Adv.
M/S. Arputham Aruna And Co, AOR Mr. P. Venkat Reddy, Adv. Mr. Prashant Tyagi, Adv. M/S. Venkat Palwai Law Associates, AOR Ms. Rachana Srivastava, AOR Ms. Monika, Adv.
Ms. Sudipta Sarkar, Adv.5
Mr. Manoj Gorkela, Adv. Ms. Priya Sharma, Adv. Mr. Prathvi Raj Chauhan, Adv. Ms. Manju Jetley, AOR Ms. K. Enatoli Sema, AOR Mr. Edward Belho, Adv. Mr. Amit Kumar Singh, Adv. Mr. K. Luikang Michael, Adv. Mr. Z.H. Isaac Haiding, Adv.
Mr. Guntur Prabhakar, AOR Ms. Prerna Singh, Adv.
Mr. V. G. Pragasam, AOR Mr. S. Prabu Ramasubramanian, Adv. Mr. S. Manuraj, Adv.
Ms. Hemantika Wahi, AOR Ms. Vishakha, Adv.
Mr. Leishangthem Roshmani Kh, AOR Ms. Miabam Babina, Adv.
Mr. Bhupesh Narula, Adv. Mr. K.V. Jagdishvaran, Adv. Ms. G. Indira, AOR Mrs. Anil Katiyar, AOR Mr. V. N. Raghupathy, AOR Mr. Md. Apzal Ansari, Adv.
Mr. Shishir Deshpande, AOR Ms. Ruchira Gupta, Adv. Mr Anurag Sharma, Adv. Mr. Santosh Rebella, Adv.
Mr. Naveen Sharma, Adv. Mr. Shivam Sachdeva, Adv. Mr. Arjun Garg, Adv.
Mr. Shuvodeep Roy, Adv. Mr. Sayooj Mohandas, Adv. Mr. Rituraj Biswas, Adv.
Mr. Rohit K. Singh, AOR Mr. Arpit Rai, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR Mr. Aniruddha P. Mayee, AOR Mr. Avnish M. Oza, Adv.6
Mr. Chirag Jain, Adv.
Mr. Abhinav Mukerji, AOR Mrs. Bihu Sharma, Adv. Ms. Purnima Krishna, Adv.
Ms. Aishwaraya Bhati, Adv. Mr. Tanmay Agrawal, Adv. Mr. Upendra Mishra, Adv.
Ms. Astha Sharma, Adv. Mr. Vishal Prasad, Adv. Mr. Amit Verma, Adv.
M/S. Plr Chambers And Co., AOR Mr. Mishra Saurabh, Adv. Ms. Swarupama Chaturvedi, AOR Mr. B.N. Dubey, Adv.
Ms. Devika Gulati, Adv.
Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, Adv.
Mr. Ranjan Mukherjee, Adv. Mr. Daniel Stone L., Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petitions are disposed of in terms of the signed order.
Pending applications, if any, including impleadment and intervention applications are also stand disposed of.
(SWETA DHYANI) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)