Allahabad High Court
C/M Smt. Shivkali Devi Prathmik ... vs State Of U.P. And 4 Others on 19 April, 2023
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 13107 of 2023 Petitioner :- C/M Smt. Shivkali Devi Prathmik Vidyalaya Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Ajeet Kumar Baranwal,Dibya Baranwal Counsel for Respondent :- C.S.C. Hon'ble Ajay Bhanot,J.
Basic Shiksha Adhikari, Deoria, shall file a personal affidavit bringing the following facts and particulars in the record:
A. The relevant mandatory provisions for grant of recognition to an institution. In particular requirements for (a) Playgrounds (b) Toilets (C) Size of Classrooms and provisions for electric light, natural light and ventilation.
B. The manner in which the institution had satisfied the eligibility criteria for grant of recognition.
C. Full particulars of the infrastructure, number of class rooms, restrooms, etc. along with its dimensions in the school premises.
D. Details and full dimensions of the playground existing within the premises of the institution.
E. Whether any physical inspection of the institution was conducted? If yes, details of the inspection report?
F. Any other relevant details.
G. Status of the application submitted by the petitioner.
The petitioner shall also file an affidavit disclosing the status of the infrastructure, other facilities, dimensions of the playground along with relevant criteria provided for recognition in the institution.
Learned Standing Counsel to file counter affidavit before the next date of listing.
Additional Chief Secretary, Department of Basic Education, Government of U.P. shall also file an affidavit disclosing the policy of the State Government as regards compliance of judgment of this court in M/s G.S. Convent School v. State of U.P. and 3 others reported at 2019 (11) ADJ 274. and policy of State Government to provide for playgrounds for children in schools in future. A tabulated form of all schools with dimensions of playgrounds in the school premises shall be disclosed.
Put up this case on 16.05.2023 in the list of fresh cases along with Writ C No. 4587 of 2023 ( C/M Jagriti Publi School and another Vs. State of U.P. and others); Writ C No. 5838 of 2023 (Sadanand and Data Prasad Heritage Junior High School Vs. State of U.P. and others) and Writ C No. 6268 of 2023 (Pushpa Devi (Manager) P.D. Vidhya Mandir Baniyakheda District Sambhal Vs. State of U.P. and others).
Order Date :- 19.4.2023 Dhananjai