Delhi High Court: The Divison Bench of D.N. Patel, CJ and C. Hari Shankar, J. directed the Government of NCT of Delhi to provide drinking water in the Government schools as well as wherever there is a need of upliftment of infrastructural facility, the same shall also be evaluated.
The present PIL was preferred with the following prayers:
- Issue appropriate writ directing the respondents to fill the existing vacancies of teachers in time bound manner in government schools of NCT of Delhi.
- Issue broad guidelines, in the alternative for transportation mechanism of government school students on the line and pattern of private schools and explore the feasibilities and possibilities for budgetary transportation of the students.
- Issue a direction to explore the possibilities of nursery and kindergarten education in all the government schools of NCT of Delhi on the pattern of private schools.
- Issue any other appropriate writ that this Hon’ble Court may deem fit and proper in the facts & circumstances of the case.
The following were the grievances that were ventilated: filling up the vacancies of teaching and non-teaching staff in schools and providing therein other infrastructural facilities including drinking water.
In respect to the above, respondent 3 submitted that the appointment process of 9232 vacancies for the posts of teachers is underway, the selection process is already over for 9232 vacancies to the posts of teachers and only final posting is to be done subject to certain verifications.
High Court noting the above, stated that no monitoring is needed in the present case and further the Court directed to fill the vacancies of teaching and non-teaching staff at earliest.
With the above observations, the writ petition is disposed of. [Dr Shashi Bhushan Sonhadra v. Govt. of NCT of Delhi, 2019 SCC OnLine Del 11409, decided on 19-11-2019]
