CourtKutchehry.com
High CourtsDivision Bench(2024) 03 UK CK 0074

Bhawani Dutt Bhatt vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 18 March 2024

HON’BLE JUDGES
Ritu Bahri, CJ · Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (PIL) No. 161 Of 2022
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

13 paragraphs · 355 words

Ritu Bahri, CJ

1.

In the present case, as per the order dated 11.04.2023, a direction was given to the Secretary, Secondary Education, Uttarakhand to look into the issue raised by the petitioner. The petitioner was seeking directions to the respondents to raise boundary walls of the school compound, construct toilets, provide furniture, library, lab and drinking water facilities to the students of the Government Inter College, Padampur Meedar Development Block, Okalkanda, Tehsil Dahri, District Nainital.

2.

Pursuant to the order dated 11.04.2023, the respondents have filed their counter affidavit on behalf of respondent no. 4 by the In-charge Chief Education Officer, Nainital. It is stated in paragraph no. 9 thereof that the school is being run as a Government Junior High School since 1986, and has been upgraded as a High School in the year 2003; and as Intermediate Science and Art School in the year 2011. There is operation of newly built integrated lab. All the improvements made in the school have been reflected in paragraph no. 9 of the counter affidavit, as under :

• 05 computers are available.

• Furniture is available for each & every student.

• 02 boys and 02 girls toilets have been repaired and are being used by the students.

• Biology and Chemistry lecturers have been appointed as guest teachers.

• Virtual classes are conducted through ICT Lab (Information and Communications Technology).

• The operation of the newly built integrated lab has been started in the school.

• The use of the newly constructed Art and Craft room has been started. In this connection copy

3.

The respondents have also placed on record the letter dated 26.06.2023-Annexure CA-4, whereby on the request of villagers and public representatives, separate e-tenders have been issued for providing tea and drinking water, and work for construction of boundary wall and proper toilets has already been started. Counsel for the respondents submits that this work will be completed within a month.

4.

Accordingly, no further directions are required to be given in the present PIL. The same is, accordingly, disposed of.

5.

Pending application(s), if any, also stand disposed of accordingly.