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Judgment
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
“(a) To issue appropriate writ(s)/direction(s)/order(s) commanding the respondents to allocate funds for construction of lavatories/toilets in college campus especially for the girl students and for installation of vending machines for sanitary napkins in the premises of petitioner college.
(b) The petitioner further prays for any other relief(s) that the petitioner is entitled to in the facts and circumstances of the case.”
In view of the intervening developments and the subsequent action taken by the State, as is so stated, the present petition has become infructuous, as such, disposed of reserving liberty to the petitioner to highlight the surviving issues, if any, with the competent authority.
We clarify that the larger issue of having the requisite infrastructure in all higher educational institutions i.e. colleges and universities etc. is being separately dealt with in CWJC No. 6941 of 2018, titled as In the matter of news report dated 10.04.2018 published in Hindi News Daily Hindustan Patna Live Vs. The State of Bihar and Ors.
As such, we permit the instant petitioner as also the learned Amicus Curiae to continue to assist on this issue in the said petition.
The instant petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, shall stand disposed of.