ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) IN pursuance of the directions of this Court, an affidavit has been filed by the Chief Secretary, Government of Gujarat, in which it is indicated that there are total number of 32,749 primary schools in the State of Gujarat, out of those schools drinking water facility is available in 31,909 schools and in the remaining 840 schools there is no drinking water. Similarly, toilet facility is available in 32,092 schools whereas 657 schools are without toilets. 31,776 schools have electricity whereas 973 schools are without electricity. 22,583 schools have play grounds whereas 10,166 schools do not have play ground; 28,805 schools have boundary walls whereas in 3944 schools there is no boundary wall; 30,314 schools have ramps for physically challenged children whereas 2435 schools do not have that facility.

(2.) IN the affidavit it is also indicated that in each primary school there are adequate number of teachers and to bridge the gap between the requirement, as per the Right to Education Act and actual availability, the State of Gujarat has recruited about 16,000 teachers before the beginning of the current academic year and the State has planned to recruit about 13,000 teachers in the year 2011- 12 for filling the vacancies arising due to retirement and upgradation of 6,500 schools to Class VIII (Middle School). It is further mentioned in the affidavit that freshly cooked mid-day meals is served to the children in all Government primary schools.

(3.) IN the chart it is also indicated that the sanctioned strength of the Headmasters for the primary schools is 32,540 whereas only 17,334 Headmasters are working and remaining 15,206 posts of Headmasters are vacant. Similarly, the sanctioned strength of the Assistant Teachers/SKG-3 is 89,768 while the working strength is 82,728 and the vacancies are to the tune of 740.