ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Mr Ravindra Bana, learned counsel for the petitioner submits that the directions of this Court for providing drinking water in all the schools have been complied with by all the States and the Union Territories excepting the States of Uttar Pradesh and Jammu and Kashmir.

(2.) The learned counsel appearing for the State of Uttar Pradesh submits that except in 300 schools, potable drinking water has been provided in all other schools and he gives assurance to the Court that within one week from today, drinking water would be made available in the remaining 300 schools.

(3.) The learned counsel appearing for the State of Jarnmu and Kashmir submits that by 31-10-2011, drinking water would be made available in all the schools in the State of Jammu and Kashmir.