ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) In pursuance of the notices issued by this Court, the States of West Bengal, Karnataka and the Union Territory of Delhi have filed their affidavits. Learned counsel appearing for the other States and Union Territories submit that because of the paucity of time, they could not file their comprehensive affidavits.

(2.) In order to get comprehensive information regarding basic facilities such as potable/drinking water, toilets (both for boys and girls), electricity, boundary walls, mid-day meal facility and whether the primary schools have requisite number of teachers, we would like all the District Collectors and Magistrates in the country to submit a report to the Chief Secretary/Administrator of their respective State/Union Territory within four weeks and the Chief Secretary/Administrator concerned of the State/Union Territory are directed to file a comprehensive affidavit before this Court within six weeks from today. This has become imperative because free and compulsory education has now become a fundamental right under Article 21-A of the Constitution of India and in order to implement this fundamental right of the children, this exercise is absolutely imperative.

(3.) In pursuance of the directions of this Court, an affidavit has been filed on behalf of the Delhi Subordinate Service Selection Board. In the affidavit it is incorporated that out of 3177 trained graduate teachers (for short "TGT") posts, the Board has already conducted the examination for 2768 posts in the month of June 2010. Out of 2768 posts, the Board has already processed and declared the result for 1235 posts of TGT. Against these 1235 posts of TGT, 463 candidates who were found eligible have been selected and the dossiers of these candidates are being sent to the Directorate of Education for further action. Result in respect of remaining 1533 posts of TGT is in process and expected to be declared in February 2011.