SOCIAL JURIST Vs. UNION OF INDIA

JUDGEMENT

(1.) We have gone through the report of the Committee, appointed vide our order dated 29/8/2000. The suggestions made by the Committee are very useful and need to be implemented by the authorities concerned not only in respect of the schools which were inspected by the Committee but also in respect of all the schools in Delhi with such modifications or adaptions as may be necessary keeping in view needs of each school.

(2.) Since the availability of water and toilets is the immediate requirement of the schools inspected by the Committee, the authorities should give top-most priority to provide the same without delay. In so far as the facility of water is concerned, the authorities shall see to it that potable water is made available to the children in these schools free of impurities, suspended or biological. For this purpose, the authorities shall install equipment for purification of water in each of the schools.

(3.) Since provision for permanent toilets will take some time, meanwhile mobile toilets should be provided in the schools immediately. The authorities should consider providing permanent toilets on DOT basis and they should also explore the possibility of the toilets being adopted by NGOs or Corporations.