SOCIAL JURIST Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Counsel for the petitioner, MCD and Education department say that there are certain schools which are still without electricity potable water and toilets. Ms. Chandhiok, President of the Bar is also present. He says that he will find out as to whether some NGOs or Corporations could provide toilets and potable water in some of the schools and maintain the facilities after they are created.

(2.) Since some of the schools ace without electricity, we consider it appropriate to issue court notice to DVB. We order accordingly.

(3.) Learned counsel for the petitioner say that he has reported large number of schools and will be filing a report before the next date.