LAXMIKANT SHARMA Vs. NCT OF DELHI

JUDGEMENT

(1.) This writ petition is filed by parents of students of" Respondent No.4 school known as Jindal public School. The petition is in the nature of Public Interest Action with attempt to preserve the entry way of students and their parents and teachers to the school. This school is bordered on Nasirpur Nallah and students enter the school using the slab covering bridge on the said nallah- It is averred in the petition that the school had built the slab covering the bridge on the said nallah in the year 1991. Since then students from the age of 5 years onwards (Class 1 to Class 12) have been using the same for entering the school building. No untoward happening has taken place so far. The nallah sides are fitted with wall railings and there is safety to the students. The respondent no.3 has sent notice to the school that the said slab covering should be removed or else, they will remove it. It is submitted that it will expose the students to fear of accidental death or some serious accidents.

(2.) Along with the petition the petitioners have annexed certain photographs which show that the nailah in question runs along with the boundary wall of the school. After this nailah is the main road. Thus if nailah is not covered by the slab as done by the respondent No.4 school and the slab is removed, the entry from this gate cannot be used at all.

(3.) Notices in this petition were directed to be served upon the respondents. Respondents 1 to 3 have filed reply-affidavit opposing this petition. Respondent No.4, namely, the school has also filed its affidavit supporting the petitioner.