SANDIP HARSHADRAY MUNJYASARA Vs. J N SINGH

JUDGEMENT

(1.) The present Contempt Application has been filed seeking the following prayers:

(2.) At this stage, the Applicant, who is appearing as Party-in-Person, has fairly submitted that after the aforesaid orders were passed, the Supreme Court in his case i.e. between Sandip Harshadray Manjyasara v. The State of Gujarat and Anr . passed in Petition for Special Leave (C) No. 15556/2017, has passed an order of forming a Committee, which was required to examine the issue with regard to the admission to the effect of 25% of the strength in Class-I in the schools as per the provisions of the Right of Children to Free and Compulsory Education Act, 2009 (for short "the Act"). He has submitted that, as per his information, the committee, which comprises of a former Judge of the High Court, who would be the Chairman and, the other two Members have submitted before the Supreme Court and the matter is still pending. However, he submitted that in the present matter, the State Government is not complying with the directions issued by the Division Bench with regard to showing the names and numbers of schools in the Web Portal after they are being recognized. Thus, he has submitted that infact for the year 2019-2020, the directions, as issued by this Court, are not complied with. He has therefore submitted that appropriate charges may be framed.

(3.) Per contra, learned AGP, while referring to the Further Affidavit. filed by Respondent No.2 dtd. 7/1/2021, has submitted that the State of Gujarat is regularly updating the data in its RTE Web Portal and, all the schools, which are recognized, their names are uploaded. As noticed herein above, the Applicant, at this stage, is only aggrieved with the directions of the non- compliance with regard to showing the names of the schools which are on the Web Portal, which are recognized by the State. The Respondent No.2 in the Affidavit dtd. 7/1/2023 has explained its stand. A few paragraphs of the Affidavit are reproduced as under: