SANDIP HARSHADRAY MUNJYASARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is in the nature of public interest litigation wherein the petitioner who is appearing as party -in -person has prayed for the following reliefs:

(2.) Heard the petitioner -Mr.Sandip Harshadray Munjyasara as party -in -person and learned Government Pleader Ms.Manisha Lavkumar for the respondent -State of Gujarat. Learned Government Pleader appeared on the basis of the advance copy served to her.

(3.) It is submitted by the petitioner that he is a social activist and recently completed LL.B. in academic year 2015 -16. After taking necessary permission from the concerned authority, the petitioner started RTE campaign which was launched on 26.1.2016. During such campaign, the petitioner has tried to spread public awareness about Right of Children to Free and Compulsory Education Act, 2009 Act (hereinafter referred to as 'RTE' Act for short) to educate people. It is contended that though RTE Act is in force since 2009, till date, there is no change in situation of poor and needy children because of lack of awareness on their part about the provisions of the said Act. The provisions of RTE Act are not strictly implemented in various districts including Bhavnagar and District Education Officer, (hereinafter referred to as 'DEO' for short), Bhavnagar has not given proper reply to the certain information asked for by the petitioner, list of schools were not found on the notice board of DEO, Bhavnagar and Government Resolution dated 23.5.2013 issued by the government is not followed.