SUREKHA LUXMAN SONOVANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The Respondents waive service.

(2.) This petition involves an individual tragedy and raises significant concerns regarding the availability and adequacy of first aid and medical facilities in the educational Institutes in the State.

(3.) Petitioner's daughter Tejuswini was a final-year diploma student at Respondent No.4, Polytechnic College in Kandivali, Mumbai. She had good academic record and actively participated in extracurricular activities. On 22/2/2016, Tejuswini collapsed in her classroom, hit her head against the benches and lost consciousness. She was brought down from the 6th floor in a wheelchair and taken to nearby hospitals, where she passed away due to a haemorrhage.