SURESH BANDYA SHINDA Vs. PROJECT OFFICER INTEGRATED

JUDGEMENT

(1.) WE have perused the affidavit filed by the Additional Tribal Commissioner, Thane. That affidavit only attempts to cover up the unfortunate situation and events occurring in the Ashramshalas. We would have expected this officer to take up the matter with some responsibility and seriousness.

(2.) TODAY, an affidavit has been filed by the intervenor to show that infected food which even contains fungus is being supplied to the children of these schools.

(3.) IT has been averred on behalf of the Amicus Curiae as well as intervenor that a sum of Rs.1798 crores has been provided by the State of Maharashtra for Tribal Development Project in the year 2007-2008 and, obviously, the large portion of this amount has been spent on the Homes /Ashramshalas being run by the State Government for upbringing and welfare of the tribal children. It is also stated before us that the infrastructure provided in these schools is totally inadequate; that there are no bathrooms and even the female children are compelled to go outside for answering nature's call.