PRAMOD KUMAR Vs. GOVT. OF INDIA

JUDGEMENT

(1.) Since the issues involved in these cases are identical in nature, these petitions are heard analogously and are decided by this common order. For the sake of convenience, facts of Writ Petition No.606 of 2018 are being taken for disposal of all these writ petitions.

(2.) All these petitions are filed for the public interest after the unfortunate accident of a school bus bearing registration No. MP 09 FA 2029 belonging to Delhi Public School, Nipania, Indore. On 5/1/2018, after collecting students from school, the above bus met with an accident which resulted in the death of four students and the driver. The police and local administration took action as per law against responsible persons but residents and portents have approached this High Court by way of these PILs with the sole intention of the safety and protection of children traveling in school buses, they are seeking various reliefs by way of direction/directions, writ/writs from Union of India, State of Madhya Pradesh through Principal Secretary Home Department, Commissioner, Collector, Central Board of Secondary Education, M.P.Board of Secondary Education, Management of DPS Indore and Regional Transport Officer as respondents. The reliefs claimed by the petitioners in their respective PILs are as under :

(3.) Petitioners are seeking that some guidelines be framed by this High Court so as to avoid such types of incidents in future. Direction for compensation has also been sought from the State Government as well as the school management for the families of the students who died in the accident. Whereas, in some petitions, directions are being sought for the prosecution of school management. We hereby appreciate the concern and efforts of the writ petitioners.