ABDUL JABBAR KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) REQUIREMENT of security deposit of Rs. 2,000/ - is dispensed with in the present case on the recommendation of Registrar and given regard to the importance of the issue raised.

(2.) PETITIONER is a teacher in a slum area school, Jaora. He claims that he one day found 29 out of 50 school children struck by Polio. He thought of investigating the source of the disease and came across a cosspool which harboured filth and affluent from drains and guttors of the surrounding areas and also found that hand -pumps and tube -wells from which water was supplied to the population of locality were located at 10 -12 feet's distance. This water was later got tested and found contaminated.

(3.) IN view of all this notice is issued to respondents and it is accepted by Shri Vyas, AAG for No. 1, 2 & 5. Special Notice shall issue to respondents No. 3 & 4 and be served through FAX or Telephone by the Registrar requiring them to file their reply to this petition on or before the next date. Requirement of deposit of PF is dispensed with.