ALL MANIPUR BAR ASSOCIATION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. P.Prabin, learned counsel for the petitioner as well as Mr. N.Kumarjit, learned Advocate General, Manipur for the State respondents.

(2.) The present Public interest Litigation has been instituted by the petitioner seeking intervention of this Hon'ble Court in the wake of non-availability of proper toilet facilities in the district and subordinates courts in the State of Manipur. In almost all district and subordinates Courts, there is hardship caused to the litigants, lawyers, staffs etc. due to non availability of toilets. Where there are toilets available, they are either locked due to non-functionality, or in a dysfunctional state exuberating harsh and unbearable foul stench. Due to these unhygienic conditions of these toilets many diseases like problem of distended bladders and a range of other uro-gynocological problems can occur. Partly in this fear and partly due to the dysfunctional conditions of toilets or non-availability perhaps the litigants control their bladder and bowels which causes hardship. The present toilet conditions, where available in these courts also lack cleanliness, inadequate water supply hand wash, toilet papers, etc. This not only infringes the right to health as guaranteed by the Constitution of India but is also a grave error on the part of the State authorities to provide basic sanitation facilities in the Court premises.

(3.) Considering the larger interest of the members of the Bar, notice was issued on 25.8.2017 and the following order was passed on 25.8.2017.