G. M. WANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant petition filed in the Public Interest under Article 226 of the Constitution of India read with Section 103 of the Constitution of J&K seeks issuance of direction commanding the official respondents to take all measures to furnish winter schools with adequate and sufficient heating arrangements forthwith to ensure in time arrangements before the onset of severe winter. According to the averments made in the petition, the official respondents have ordered continuation of studies in the school from 15.12.2010 to further months when the temperature in the valley drops to subzero Celsius. In the absence of proper arrangements the young infants are likely to be inflicted with frost bites on their feet, nose and ears and further ailments of respiratory system, pneumonia and different fevers involving heart and nerves as a consequence of the exposure to severe cold. THE scarcity of arrangements have been felt on account of lack of funds.

(2.) WHEN the matter came up for consideration on 24.12.2010 before this Court, Secretary Education Department, J&K Jammu- respondent no. 2 was directed to instruct the Director School Education, Kashmir to provide necessary heating facilities in all the schools of the Valley, which are to be kept open during winter. For the aforesaid purpose, the State was directed to release additional funds, if necessary, to the Director School Education, Kashmir. The Director in turn was directed to issue consequential direction to all the Chief Education Officers for implementation of the orders and they were to ensure strict implementation thereof. They were also asked to submit the compliance report.

(3.) THE petition stands disposed of.