SUO MOTO Vs. STATE

JUDGEMENT

(1.) Mr. Anirudh Purohit, learned Amicus Curiae, has moved an application for impleading the Rajasthan State Skill Development Corporation as party respondent in this suo moto writ petition. He submits that the Dedicated Skill Development Center at Jodhpur has already been constructed, but because of non-cooperation of the Rajathan State Skill Development Corporation, the Center has not become functional.

(2.) In view of the above statement, we hereby direct that the Rajasthan State Skill Development Corporation, through its Chairman, J-8-A, EMI Campus, Jhalana Institutiohal Area, Jhalana Doongari, Jaipur shall be impleaded as party respondent in this writ petition and notice shall be issued to the Corporation.

(3.) Mr. Anupam Gopal Vyas, appearing on behalf of Mr. Anil Kumar Gaur, A.A.G., has filed an additional affidavit by way of compliance of the order dated 07.09.2021. He shall file an additional affidavit of the Secretary, Social Welfare Department with a point-wise response to the suggestions made by Mr. Govind Beniwal, Child Right Activist, by the next date of hearing. Learned A.A.G. Mr. Gaur shall apprise the court regarding the steps taken to fill the posts lying vacant in the Observation Homes/Children Homes across the State.