KANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These public interest petitions involve similar complaints of the petitioners. Essentially, they revolve around the lack of infrastructure and posting of sufficient number of trained teachers in Government Sanskrit schools.

(2.) We are informed that there are about 1000 such schools in the State where there is special focus on Sanskrit being taught to the students at an early stage. The petitioners have brought to the notice of the Court number of deficiencies in the infrastructure of such schools, such as want of sufficient number of class rooms, other facilities etc. They also pointed out that in the schools situated in the rural areas there is a perennial deficiency of teachers. Typically, this happens because the preference of the teachers is to be posted at the urban centres. According to the petitioners, since the urban centres monopolize the sources, the schools situated in the rural areas tend to suffer. Taking cognizance of these averments, this Court has issued directions from time to time. Compliance reports have been called for, which are filed by the State authorities.

(3.) We have heard learned counsel for the parties and perused the orders passed by the Court in the past and compliance reports filed by the State authorities. In nutshell, we can record that with the intervention of the Court, the situation has improved to some extent. However, there are quite a few areas which require further improvement. It is pointed out that in several schools there is serious shortage of class rooms and in some schools sufficient number of teachers are still not posted. Learned Advocate General stated that the recruitment process for teacher grade-III is going on. Once such process is over, there would be considerable relief in terms of availability of teachers.