PAPPU LAL MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition (PIL), the petitioners, the residents of the town Phalodi, District Jodhpur, are seeking directions to the respondents to fill up all the sanctioned vacant posts of teachers in Government Varistha Upadhyay Sanskrit School, Phalodi as also for providing all necessary infrastructure facilities and amenities in the said school.

(2.) Background facts in nutshell are that initially a Government Primary School was established in the town Phalodi in the year 1999, which was essentially a Sanskrit School. In the year 2004, the school was upgraded to Middle level and thereafter, in the year 2010 to Secondary (Praveshika) level. In the year 2013, it was upgraded to Senior Secondary level and presently, it is known as "Government Varishtha Upadhyay Sanskrit School", wherein the students of Class-I to XII (Varistha Upadhyay) are studying. As per the details furnished by the respondents to the petitioners under the Right to Information Act, 2005 ("RTI Act"), during the academic session 2018-19, 266 students were admitted to the school in various classes. The school runs in two shifts; for Class- VI to XII from 6.50 A.M. to 12.30 P.M. and for Class-I to V from 12.30 P.M. to 6.00 P.M. As per the staffing pattern, besides Principal, the posts sanctioned are: 5 Lecturers, 6 Senior Teachers, 4 Teacher Level-I and 3 Teacher Level-II, 1 Physical Teacher, 1 Junior Office Assistant, 1 Librarian and 2 class IV employees.

(3.) The grievance of the petitioners is that on account of severe shortage of teachers in the school, the quality education in the school has become a far cry for the children and as a result thereof, the result of the higher classes are adversely affected and in Class-X, no student was declared pass in the preceding academic session, whereas in Class-I to VIII on account of policy of State Government not to declare the student fail, all the students were declared pass. As per the information supplied by the respondents to the petitioners under the RTI Act in tabular form (Annexure 4) depicting the position of the sanctioned posts in the school and the working strength may be beneficially reproduced : ...[VARNACULAR TEXT UMITTED]...