PANKAJ SHARMA Vs. STATE OF RAJ

JUDGEMENT

(1.) This writ petition, styled as public interest litigation, has been filed by petitioner Advocate Ms. Pankaj Sharma W/o Shri Rajendra Sharma, inter alia with prayer that the respondent State be directed to appoint 17 permanent government skilled teachers for class Nursery to 12th standard and 5 non-teaching staff in the school being run by the Rajasthan Netraheen Kalyan Sangh, Jaipur, (for short, 'the Sangh') exclusively for the benefit of blind and visually impaired children. Further prayer is made for a direction to the respondents to provide necessary medical and transportation facilities to the students of the said school. It is next prayed that the respondents be directed to allot adequate piece of land to the Sangh, for building of the school and play ground with sports/game facilities free of costs for the students of the said school.

(2.) The petitioner has contended that the school run by the Rajasthan Netraheen Kalyan Sangh, Jaipur, has approximately 100 blind/visually impaired students from Nursery to 12 th standard. They require minimum 15 trained skilled teachers. The Sangh has very limited financial resources and can afford to hire maximum half of them. The State Government in the past provided only three trained skilled teachers on deputation, who were well conversant with the Braille, which is a tactile writing system used by visually impaired people, to the school. The Government should be required to provide seven such teachers on deputation.

(3.) It is also submitted that the Sangh has identified the land and suggested to the Jaipur Development Authority three different suitable locations on Agra Road, Ajmer Road and Jhalana area, where the land is available for allotment. The Government should be required to allot the land free of costs to the Sangh, which has been running the school in question.