The Division Bench of the Allahabad High Court, comprising Justice Mahesh Chandra Tripathi and Justice Gajendra Kumar in the case of Diksha and 6 Others vs. State Of U.P. and 4 others has ordered the Under Secretary, Home, Government of U.P. to file an affidavit indicating the progress towards allotment of funds and other necessary steps regarding the construction of ladies toilet in respective police stations in the State of Uttar Pradesh.
The Petitioner had filed writ petition for a direction to State Government to provide basic amenities such as toiletries, pure drinking water, proper fans, dustbins, washrooms, restrooms etc. in the police stations in the District Prayagraj in view of privacy and dignity of women.
The Addl. Chief Standing Counsel, who was appearing on the behalf of the State Government informed Court that for similar cause of action Public Interest Litigation had already been filed and certain orders had been passed. In compliance of the aforesaid order, a status report on affidavit of Secretary, Home, Government of U.P. Lucknow has been filed on 16.3.2021.
The Petitioner raised the grievance that inspite of assurance till date no substantial progress is reflected and still the State Government has not taken any effective steps for construction of women toilets in respective police stations across the State.
The Court heard the submissions of both the parties and directed that the matter be connected and listed along with record of Public Interest Litigation (PIL) No.228 of 2021 before the appropriate Court on 17.7.2023
Case Details
Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 1416 of 2023
Petitioner:- Diksha and 6 Others
Respondent:- State Of U.P. and 4 others
Counsel for the Petitioner - In Person
Counsel for the Respondent – CSC
Judge: Justice Mahesh Chandra Tripathi and Justice Gajendra Kumar
Picture Source : https://ae01.alicdn.com/kf/HTB1wqbsOVXXXXX9apXXq6xXFXXXK/Toilet-Door-Vinyl-sticker-Decal-Vintage-Decoration-3115-Quotes-restaurant-Cafe-Wall-Art.jpg_q50.jpg
