Court On Its Own Motion vs Rajkiye Uchch Madyamik Bal ...
2012 Latest Caselaw 4701 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI


+      W.P.(C) 7814/2011

       COURT ON ITS OWN MOTION                ..... Petitioner
                     Through Mr. Ashok Agarwal, Adv. with Mr.
                             Khagesh B. Jha, Advocate.

                    versus


       RAJKIYE UCHCH MADYAMIK BAL VIDYALAYA AND ORS
                                              ..... Respondents
                    Through Ms. Zubeda Begum, Advocate with
                            Ms. Sana Ansari, Advocate.

CORAM:
    HON'BLE THE ACTING CHIEF JUSTICE
    HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW


                                ORDER

% 08.08.2012

Learned counsel for the Govt. of NCT of Delhi has filed the report of the Medical Crisis Management Committee.

We have heard the learned counsel for the parties. Mr. Ashok Agarwal learned counsel for the petitioner has pointed out certain deficiencies in the recommendations as accepted or sought to be implemented by the GNCTD. He has pointed out that though Rule 38 of the Delhi School Education Rules provides for the School to appoint a Medical W.P.(C) 7814/2011 page 1 of 2 Officer on part-time or full- time basis and to be assisted by a Compounder or the Dispenser, the Government has only provided for linking of the School to the nearest Government Dispensaries and Health Centres. Once Rule 38 of the Rules provides for the School to have a Medical Officer on part-time or full- time basis and the Committee has also emphasized for the same, appropriate steps would be for the Schools to have such medical practitioners alongwith paramedic in terms of the Rules.

The respondent is directed to implement Rules 38 of the Delhi School Education Rules within six months.

With the aforesaid directions, the petition stands disposed of.

                                          ACTING CHIEF JUSTICE




                                          RAJIV SAHAI ENDLAW, J
AUGUST 08, 2012
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W.P.(C) 7814/2011                                                   page 2 of 2