Shri Salek Chand Jain vs Union Of India And Ors.
2018 Latest Caselaw 3882 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) 4708/2018

%                               Date of decision : 11th July, 2018


       SHRI SALEK CHAND JAIN                ..... Petitioner
                    Through : Mr. J.K. Gupta, Adv.

                          versus

       UNION OF INDIA AND ORS.             .... Respondents
                     Through : Mr. Bhagvan Swarup Shukla,
                               CGSC with Mr. Saroj Kumar,
                               Adv. for R-1&2.
                               Mr. Naushad Ahmad Khan,
                               ASC (Civil), GNCTD/R-2 to 5.
       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                    JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. The writ petitioner makes a grievance that respondents are not responding to several representations made by him, including the representation dated 4th May, 2017 regarding Protection of Children as well as their rights under the Right to Education Act.

2. The petitioner relies on a report of the Comptroller and Auditor General of India being Report No.23 of 2017. We find that in this report, (at internal page 44 in para 3.18.1 (vi)) certain findings have been made, pursuant to an audit scrutiny, regarding the schools run by the Delhi Municipal Corporation, which has not been impleaded as a

party in the present case.

3. Let a copy of this writ petition along with annexures be sent to all Municipal Corporations in Delhi.

4. The respondents and the Municipal Corporations shall treat this writ petition as a representation and take steps within four months from today.

5. The action taken report shall be sent to the petitioner at the earliest.

6. This writ petition is disposed of in the above terms.

7. Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J JULY 11, 2018 mk