Delhi High Court
Dr Shashi Bhushan Sonhadra vs Government Of Nct Of Delhi & Ors on 19 November, 2019
$~10
*IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 19th November, 2019
+ W.P.(C) 9423/2018
DR SHASHI BHUSHAN SONHADRA ..... Petitioner
Through: Mr. Shashank Deosudhi, Adv.
versus
GOVERNMENT OF NCT OF DELHI & ORS..... Respondents
Through: Mr. Sanjoy Ghose, ASC with Mr.
Naman Jain, Adv. and Ms.
Archana Gaur, OSD, HQ-DOE for
GNCTD
Mrs. Avnish Ahlawat, Standing
Counsel with Mr. Nitesh Kumar
Singh, Adv. for respondent no. 3
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 19.11.2019
D.N. PATEL, CHIEF JUSTICE (ORAL)
1. This Public Interest Litigation (PIL) has been preferred with the
following prayers:
"(a) Issue appropriate writ directing the
respondents to fill the existing vacancies of teachers in
time bound manner in government schools of NCT of
Delhi.
(b) Issue broad guidelines, in the alternative for
transportation mechanism of government school students
on the line and pattern of private schools and explore the
feasibilities and possibilities for budgetary transportation
of the students.
(c) Issue a direction to explore the possibilities of nursery
and kindergarten education in all the government schools
of NCT of Delhi on the pattern of private schools.
(d) Issue any other appropriate writ that this Hon'ble
Court may deem fit and proper in the facts &,
circumstances of the case."
2. Having heard counsel for both the sides and looking to the facts
and circumstances of the case, it appears that several grievances have
been ventilated in this writ petition for filling-up of the vacancies of
teaching and non-teaching staff in schools and providing therein other
infrastructural facilities including drinking water.
3. Counsel appearing for the respondent no. 3 submits that counter
affidavit has already been filed by the respondent no. 3 wherein it has
been stated that appointment process of 9232 vacancies for the posts of
teachers is underway. She further submits that selection process is already
over for 9232 vacancies to the posts of teachers and only final posting is
to be done subject to certain verifications. We have also been pointed out
by counsel for the Respondent No.3 that one CCP No.1133/2016 is also
going on before the learned Single Judge, in which certain directions have
been given by the learned Single Judge for filling-up further vacancies of
15000 teachers.
4. In view of these submissions, we see no reason to further monitor
this case. Nonetheless, we hereby direct the respondent no. 3 to fill-up
the vacancies of teaching and non-teaching staff at the earliest. We
further direct the respondents to provide drinking water in the
Government schools as well as wherever there is a need of upliftment of
infrastructural facility, the same shall also be evaluated by the concerned
respondent and remedial steps to this effect shall be carried out at the
earliest.
5. With these observations, this writ petition is hereby disposed of.
CHIEF JUSTICE
C.HARI SHANKAR, J.
NOVEMBER 19, 2019
r.bararia
