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A Public Interest Litigation was filed by Pawan Prakash Pathak, owing to the Surat Fire Tragedy in a coaching institute which claimed the lives of 22 students.
The petition seeks for a writ of mandamus or any other appropriate, writ as it may deem fit, to ensure the Fundamental Rights of Students. The petition also stated that the that organisations of coaching class are not governed or regularised by the State by any law or statute, except states like Bihar. It also demands for the regulation of advertisements by the coaching classes, exorbitant fees, teacher-student ration and also the infrastructure.
The major reason for this petition is due to neither any law nor any rules and regulations governing the private coaching institutes and no building bye-laws or local safety law regarding such profiteering units that tends to violate the Fundamental Rights of the Students studying there for many purposes.
Finally, the petitioner prays for framing of a guideline for the protection of fundamental rights to the student or any direction to the respondent regarding the safety measures of the institutions, and also regularization of the institutions by regulation or scheme for the institutions and minimum standards and requisites for their operations.
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