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A bench of Chief Justice Pradeep Nandrajog and Justice NM Jamdar of the Bombay High Court passed a unique order in a Public Interest Litigation (PIL) filed by one Sapan Shrivastava, who has already filed more than 40 PILs before the Court.
The Court noted that the petitioner is not helping the society other than filing petitions in the Court and called upon him to render service as a paralegal volunteer before filing any new PILs or before the court addressed the ones already filed by him. The Court also directed the petitioner to report to the Chairperson of the District Legal Services Committee, District Thane who would entrust paralegal volunteer duties to the petitioner.
The petitioner was directed by the Court to gather information from the said tribal areas on the number of tribal schools with hostels, number of teachers working in the tribal schools, number of tribal students admitted in the schools and whether they were subjected to regular medical check up. The petitioner had to personally meet at least 100 tribal students and get the response on whether they were satisfied with the education imparted to them.
The High Court had previously dismissed the petition of Shrivastava when he had seeked admission for his son under the Right to Education Act as per the 25% quota reserved for children whose parents earn less than Rs. 1,00,000 per annum by claiming to belong to the economically weaker section of the society.
The same bench of the High Court had noted that the petitioner had filed 25 PILs by paying money and obtaining information under the RTI Act and at the same time claims to be economically weak. The petitioner had also stated under oath that in all the filed PILs, the entire money spent in filing and prosecuting them, were from his own sources. Finally, the Court ordered the said PIL after 14 weeks.
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