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Rajasthan High Court, Jaipur Bench directed JDA to ensure that all fire safety norms are being complied with in the zones of Jaipur in coaching institutes in light of additional affidavits presented by the petitioner showing the observation that most coaching centres lack fire safety equipment as required which can be evinced from the inspection report.
The Division Bench comprising of Chief Justice Indrajit Mahanty and Justice Mahendar Kumar Goyal further directed the authority to file a compliance affidavit within two weeks.
The State (respondent) is also asked to file affidavit stating the steps taken to ensure compliance of fire safety regulation in interest of students.
The present writ was filed by one, Jawab Do Sarkar pleading for directions to the state government to ensure all requirements of fire safety have been complied with in light of the fire incident killing 23 student and leaving many casualties in a coaching institute of Surat due to lack to fire safety norm compliance. The petitioner also seeked a constitution of a Special Investigation Team to conduct regular and periodical inspection at the concerned sites apart from the regular inspection which would be done by the state police and the fire department. The High Court in response tendered notices to state government, JDA, Director of Local Bodies, Chief Fire Officer and Rajasthan Coaching Institute Association in August.
The argument advanced by the petitioner was that there was an infringement of Right to Life of several thousand students pursuing an education at one of these coaching institutes. It was also contended that State under Article 38 of Constitution of India must endeavour to secure social order for public welfare. The sprouting of several coaching centres illegally without compliance to building bye-laws and fire safety norms prescribed under Rajasthan Municipalities Act, 2009 poses an enormous threat.
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