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A division bench of Delhi HC consisting of CJ DN Patel and C. Hari Shankar J. decreed the Government of NCT of Delhi to provide drinking water in the government schools and where the need of infrastructural needs arises in the future.
The PIL that was accepted by the HC of Delhi had the following prayers:
The grievances submitted also had a prayer of filling up of teachers in an urgent basis and the construction of drinking water facilities in the government schools.
In respect to the above, respondent 3 submitted that the appointment process of 9232 vacancies for the posts of teachers is underway, the 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.
The Delhi HC heard to the pleas and stated that no monitoring is needed in the present case and further the Court directed to fill the vacancies of teaching and non-teaching staff at earliest.
With the above observations, the court disposed of the petition.
Dr Shashi Bhushan Sonhadra v. Govt. of NCT of Delhi, W.P. (C) 9423 of 2018
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