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Allahabad High Court Rises Concern About the Number Of Toilets For Women In Police Stations
In the case of Anjali Pandey and others V. State of Uttar Pradesh, the Allahabad HC asked for the report on several toilets and related felicities for women in police stations across the state. The petition was moved by law students concerning the issue of the toilets and other related facilities for women in the police station across the state. The petition also raised issues like drinking water facilities, electricity, fans, door locks which are essential and important to protect the privacy and dignity of a woman as envisaged under Article 21 of the Indian constitution.
The petition also prayed for the following guidelines:
• To finish the toilets which are under constructed and damaged in the police station and ensure clean maintenance.
• To constitute a committee comprising SI, constables, Inspector headed by Women police officer to ensure proper maintenance of toilets and submit the report to the Superintended of Police (SP) under the supervision of High court. This committee shall be responsible for all the construction and maintenance of toilets across the police stations in the state.
• To instruct the other state and local authorities of the state and Director General of police to make sufficient allocation of budget to construct a toilet and other facilities in the vicinity of a police station. The budget shall also cover the maintenance expenses.
The matter was heard by a Divisional bench consisting of Justice Sanjay Yadav and Jayant Banerji and ordered for immediate attention and status report of all the toilets in the police station across the state, from concerned authorities.
The law students or the petitioner in the matter are Anjali Pandey, Anupriya Yadav, Parinita, Vaishali Gupta, Ananya Prakash, Anshika Yadav, Pragati Yadav, Shabih Fatima, and Sharmistha Pandey. The matter is listed for hearing in the second week of February.
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