Vide order dated 12.06.2012 various directions were issued finding deficiencies in supply of shoes, shirts, skirts and socks in Districts of East, West and North respectively.
A further direction was issued regarding the conditions of supply and the period for supply to be made by the suppliers and the action the State Government might have contemplated or taken for non-compliance of the terms and conditions of the supplies etc.
Similarly in respect to the supply of potable drinking water under the “JALMANI Scheme” sponsored by Government of India, information was sought.
Thereafter, two affidavits have been filed on behalf of the respondents. One, dated 10.07.2012 disclosed that there is deficiency in supply of shirts, shoes and skirts in East District, shoes in West District and shoes and socks in North District. Nothing was disclosed regarding the period of supplies and the non-compliance of the conditions of supply by the suppliers as also the action taken against them.
As regards the potable drinking water is concerned, it is admitted that 340 + 21 schools are yet to be provided with the potable drinking water by the State Government under the Central Sponsored Scheme or otherwise.
In the latest affidavit dated 25.07.2012 it has been disclosed that in West District all other items have been distributed to the students in the schools except shoes. Out of 20890 pairs of shoes, 1775 are yet to be distributed. It is, however, stated that the entire process of distribution of shoes shall be completed by 31.07.2012
It is a matter of regret and concern that the academic session of the schools started in February, 2012 and July is almost over but the real beneficiaries i.e students have not been provided with the benefit of the Government Schemes. It is also to be noted that about 360 schools are without potable drinking water. Action of the State on these fronts is not only deficient but lackluster too. As per the statement made in the two affidavits at least the uniform and all related items to the students have been committed to be supplied by the end of July 2012. We hope that this commitment shall be adhered to.
We note it with concern that the respondents are withholding information from the Court regarding the period of supply of various items by the suppliers, violation of the terms and conditions of supply and the action taken or contemplated by the State for violation, if any. No reasons are disclosed for withholding such information from this Court.
We direct the respondents to disclose to the Court entire information regarding the supply of various items. Let copies of the agreements/contracts/supply orders placed with the suppliers be placed before the Court to enable us to examine the conduct of the suppliers as also the officials responsible for non-implementation of the contractual stipulations.
In the meantime, all the supplies shall be completed as per the stipulations in the affidavits. We also direct the respondents to expedite the supply of potable drinking water to the remaining schools and action plan in this regard shall be prepared by the RMDD and the same shall be placed before the Court. Let an affidavit be filed within four weeks.
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