I.MAHANTY, J. - (1.)Pursuant to the directions of this Court dtd. 11/1/2022 this Court had directed the Chairman of the District Legal Services Authority to go and visit the schools concerned i.e. Kamalnagar H.S. School in Sepahijala District as well as Baijalbari H.S. School in Khowai District. Pursuant to the aforesaid directions, reports have been sent by the Chairman of the District Legal Services Authority. Insofar as Kamalnagar H.S. School is concerned, the report suggests that insofar as insufficiency of teachers are concerned, the State has taken immediate steps to provide necessary teachers and they have also joined and, therefore, the main ground on which the children had to agitate appears to have been resolved by the appointment of necessary teachers who are otherwise not available. Insofar as infrastructure is concerned, we find from the report that apparently adequate infrastructure is available and we also note that the toilets provided for both the boys and girls appear to have been found neat and clean and necessary water supply also exists.
(2.)In the said report, the only deficiency noted was that there was no computer teacher nor any physical instructor posted in the school but it appears that one PGT(Bengali) and one GT are looking after the computer sec. and sports matters of this school. We call upon the State to look into this aspect and ensure that whatever is needed in this matter is also taken up and dealt with urgently. Apart from the above, we find that this school does not have a boundary wall nor a cycle stand. Obviously, formations of boundary wall and cycle stand are absolute necessities. Consequently, we also direct the appropriate authorities in the State to take immediate necessary steps to construct a boundary wall and to hold adequate number of cycles as may be determined. Although the class-rooms appear to have adequate number of fans and lighting, the report suggests providing either a generator or solar power to act as an alternative power source.
(3.)We place on record our gratitude to the Chairman of the District Legal Services Authority for having undertaken the task for visiting the institution and carrying out physical evaluation on the site. We also commend the educational authorities for having provided the necessary amount of teachers to the said institution. We hope that the other deficiencies noted hereinabove will be met with at the earliest.
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