- (1.) Learned Counsel appearing for the Petitioner has shown a number of photographs and filed a report pertaining to the night-shelters. According to the report, night-shelters have not been constructed or erected by the State of Bihar according to the norms. The photographs show that the night-shelters have not been properly erected and basic amenities have not been provided in the night-shelters. The capacity of the night-shelters is also not in consonance with prescribed norms. Mr. Gopal Singh, learned standing counsel appearing for the State of Bihar submits that he will take up the matter with the Chief Secretary of the State today itself and would ensure that all the 51 night-shelters in the State of Bihar are upgraded in consonance with the prescribed norms and basic amenities would be provided in these night-shelters. As a last opportunity, he prays for two weeks time to augment the facilities in the night-shelters.
(2.) The State of Bihar must appreciate the intense cold weather in the northern part of India is creating havoc for the poor shelter less people and it is absolutely imperative that these shelters must be upgraded and basic amenities in the night-shelters be provided on priority basis.
(3.) In the interest of justice, we grant two weeks' time to ensure that all night-shelters are erected in accordance with the prescribed norms and basic amenities are provided and compliance affidavit to this effect be filed by the Chief Secretary of the State of Bihar. All the concerned authorities are directed to seriously make efforts to comply with this order. After expiry of two weeks, there will be a joint inspection of these shelters and a report be submitted by this Court within a week thereafter. Uttar Pradesh:;