- (1.) Madhya Pradesh 1. In compliance with the order of this Court dated 8-2-2011, Environmental and Consumer Protection Foundation v. Delhi Admn., 2011 13 SCC 22 the Chief Secretary to the Government of Madhya Pradesh has filed an affidavit after obtaining the requisite information from the District Collectors and Magistrates in the States. In the affidavit it is mentioned that in the State of Madhya Pradesh, there are 83,663 government primary schools. Out of them, 74,083 schools have the facility of potable drinking water. The learned counsel for the State submits that looking to the gravity and urgency of the matter, drinking water facility would be provided in all the schools by 31-5-2011.
(2.) It is further mentioned in the affidavit that out of 83,663 government primary schools, only 27,272 schools have toilet facility for boys and girls separately. The learned counsel for the State seeks time for construction of toilets in the remaining schools. Similarly, out of 83,663 primary schools, only 4568 schools have electricity and 21,567 schools have boundary walls. All the schools have been provided mid-day meal facility. Only 33,061 schools have teachers as per the Right to Education Act, 2009. In the affidavit, it is also mentioned that there are about 53,164 posts of teachers to be filled in the primary schools in the State of Madhya Pradesh.
(3.) It appears that the conditions of primary schools are far from satisfactory. We direct the State to provide basic infrastructural facilities in all the government primary schools as early as possible, in any event, within six months from today. This is imperative, otherwise Article 21-A of the Constitution, right to free and compulsory education of children would become meaningless. Bihar;