NARENDRA SINGH DHADDHA,J . - (1.) This writ petition has been filed by Dharmendra Moolwani, who is an advocate practicing in the District Court, Jaipur Metropolitan, Jaipur, raising various problems that are being faced by the lawyers and the litigants in the premises of the District Court, Jaipur Metropolitan about lack of shed/roof on the over bridge connecting the premises of District Court, Jaipur Metropolitan with the premises of District Collectorate as also premises of District Court, Jaipur District, and various other problems with regard to sitting arrangement of the litigants, water, food courts, parking, security, ambulance, toilets, sanitation etc. When the matter was listed before the Court on 14.10.2019, this Court took judicial cognizance of the acute scarcity of the space in the existing Court premises of Jaipur Metropolitan, owing to which the High Court administration has been finding it difficult to keep all the posts filled in as much as some of the posts per compulsion have to be kept vacant due to non-availability of enough court rooms. This Court directed the respondents to come out with a concrete proposal for resolution of all the aforementioned problems on the next date of hearing and also submit an alternative proposal for expansion/extension of the court building or any other proposal where all the courts can be located at one place.
(2.) The respondents have filed reply to writ petition along with certain estimates for the proposed works to be carried in the existing court premises. Reply to the writ petition along with photographs, details out various facilities that are being provided to the advocates. First of all, reference is made to 18-20 litigant-sheds with 45000 sq. ft. covered area for providing sitting area for about 1600 Advocates as also the litigants coming in the court premises. Besides, it has been stated that there are 200 advocates chambers in the existing court premises.
(3.) With regard to drinking water, it is stated that there are 8 drinking points available in the old Metro Court Building. Similarly, 8 drinking water points have been provided in the new eight storied building which is presently under construction. Moreover, 8 drinking water points are available in outer area for lawyers and the litigants. It has been further stated that facility of centralized R.O. and individual R.O. units is available for providing potable drinking water. 4 R.O. units of 500 litre capacity each have been installed in old building and the Bar Association.;