- (1.) PETITIONER is represented by Amicus Curiae, Mrs. A.R. Choudhary. The Respondent -State is represented by learned G.P. V -Mr. Rajesh Kumar.
(2.) PURSUANT to the order dated 13.05.2014 Mr. Sudhir Kumar, Additional Chief Secretary, Drinking Water and Sanitation Department, Government of Jharkhand, Ranchi and Mr. K. Vidyasagar, Principal Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi are present in the Court. A counter affidavit has been filed by the respondents, stating about the steps taken after the order passed by this Court on 13.05.2014. It is stated that Review meeting was conducted on various dates for construction work of toilets and it is being monitored by high level officers. The coverage status of toilets and drinking water and progress from 13.05.2014 till 20.06.2014, is as under: The 100 % Coverage plan for providing toilets and drinking water facilities in elementary and secondary schools is given below: - Boys Toilet (Elementary): as on 20.06.2014 a. School Without Toilet: 2465 b. Under Construction: 152 c. Sanctioned under NBA: 1960 d. Sanctioned under SSA: 24 e. To be provided by DWSD: 329 Girls Toilet (Elementary): as on 20.06.2014 a. School Without Toilet: 2534 b. Under Construction: 330 c. Sanctioned under NBA: 0 d. Sanctioned under SSA: 2204 Drinking Water (Elementary): as on 20.06.2014 a. School Without DWS: 2616 b. Under Construction: 183 c. Sanctioned under SSA: 39 d. To be Provided by DWSA: 2394 Boys & Girls Toilet (Secondary): as on 20.06.2014 a. School Without DWS: 171 b. Under Construction: 113 c. Proposed under RMSA: 58 Drinking Water (Secondary): as on 20.06.2014 a. School Without DWS: 73 b. Under Construction: 57 c. Proposed under RMSA: 16
(3.) IN respect of construction of 329 boys toilets in elementary schools are concerned, it is submitted that amount has to be sanctioned under 'Nirmal Bharat Abhiyan' by the Drinking Water and Sanitation Department, Government of India. It is further submitted that the Drinking Water and Sanitation Department, State of Jharkhand will send a proposal for getting early sanction of the amount from Union of India, Drinking Water and Sanitation Department.;