- (1.) THIS suo motu Public Interest Litigation relates to the construction of toilets/provision of toilets in all the Government Elementary Schools and also the Government Secondary Schools.
(2.) THE petitioner is represented by Amicus Curiae - Mrs. A.R. Choudhary. The respondent -State is represented by learned G.P. V - Mr.Rajesh Kumar. Pursuant to the order dated 9th May, 2014, the Principal Secretary, Human Resources Development Department, Government of Jharkhand, Ranchi - Mr. K. Vidyasagar is present in the Court. On behalf of the Drinking Water and Sanitation Department, Government of Jharkhand, Ranchi - the Chief Engineer - cum - Executive Director, Drinking Water and Sanitation Department, Government of Jharkhand, Ranchi - Mr.Sameer Kumar Dawn is present in the Court.
(3.) MR .K.Vidyasagar, the Principal Secretary, Human Resources Development Department, Government of Jharkhand has submitted that the construction/provisions of toilets in the Government Elementary Schools and also the Government Secondary School in the State is primarily the responsibility of the Drinking Water and Sanitation Department in the rural areas and in the urban areas, the Department of Human Resources Development Department is responsible.;