JUDGEMENT
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(1.) Taking note of the report in the daily newspaper "The Telegraph" about the appalling condition of the toilets in the State-run-schools, this Court has taken suo motu notice and vide orders dated 21.11.2013, 30.1.2014 and 28.3.2014, we have issued various directions to the State-respondents to ensure that the toilets are made available in all Government Elementary Schools and also to take steps to provide separate toilets for boys and girls in Government Secondary Schools.
(2.) Earlier in the affidavit filed on 30th January, 2014 in paragraphs-8 and 9, the respondents have stated as under:
8. That it is stated that presently 3,229 elementary schools do not have boys toilet, whereas 4,211 elementary schools do not have separate girl's toilet.
Boys toilets in 64 schools and in 1079 schools girls toilet are under construction against the sanction under Sarva Siksha Abhiyan. These are expected to be completed by March-2014.
9. That it is stated that similarly there are 2238 Govt. secondary School in the State out of which 1858 and 1911 boys and girl's toilet are available in the secondary schools.
(3.) On instruction, the learned Government Pleader- Mr. Rajesh Kumar- submitted that the State-respondents are taking steps for facilitating the construction of toilets and joint coordination committee of Health Department, Drinking Water and Sanitation Department and UNICEF has been held and the State-respondents are taking steps for construction of toilets in all the Schools.;
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