PIL Case Details

This is a suo moto PIL registered with regard to the plight of schools covered under the Dept. of School and Mass Education, Govt of Odisha, which are deprived of basic amenities and thereby putting a bar to the congenial academic atmosphere necessary for education. The PIL highlights that while the Nat ional Charter for Children, 2003 reiterates the constitutional commitment of the state to the cause of children’s rights and developments, in practice their human rights are infringed. 1 Through an affidavit dated 17.03.2016, the amicus curiae appointed in this matter listed the constitutional and statutory obligations to be discharged by the state government with regard to children’s education.