Milun Suryajani and Ors. v. Pune Municipal Commissioner, Shivajinagar and Ors. - (High Court of Bombay) (23 Dec 2015)

Bombay HC issues directions for construction of toilets

MANU/MH/3430/2015

Constitution

On a PIL regarding toilet facilities for ‘women walking on the streets’, the Bombay High Court ordered all municipal corporations to formulate comprehensive phase-wise plans to construct and maintain toilets for women. It noted initiatives in other countries where websites had been set up providing location information on public toilets available in the area and listing the facilities available at each. It reiterated that though facilities were available for women at present, such were often in a dilapidated condition, unhygienic and often built without thought or consideration of the user. The High Court directed creation of Committees at municipal corporations within four weeks that will be entrusted with carrying out its orders.

Relevant : Common Cause, A Registered Society v. Union of India & Ors MANU/SC/0437/1999 Consumer Education and Research Centre and Ors. v. Union of India & Ors. MANU/SC/0175/1995 State of M.P. v. Kedia Leather & Liquor Ltd. & Ors. MANU/SC/0625/2003

Tags : WOMEN TOILETS MAHARASHTRA COMMITTEE