Justice Sunanda Bhandare Foundation Vs Union of India

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 215 words

Ms. Manali Singhal, learned counsel for the petitioner submits that she has filed a detailed chart with regard to the steps taken by the States and what steps are required to be taken by them. This Court had, on earlier occasion, directed that all the states shall file their response to the chart. Learned counsel would submit that there are certain States, namely, Himachal Pradesh, Madhya Pradesh, Haryana, Jammu & Kashmir, Odisha, karnataka, Kerala Sikkim, Goa, Arunachal Pradesh, Maharashtra, Manipur and Telangana and Union Territories of Dadra and Nagar Haveli, Daman and Diu and Lakshadweep which have not filed the response.

At this Juncture, Ms. Niharika and Ms. Aruna Mathur, learned counsel appearing for the State of Goa and Sikkim submitted that they will file their respective responses within three days hence. Mr. Sapam Biswajit Meitei, appearing for the State of Manipur and learned counsel appearing for the Union Territories of Dadra and Nagar Haveli and Daman and Diu undertake to file their response within a week hence.

As far as the other States are concerned, they are granted ten days time to file the responses failing which this Court may be compelled to direct personal appearance of the Secretaries of the concerned Departments.

Let the matter be listed on 1.12.2016.

COUNSEL

Ms. Manali Singhal, Mr. Santosh Sachin, Mr. B.P. Sarangi, Mr. Tejasvi Kumar, Mr. S. Sarfaraz Karim, Mr. Vinod Kumar K., Advocates and Mr. Ambar Qamaruddin, AOR, for the Petitioner; Dr. Monika Gusain, AOR and Mr. Abhijit Sengupta, AOR, for the Respondent; Mr. Garvesh Kabra, Mr. Amit Singh, Advocates, Mr. Abhishek Chaudhary, AOR and Mr. Anil Kumar Tandale, AOR, for the Respondent/U.P.; Mr. Anil Shrivastav, AOR and Mr. Rituraj Biswas, Advocate, for the Respondent/Arunachal Pradesh; Mr. Gugal Kishore Gilda, Advocate General, Mr. Aniruddha P. Mayee, AOR, Mr. A. Selvin Raja, Advocate, Mr. Anuvrat Sharma, AOR, Mr. Arjun Garg, AOR, Mr. Arun K. Sinha, AOR, Mr. Sapam Biswajit Meitei, Advocate, Mr. Naresh Kumar Gaur, Advocate, Mr. M. Ghanshyam, Advocate, Mr. Ashok Kumar Singh, AOR, Mr. Ashok Mathur, AOR and Mr. B. Balaji, AOR, for the Respondent/Chhattisgarh; Mr. C.D. Singh, AOR, Mr. Sandeepan Pathak, Ms. Sylona Mohapatra, Mr. Rahul Rajput, Mr. S. Avi Pandey, Advocates and Mr. Dharmendra Kumar Sinha, AOR, for the Respondent/M.P.; Mr. A.K. Sanghi, Ms. V. Mohna, Sr. Advocates, Mr. A.K. Singh, Mr. R.K. Rathore, Ms. Sunita Sharma, Ms. Rekha Pandey, Mr. Mukesh Kumar Maroria, Mr. G.S. Makkar, Mr. Raj Bahadur Yadav, Mr. B.K. Prasad, Advocates and Mr. D.S. Mahra, AOR, for the Respondent/UOI and Delhi; Mr. Gopal Singh, AOR, Mr. Rituraj Biswas and Ms. Varsha Poddar, Advocates, for the Respondent/Tripura & Bihar; Mr. G. Prakash, AOR, Mr. Jishnu M.L, Ms. Priyanka Prakash, Ms. Beena Prakash, Mr. Manu Srinath, Mr. Vijayamohan V., Advocates, Mr. Gulshan Bajwa, AOR, Mr. Jagjit Singh Chhabra, AOR, Mr. Kamlendra Mishra, AOR, Mr. K.V. Mohan, AOR and Mr. M.A. Krishna Moorthy, AOR, for the Respondent/Kerala; Mr. Soumitra G. Chaudhuri, Advocate, Mr. Parijat Sinha, AOR, Mr. P.N. Gupta, AOR, Mr. Birjeshwar Yadav, Advocate, Mr. Hitesh Kumar Sharma, Advocate, Mr. S. Tirpathi, Advocate, Mr. P.N. Ramalingam, AOR, Mr. Prashant Kumar, AOR, Mr. Praveen Swarup, AOR, Mr. P.V. Yogeswaran, AOR, Mr. Rajeev Sharma, AOR, Mr. Rajiv Mehta and AOR, Mr. Rajiv Nanda, AOR, for the Respondent/WB; Mr. Manoj R. Sinha, Mr. Rameshwar Prasad Goyal, AOR and Mr. Ranbir Singh Yadav, AOR, for the Respondent/UGC; Mr. Ranjan Mukherjee, AOR, Mr. S. Sanyal, Advocate, Mr. R. Sathish, AOR, Mrs. Anil Katiyar, AOR, Mr. Satish Vig, AOR and Mrs. D. Bharathi Reddy, AOR, for the Respondent/Meghalaya; Mr. Sangram S. Saron, Advocate and Mr. Shree Pal Singh, AOR, for the Respondent/Chandigarh; Mr. G.M. Kawoosa, Advocate and Mr. Sunil Fernandes, AOR, for the Respondent/J & K; Mr. Tapesh Kumar Singh, AOR, Mr. Mohd. Waquas, Advocate, Mr. Aditya Pratap Singh, Advocate and Mr. T.V. George, AOR, for the Respondent/Jharkhand; Mr. V.G. Pragasam, AOR and Mr. S. Prabu Ramasubramanian, Advocate, for the Respondent/Puducherry; Mr. V.N. Raghupathy, AOR, Mr. Lagnesh Mishra, Mr. Parikshit P. Angadi, Mr. P.S. Nerwal, Advocates, Ms. A. Subhashini,AOR and M/s. Corporate Law Group, for the Respondent/Karnataka; Mr. K.V. Jagdishvaran, Advocate, Ms. G. Indira, AOR and Ms. Hemantika Wahi, AOR, for the Respondent/Andaman & Nicobar; Ms. K. Enatoli Sema, AOR, Mr. Edward Belho, Mr. Amit Kumar Singh and Mr. K. Luikang Michael, Advocates, for the Respondent/Nagaland; Mr. Pratap Venugopal, Ms. Niharika, Mr. Aman Shukla, Ms. Kanika Kalaiyarasan, Advocates, M/s. K. J. John and Co., Ms. Niranjana Singh, AOR, for the Respondent/Goa; Mr. Suryanarayan Singh, Sr. AAG and Ms. Pragati Neekhra, AOR, for the Respondent/H.P.; Mr. Ashutosh Kumar Sharma, Advocate, Ms. Rachana Srivastava, AOR, Ms. Monika, Mr. Suprit R. Kapoor, Advocates, Ms. Sumita Hazarika, AOR, Ms. Sushma Suri, AOR, Ms. Susmita Lal, AOR and Ms. Rajkumari Banju, AOR, for the Respondent/Uttarakhand; Mr. Shuvodeep Roy AOR and Mr. Sayooj Mohandas, Advocate, for the Respondent/Assam; Mr. Guntur Prabhakar and Ms. Prerna Singh, Advocates, for the Respondent/AP; Mr. M. Yogesh Kanna AOR and Ms. Nithya, Advocate, for the Respondent/Tamil Nadu; Mr. Kunal A. Chemma, Addl. Govt. Advocate, Mr. Yogesh K. Ahirrao and Mr. Nishant R. Katneshwarkar, Advocates, for the Respondent/Maharashtra; Mr. S. Udaya Kumar Sagar and Mr. Baskula Athik, Advocates, for the Respondent/Telangana; Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Mr. Prateek Yadav, Mr. Ankit Raj and Ms. Ruchi Kohli, Advocates, for the Respondent/Rajasthan; Ms. Aruna Mathur, Mr. Yusuf Khan, Mr. Avneesh Arputham and Ms. Anuradha Arputham, Advocates, for the Respondent/Sikkim

Justice Sunanda Bhandare Foundation vs Union of India

Judgment