Supreme Court - Daily Orders
Rajneesh Kumar Pandey vs Union Of India on 7 April, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.42 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION(S)(CIVIL) NO.132/2016
RAJNEESH KUMAR PANDEY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 141285/2023 - CLARIFICATION/DIRECTION
IA No. 141284/2023 - INTERVENTION APPLICATION
IA NO.330233/2025-APPLICATION FOR IMPLEADMENT)
WITH
Diary No(s). 51301/2025 (X)
(IA No. 277287/2025 - CLARIFICATION/DIRECTION)
Diary No(s). 52515/2025 (X)
Diary No(s). 54064/2025 (X)
(IA No. 239359/2025 - CONDONATION OF DELAY IN FILING)
Diary No(s). 57696/2025 (X)
(IA No. 254489/2025 - CONDONATION OF DELAY IN FILING
IA No. 254498/2025 - EXEMPTION FROM FILING O.T.)
CONMT.PET.(C) No. 591/2022 in W.P.(C) No. 132/2016 (X)
(IA No. 160599/2025 - CLARIFICATION/DIRECTION
IA No. 160600/2025 - EXEMPTION FROM FILING O.T.
IA No. 136828/2022 - EXEMPTION FROM FILING O.T.
IA No. 156275/2024 - EXEMPTION FROM FILING O.T.
IA No. 5723/2023 - EXEMPTION FROM FILING O.T.
IA No. 157707/2022 - EXEMPTION FROM FILING O.T.
IA No. 156274/2024 - INTERVENTION/IMPLEADMENT
IA No. 31726/2023 - INTERVENTION/IMPLEADMENT
IA No. 5722/2023 - INTERVENTION/IMPLEADMENT
IA No. 156466/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
CONMT.PET.(C) No. 856/2023 in W.P.(C) No. 132/2016 (X)
(IA No. 297046/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 62867/2023 - EXEMPTION FROM FILING O.T.)
Diary No(s). 10073/2024 (X)
(IA No. 75509/2024 - CONDONATION OF DELAY IN FILING
Signature Not Verified
IA No. 55972/2024 - EXEMPTION FROM FILING O.T.)
Digitally signed by
RADHA SHARMA
Date: 2026.04.10
10:33:24 IST
Reason:
Diary No(s). 27076/2024 (X)
1
(IA No. 133338/2024 - CONDONATION OF DELAY IN FILING
IA No. 133339/2024 - EXEMPTION FROM FILING O.T.)
Diary No(s). 40533/2024 (X)
(IA No. 210700/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 201178/2024 - CONDONATION OF DELAY IN FILING
IA No. 243939/2024 - INTERVENTION/IMPLEADMENT
IA No. 200950/2025 - INTERVENTION/IMPLEADMENT
IA No. 157415/2025 - INTERVENTION/IMPLEADMENT)
CONMT.PET.(C) No. 589-591/2025 in W.P.(C) No. 132/2016 (X)
(IA No. 281751/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 244205/2025 - INTERVENTION/IMPLEADMENT
IA No. 189103/2025 - INTERVENTION/IMPLEADMENT
IA No. 38065/2026 - INTERVENTION/IMPLEADMENT
IA No. 15253/2026 - INTERVENTION/IMPLEADMENT
IA No. 309336/2025 - INTERVENTION/IMPLEADMENT
IA No. 285356/2025 - INTERVENTION/IMPLEADMENT
IA No. 269600/2025 - INTERVENTION/IMPLEADMENT)
CONMT.PET.(C) No. 554-556/2025 in W.P.(C) No. 132/2016 (X)
(IA No. 269063/2025 - EXEMPTION FROM FILING O.T.)
CONMT.PET.(C) No. 520-522/2025 in W.P.(C) No. 132/2016 (X)
(IA No. 156720/2025 - EXEMPTION FROM FILING O.T.
IA No. 282001/2025 - INTERVENTION/IMPLEADMENT)
CONMT.PET.(C) No. 603-605/2025 in W.P.(C) No. 132/2016 (X)
(IA No. 167407/2025 - EXEMPTION FROM FILING O.T.
IA No. 273417/2025 - INTERVENTION/IMPLEADMENT)
Diary No(s). 44233/2025 (X)
(IA No. 190229/2025 - CONDONATION OF DELAY IN FILING
IA No. 219743/2025 - INTERVENTION/IMPLEADMENT)
Diary No(s). 46686/2025 (X)
(IA No. 202571/2025 - CONDONATION OF DELAY IN FILING
IA No. 202570/2025 - EXEMPTION FROM FILING O.T.)
Diary No(s). 46953/2025 (X)
(IA No. 211158/2025 - CONDONATION OF DELAY IN FILING
IA No. 211159/2025 - EXEMPTION FROM FILING O.T.)
Diary No(s). 47542/2025 (X)
(IA No. 208201/2025 - CONDONATION OF DELAY IN FILING)
Diary No(s). 50342/2025 (X)
(IA No. 221053/2025 - CONDONATION OF DELAY IN FILING)
Diary No(s). 50639/2025 (X)
(IA No. 305372/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 222174/2025 - CONDONATION OF DELAY IN FILING
2
IA No. 305373/2025 - EXEMPTION FROM FILING O.T.)
W.P.(C) No. 876/2017 (X)
(IA No. 326913/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 29329/2018 - EXEMPTION FROM FILING O.T.
IA No. 29969/2018 - INTERVENTION/IMPLEADMENT
IA No. 327086/2025 - INTERVENTION/IMPLEADMENT
IA No. 7557/2019 - INTERVENTION/IMPLEADMENT)
W.P.(C) No. 1099/2023 (X)
FOR ADMISSION
Diary No(s). 46243/2024 (X)
(IA No. 230583/2024 - CONDONATION OF DELAY IN FILING
IA No. 230575/2024 - EXEMPTION FROM FILING O.T.
IA No. 37532/2026 - INTERVENTION/IMPLEADMENT
IA No. 2518/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 51158/2024 (X)
(IA No. 252704/2024 - CONDONATION OF DELAY IN FILING
IA No. 272685/2024 - INTERVENTION/IMPLEADMENT)
Diary No(s). 10426/2025 (X)
(IA No. 52265/2025 - CONDONATION OF DELAY IN FILING
IA No. 52273/2025 - EXEMPTION FROM FILING O.T.
IA No. 72760/2025 - INTERVENTION/IMPLEADMENT)
Diary No(s). 12749/2025 (XVI)
(IA No. 164101/2025 - CLARIFICATION/DIRECTION
IA No. 85261/2025 - CONDONATION OF DELAY IN FILING
IA No. 85262/2025 - EXEMPTION FROM FILING O.T.
IA No. 164103/2025 - EXEMPTION FROM FILING O.T.)
SLP(C) No. 16838/2025 (XIV)
(IA No. 326918/2025 - CLARIFICATION/DIRECTION
IA No. 146998/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 147198/2025 - INTERVENTION/IMPLEADMENT IA No. 265960/2025 - INTERVENTION/IMPLEADMENT IA No. 222659/2025 - INTERVENTION/IMPLEADMENT IA No. 285364/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 222661/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION) Diary No(s). 73405/2025 (X) (IA No. 332877/2025 - APPLICATION FOR PERMISSION IA No. 23780/2026 - EXEMPTION FROM FILING O.T.) Diary No(s). 6331/2026 (X) (IA No. 33811/2026 - APPLICATION FOR EXEMPTION FROM FILING THE RESIDENTIAL ADDRESS OF RESPONDENT/CONTEMNOR WITH AFFIDAVIT 3 IA No. 33812/2026 - CONDONATION OF DELAY IN FILING IA No. 33810/2026 - EXEMPTION FROM FILING O.T.) SLP(C) No. 1607-1608/2026 (XII-A) (FOR ADMISSION) Date : 07-04-2026 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE VIPUL M. PANCHOLI For Petitioner(s) Mr. Rishi Malhotra, Sr. Adv./Amicus Curiae Mr. Santosh Kumar, Sr. Adv. Mr. Madhurendra Sharma, Adv. Mr. Rajiv R. Mishra, Adv. Mr. Rajiv Ranjan Tiwari, Adv. Mr. Ashutosh Yadav, AOR Ms. Deeplaxmi Subhash Matwankar, AOR Mr. Umesh Dubey, AOR Mr. Mithilesh Kumar Mishra, Adv. Mr. Amulya Dev Mishra, Adv. Ms. Shraddha Saxena, Adv. Ms. Pragya Dubey, Adv.
Mr. Venkata Raghuvamsy D., AOR Mr. Gungalwar Arun Kumar, Adv. Mr. S K S Kiran, Adv.
Mr. Banda Ram, Adv.
M/S. Hooda & Co., AOR Ms. Anwesha Saha, AOR Mr. Jaswant Singh Rawat, AOR Mr. S.S. Lingwal, Adv.
Ms. Srishti Rawat, Adv.
Mr. Sanjay Kumar Visen, AOR Mr. Mahesh Kumar, Adv.
Mr. Aditya Ranjan, AOR Mr. Koushik Gole, Adv.
Mr. Sudipa Biswas, Adv.
Mr. Akash Tomar, Adv.
Mr. Anirudhha Purushotham, Adv. Mr. Akhil Pratap Singh, Adv.
Mr. Gauranga Kumar Das, Adv. Mr. Chand Qureshi, AOR Mr. Ashish Kumar Chowdhury, Adv.4
Mr. Arvind Kumar, Adv.
Mr. P.C.Das, Adv.
Mr. Vijay Kumar, Adv.
Mr. Sundeep Pandhi, Adv. Mr. Karna Gupta, Adv.
Mr. Prashant Shukla, Adv. Mr. Ramkrishana Viraraghvan, Sr. Adv. Mr. Abhishek Tiwari, Adv. Mr. Manish Shingvi, Sr. Adv. Mr. Suyash Srivastava, Adv. Mr. Rahul Kaushik, Sr. Adv. Mr. Vinayak Sharma, Adv. Mr. Satyajeet Kumar, AOR Ms. Savita Singh, Adv.
Ms. Priyanka, Adv.
Mr. Gautam Das, AOR Mr. Chirantan Saha, Adv. Mr. Aritra Thokdar, Adv. Mr. Shivam Kumar, Adv.
Ms. Khushi Chopra, Adv.
Mr. Virendra Mohan, Adv. Mr. Niranjan Saha, Adv.
Mr. Lalit Belwal, Adv.
Mr. Rohit Oberoi, Adv.
Mr. Dhirendra Kumar Jha, Adv.
Mr. Arun K. Sinha, AOR Mr. Chandrachur Lahiri, Adv. Mr. Sumit Sinha, Adv.
For Respondent(s) : Ms. Rashmi Nandakumar, AOR Mr. Raj Bahadur Yadav, AOR Mrs. Aishwarya Bhati, A.S.G. Mr. Akshay Amritanshu, Adv. Ms. Vimla Sinha, Adv.
Ms. Preeti Rani, Adv.
Ms. Rukhmini Bobde, Adv. Mr. Raman Yadav, Adv.
Mrs. Madhulika Upadhyay, Aor, Adv.
Mr. Amit Sharma, A.A.G. Mr. Parth Awasthi, Adv.
Mr. Sarthak Raizada, Adv. Mr. Pashupathi Nath Razdan, AOR Mr. Ajay Sharma, Adv.
Mr. Mukesh Kumar Maroria, AOR 5 Mr. Anand Grover, Sr. Adv. Mr. Kunal Mimani, AOR Mr. Rana Mukherjee, Sr. Adv. Mr. Ankit Goel, AOR Mr. Mayank Tiwari, Adv.
Mr. Manish Kumar, Adv.
Mr. Krishna Murari, Adv. Mr. Satya Mitra, AOR Ms. Swati Ghildiyal, AOR Ms. Neha Singh, Adv.
Mr. Vikrant Narayan Vasudeva, AOR Mr. Manish Kumar, Adv.
Mr. Piyush Dwivedi, AOR Ms. Swati Ghildiyal, AOR Ms. Neha Singh, Adv.
Mr. Omkar Deshpande, Adv. Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv.
Mr. Avijit Mani Tripathi, AOR Mr. Upendra Mishra, Adv. Mr. Aditya S. Pandey, Adv. Mr. T.K. Nayak, Adv.
Mr. Vikas Bansal, Adv.
Mr. Z.H. Isaac Haiding, Adv. Ms. Marbiang Khongwir, Adv.
Mr. Ravindra Sadanand Chingale, AOR Ms. Astha Sharma, AOR Mr. Anando Mukherjee, AOR Mr. Kunal Mimani, AOR Ms. Shraddha Chirania, Adv. Mr. Akshay Luthra, Adv.
Miss Geetanjali Mohan, AOR Mr. D. Mahesh Babu, AOR Mr. B.K. Mishra, Adv.
Mr. Bijender Chaudhary, Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. Akhileshwar Jha, Adv. Mr. Anupam Kumar, Adv.6
Mr. Raghavendra Pratap Singh, Adv. Mr. Ajay Pal, AOR Mr. Mukesh Kumar, AOR Ms. Disha Singh , AOR Ms. Eliza Bar, Adv.
Mr. Anil Shrivastav, A.A.G. Mr. Ashok Agarwal, Adv.
Mr. Kumar Utkarsh, Adv.
Mr. Sidharth Mahajan, AOR Mr. Manoj Kumar, Adv.
Mr. Vineet Kumar Tripathi, Adv. Mr. Gaurav Patel, Adv.
M/S. Venkat Palwai Law Associates, AOR Mr. Rajiv Shankar Dwivedi, Adv. Ms. Pragya Baghel, Standing Counsel, Adv. Mr. Anirudh Sharma, Adv. Ms. Tulika Mukherjee, AOR Mr. Beenu Sharma, Adv.
Mr. Venkat Narayan, Adv.
Mr. S.. Udaya Kumar Sagar, AOR Mr. Viplav Kumar, Adv.
Mr. Harish Mehra, Adv.
Mr. Ranjan Kumar, AOR Mr. Rohini Kumar, Adv.
Mr. Kapil Dev Yadav, Adv. Ms. Kirti, Adv.
Mr. Shivam Sharma, Adv.
Mr. Jogeshwar Gupta, Adv. Ms. Kalyani, Adv.
Ms. Deepanwita Priyanka, AOR Ms. Priyal Sheth, Adv.
Mr. S. Biswal, Adv.
Mr. Karan Sharma, AOR Mr. Akshay Amritanshu, AOR Mr. Sarthak Srivastava, Adv. Mr. Mayur Goyal, Adv.
Mr. Daya Krishan Sharma, AOR Mr. Rohit Vats, Adv.
Mr. Shubham Rana, Adv.
Mr. Himank, Adv.
Mr. Vikas Yadav, Adv.7
Mr. Manish Kumar, AOR Mr. Kumar Saurav, Adv.
Mr. Divyansh Mishra, Adv.
Mr. Abhay Anil Anturkar, Adv. Mr. Dhruv Tank, Adv.
Ms. Surbhi Kapoor, AOR Ms. Subhi Pastor, Adv.
Mr. Sarthak Mehrotra, Adv. Mr. Uday Gautam, Adv.
Ms. Aradhya Srivastava, Adv.
Mr. Piyush Hans, Dy. AG for State of Uttrakhand Mr. Ashutosh Kumar Sharma, AOR Ms. Rachna Gandhi, Adv.
Ms. Patil Rekha Chandra Gouda, AOR Mr. Rajiv Shankar Dwivedi, Adv. Ms. Pragya Baghel, Standing Counsel, Adv. Mr. Anirudh Sharma, Adv. Ms. Tulika Mukherjee, AOR Mr. Beenu Sharma, Adv.
Mr. Venkat Narayan, Adv.
Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv. Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv.
Ms. Yanmi Phazang, Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. V. Chitambaresh, Sr. Adv. Mr. Lakshmeesh S. Kamath, AOR Mrs. Samriti Ahuja, Adv. Ms. Aditi Prakash, Adv.
Ms. Eka Kumari Singh, Adv.
Mr. Anand Nandan, Adv.
Mr. Kuldeep Mishra, Adv. Mr. Rameshwar Prasad Goyal, AOR Mr. Shuvodeep Roy, AOR Mr. Deepayan Dutta, Adv. Mr. Saurabh Tripathi, Adv.
Mr. D. L. Chidananda, AOR Mr. Kaustubh Shukla, AOR Ms. Pushpanjali Singh, Adv.8
Mr. Vipul Kumar, Adv.
Ms. Gursimrat Kaur, Adv. Mr. Manoj Kumar, Adv.
Mr. Sudhir Naagar, AOR Mr. Arun Kumar Nagar, Adv. Mr. Manohar Naagar, Adv. Mr. Sidharth Khatana, Adv. Mr. Aditya Chauhan, Adv.
Mr. Anand Shankar, AOR Mr. Pradhuman Gohil, Adv. Mrs. Taruna Singh Gohil, AOR Ms. Hetvi Ketan Patel, Adv. Mr. Rushabh N. Kapadia, Adv. Ms. Taniya Bansal, Adv.
Mr. Pulkit Khanduja, Adv.
Mr. Samar Vijay Singh, AOR Ms. Sabarni Som, Adv.
Mr. Aman Dev Sharma, Adv. Mr. Keshav Mittal, Adv.
Mr. Vikramaditya Chouhan, Adv. Mr. Rajat Sinha Roy, Adv. Mr. Rishabh Jain, Adv.
Mr. Shubham Malik, Adv.
Mr. Surajit Basu, Adv.
Mr. Manoj K. Mishra, AOR Mr. Umesh Dubey, Adv.
Ms. Madhulika, Adv.
Mr. Radeesh Kumar Mt, Adv. Ms. Yashica Rawal, Adv.
Mr. Amulya Dev Mishra, Adv.
Mr. Prashant Bhushan, AOR Mr. Shiyas Kr, Adv.
Ms. Anushka Singh, Adv.
Mr. Basava Prabhu S Patil, Adv. Gen.for State Of Sikkim, Sr. Adv.
Mr. Sameer Abhyankar, AOR Ms. Yachna Sharma, Adv.
Ms. Arushi Chopra, Adv.
Mr. Arijeet Shukla, Adv. Mr. Samarth Kashyap, Adv.
Mr. Ravindra S. Garia, AOR Mr. Guntur Pramod Kumar, AOR Mr. Balaji Subramanian, A.A.G. 9 Mr. Sabarish Subramanian, AOR Ms. Jahnavi Taneja, Adv. Ms. Aashigaa Pravaagini, Adv. Mr. Akash Kundu, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. Shaveer Ahmed, AOR Mr. Aravindh S., AOR Ms. Devina Sehgal, AOR Ms. Sakshi Kakkar, AOR Ms. Kunika, AOR Ms. Taruna Ardhendumauli Prasad, AOR Ms. Srishti Agnihotri, AOR Mr. D.p.singh, Adv.
Ms. Tara Elizabeth Kurien, Adv. Ms. Anchal Kanthed, Adv.
Mr. Raghenth Basant, Sr. Adv. Mr. Subhash Chandran K.r, AOR Mr. Anirudh K P, Adv.
Ms. Hima Bhardwaj, Adv.
Ms. Kaushitaki Sharma, Adv. M/s Krs Associates, Adv.
Mr. Jaswant Singh Rawat, AOR Mr. S.S. Lingwal, Adv.
Ms. Srishti Rawat, Adv.
Mr. Amit Sharma, A.A.G. Mr. Parth Awasthi, Adv.
Mr. Sarthak Raizada, Adv. Mr. Pashupathi Nath Razdan, AOR Mr. Ajay Sharma, Adv.
Mr. Santosh Krishnan, AOR Mr. K. M Nataraj, A.S.G. Ms. Ankita Sharma, AOR Mr. Arjun D Singh, Adv.
Ms. Ishika Neogi, Adv.
Mr. Divya Tripathi, Adv.
Mr. Jitendra Mohan Sharma, Sr. Adv. Mr. Amrit Keshri Nandan Pradhan, Adv. Mr. Akshat Sharma, Adv.
Mr. Shrey Bhardwaj, Adv. Mr. Ajit Sharma, AOR Ms. G. Indira, AOR Mr. Pukhrambam Ramesh Kumar, AOR 10 Mr. Karun Shamra, Adv.
Mrs. Anupama Ngangom, Adv. Ms. Rajkumari Divyasana, Adv.
Mr. Manoj C. Mishra, AOR Ms. Aishwarya Bhati, A.S.G. Mrs. Mrinal Elkar Mazumdar, Adv. Mr. Mukesh Kumar Verma, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Indira Bhakar, Adv.
Mr. Varun Chugh, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Krishna Kant Dubey, Adv. Mr. Harish Pandey, Adv.
Mr. Shashwat Parihar, Adv. Mr. Piyush Beriwal, Adv. Mr. Mukul Singh, Adv.
Mr. Santosh Ramdurg, Adv. Mr. Yogesh Vats, Adv.
Mr. Vineet Singh, Adv.
Mr. Shreekant Neelappa Terdal, AOR Mr. Samar Vijay Singh, AOR Ms. Sabarni Som, Adv.
Mr. Aman Dev Sharma, Adv. Mr. Keshav Mittal, Adv.
Mr. Vikramaditya Chouhan, Adv. Mr. Rajat Sinha Roy, Adv. Mr. Rishabh Jain, Adv.
Mr. Shubham Malik, Adv.
Mr. Surajit Basu, Adv.
Mr. Abhimanyu Tewari, AOR Mr. P.V. Dinesh, Sr. Adv. Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Santhosh K, Adv.
Mrs. Devika A.l., Adv.
Ms. Anna Oommen, Adv.
Mr. Akshat Kumar, AOR Mr. Jatinder Kumar Bhatia, AOR Mr. Satish Pandey, AOR Ms. Jay Jaimini Pandey, Adv. Mr. Dwaipayan Chatterjee, Adv. Mr. Manmohan Sharma, Adv. Mr. Akbar Ali, Adv.
Ms. Sakshi Dubey, Adv.11
Mr. Prabhoo Dayal Tiwari, Adv.
Mr. Mahendra Pratap Singh, Adv. Mr. Aakash Saini, Adv.
Ms. Aishwarya Bhati, A.S.G. Mrs. Mrinal Elkar Mazumdar, Adv. Mr. Mukesh Kumar Verma, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Indira Bhakar, Adv.
Mr. Varun Chugh, Adv.
Mr. Bhuvan Kapoor, Adv.
Mr. Krishna Kant Dubey, Adv. Mr. Harish Pandey, Adv.
Mr. Shashwat Parihar, Adv. Mr. Piyush Beriwal, Adv. Mr. Mukul Singh, Adv.
Mr. Santosh Ramdurg, Adv. Mr. Yogesh Vats, Adv.
Mr. Shreekant Neelappa Terdal, AOR Mr. Chidambaresh, Sr. Adv. Mr. Biju P Raman, AOR Mr. K P Rajagopal, Adv.
Ms. Usha Nandini V, Adv.
Mr. John Thomas Arakal, Adv. Ms. Nandana Harikrishnan, Adv.
Mr. Prakash Ranjan Nayak, AOR Mr. Debasis Jena, Adv.
Mr. Sanskar Singh Kirar, Adv.
Ms. Ranjeeta Rohatgi, AOR Mr. Nishanth Patil, AAG Mr. Arijit Dey, Adv.
Ms. Rekha Patil, AOR UPON hearing the counsel the Court made the following O R D E R
1. Rehabilitation Council of India (RCI) shall file an affidavit within ten days indicating therein the qualifications that are required to be possessed by candidates who aspire to be Special Educators for imparting education to Children with Special Needs (CwSN). Such affidavit shall, in particular, indicate whether individuals who aspire to be Special Educators to impart lessons to the CwSN from classes I to 12 VIII are required to qualify in the Teachers Eligibility Test (TET) or not, in terms of the provisions contained in the Right of Children to Free and Compulsory Education Act, 2009.
2. Similar such information with regard to requisite qualifications for Special Educators for imparting lessons to the CwSN admitted in the Secondary Schools (9th and 10th) shall be also provided.
3. In filing the aforesaid affidavit, the RCI must bear in mind the contents of the affidavit filed on behalf of the Union of India dated 25.02.2026 in furtherance of this Court’s order dated 17.02.2026.
West Bengal:
4. Mr. Grover, learned senior counsel for the State of West Bengal has filed a ‘status report’ indicating the status of appointment of Special Educators in the State as on 07.04.2026.
5. Paragraphs 10 and 11 of such report, in respect of contractual teachers, are quoted hereunder:
“10. It may be noted that in Primary Level out of 360 Special Educators only 29 of them have TET qualification and in Secondary Level out of 680 Special Educators 192 of them have TET qualification.
11. Regularization letters for 360 Special Educators in Primary Level have been issued. The process of issuance of regularization letters for 680 Special Educators in Secondary Level is underway. Out of 680 Special Educators, 95 candidates have been issued regularization letters and the remaining candidates will be issued letters on 07.04.2026 and 08.04.2026.”
6. We permit the State to proceed with regularization of the remaining candidates subject to further orders being passed upon consideration of the aforesaid affidavit to be filed by the RCI. 13
Kerala:
7. “A better affidavit” was called for by an order dated 04.11.2025 from the State of Kerala. Mr. Dinesh, learned senior counsel for the State, submits that the said order has been complied with and an affidavit has since been filed whereupon he places reliance. According to him, it is mainly due to lack of funds, to be provided by the Central Government, that is impeding progress.
8. Mr. Basant, learned senior counsel has taken serious exception to the contents of such affidavit. According to him, every other State, with or without funds from the Central Government, has been taking steps for complying with the earlier orders of this Court and hence there is no reason why Kerala would be lacking in its effort.
9. Since the affidavit reflects that the State of Kerala expects funds from the Central Government, which have allegedly not been released, we require the Central Government to deal with such affidavit by filing a reply within a week from date. Rejoinder of the State of Kerala thereto, if any, may be filed within seven days thereafter.
10. We propose to take up the matters related to the State of Kerala on 21.04.2026.
Odisha:
11. We have perused the affidavit dated 13.10.2025.
12. We have heard Mr. Rishi Malhotra, learned Amicus Curiae and Mr. Prakash Ranjan Nayak, learned counsel appearing for the State of Odisha.14
13. Paragraph 5 of the affidavit dated 13.10.2025 reads as follows:
“5. That, in compliance with the directions of this Hon’ble Court, it is respectfully submitted that out of 632 nos of Block Resource Persons sanctioned posts @2 per block) (Contractual) by PAB under Samagra Shiksha, 572 Block Resource Persons (BRP) with RCI qualification (Diploma/Degree) are in position. They are getting monthly salary of Rs. 16940/- (including EPF share). They are running Block Resource Centres and provide resource support to school teachers and CwSN.”
14. Learned amicus suggests that the State ought to be directed to proceed for screening of the 572 persons named in the aforesaid extract and to ascertain their eligibility for regularization. Mr. Nayak invites an order to that effect.
15. Let the State of Odisha consider the cases of the 572 Block Resource Persons with RCI qualification (diploma or degree) who are presently in position; if they satisfy the eligibility criteria in terms of the applicable rules as well as the order of this Court dated 07.3.2026, the process for their regularisation may be taken to its logical conclusion without any delay.
16. We grant the State of Odisha four weeks’ time for the present to secure compliance of this order. Progress report shall be filed by next date (05.05.2026).
Uttar Pradesh:
17. Mr. Ankit Goel, learned counsel representing the State of Uttar Pradesh, submits that in pursuance of the earlier orders of this Court, 540 RCI qualified candidates have been screened, and appropriate recommendations have been made which are pending consideration at the appropriate level.15
18. In view of such submission, we direct the State of Uttar Pradesh to proceed to take an appropriate decision to appoint such of those candidates who are qualified within a period of a month from date.
19. Progress made to comply with this order shall be reported on 05.05.2026.
I.A.No. 330233/2025:
20. Issue notice.
21. Mr. Goel, learned counsel, accepts notice for the respondent(s).
22. Let a reply affidavit be filed by ten days.
23. Re-list I.A. on 21.04.2026 along with the other matters.
I.A. No.72760/2025 in C.P.(C) Dy. No.10426/2025:
24. Issue notice.
25. We propose to take up the cases related to the States of Madhya Pradesh, Delhi, Bihar and Jharkhand on 21.04.2026 at 3:00 P.M. (RADHA SHARMA) (SUDHIR KUMAR SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 16