Supreme Court - Daily Orders
Sajay Laloo vs State Of Meghalaya . on 29 August, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
1
OUT TODAY
ITEM NO.20 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)...... of 2016
CC No(s). 15749-15751/2016
(Arising out of impugned final judgment and order dated 07/01/2016
in WPC No. 127/2015 13/01/2016 in WPC No. 127/2015 27/01/2016 in
WPC No. 127/2015 passed by the High Court Of Meghalya At Shilong)
SAJAY LALOO Petitioner(s)
VERSUS
STATE OF MEGHALAYA AND ORS. Respondent(s)
(With appln. (s) for permission to file SLP and office report)
Date : 29/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Vijay Hansaria,Sr.Adv.
Mr. Amit Kumar,Adv.
For Respondent(s) Mr. Ranjan Mukherjee,Adv.
Mr. K.V. Kharlyngdoh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
At the request of Mr. Ranjan Mukherjee, learned counsel for respondents no.1 to 3, post again on Monday, the 5 th September, 2016.
Signature Not Verified
Mr. Mukherjee, shall in the meantime take instructions Digitally signed by SHASHI SAREEN Date: 2016.08.29 whether or not any fresh assessment as to the threat perception 15:24:56 IST Reason:
vis-a-vis the former Chief Justice and former Judges of the High Court of Meghalaya has been carried out in terms of the 2 affidavit filed by Mr. Satyendra Garg, Joint Secretary (North East), Ministry of Home Affairs, Government of India, referred to in Order dated 7th January, 2016 passed by the High Court of Meghalaya. If such an assessment has indeed been carried out, the result of the same shall be placed on record by the next date of hearing. In case no such fresh assessment of threat perception qua the former Chief Justice and judges of the High Court has been carried out the time-frame within which the same shall be carried out, shall also be indicated by Mr. Mukherjee.
Keeping in view the nature of the controversy involved in the matter and also the fact that according to the affidavit filed by the Joint Secretary (North East), Ministry of Home Affairs, Government of India, the assessment of threat perception qua judges is conducted by the central security agencies, we direct addition of Government of India through Secretary, Ministry of Home Affairs as party respondent to this petition. Cause title be amended accordingly. We request Mr. Maninder Singh, learned Additional Solicitor General of India, to accept notice and take instructions whether any assessment of threat perception to former Chief Justice and judges of the High Court of Meghalaya has been conducted by the central agencies, before the next date of hearing.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER