Supreme Court - Daily Orders
Voluntary Arunachal Senaa vs State Of Arunachal Pradesh . on 17 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
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ITEM NO.36 COURT NO.6 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) No(s). 34696/2010
(Arising out of impugned final judgment and order dated 12-05-2010
in PIL No. 52/2007 12-05-2010 in PIL No. 52/2007 passed by the
Gauhati High Court)
VOLUNTARY ARUNACHAL SENAA Petitioner(s)
VERSUS
STATE OF ARUNACHAL PRADESH & ORS. Respondent(s)
( IA No. 184112/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
136318/2019 – CLARIFICATION/DIRECTION, IA No. 49259/2021 -
INTERVENTION APPLICATION & IA No. 136310/2019 -
INTERVENTION/IMPLEADMENT)
WITH
W.P.(Crl.) No. 165/2021 (PIL-W)
Date : 17-10-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Ansar Ahmad Chaudhary, AOR
Mr. Prashant Bhushan, AOR
Mrs. Neha Rathi, Adv.
For Respondent(s) Mr. Rajiv Dutta, Sr. Adv.
Mr. Anil Shrivastav, A.A.G.
Mr. Anil Shrivastav, AOR
Mr. Vikas Singh, Sr. Adv.
Mr. Manish Goswami, Adv.
Ms. Deepeika Kalia, Adv.
Mr. Keshav Khandelwal, Adv.
Mr. Priyonkoo Anjan Gogoi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Tushar Mehta, SG (NP)
Mr. K M Nataraj, A.S.G.
Mr. T A Khan, Adv.
Signature Not Verified
Mrs. Swati Ghildiyal, Adv.
Digitally signed by
NIRMALA NEGI
Date: 2023.10.17
Mrs. Ranjana Narayan, Adv.
Mr. Shailesh Madiyal, Adv.
16:49:56 IST
Reason:
Mr. Vatsal Joshi, Adv.
Mr. Sabarish Subramanyam, Adv.
Mr. Arvind Kumar Sharma, AOR
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Dr. I M Quddusi, Sr.Adv.
Mr. Jabar Singh, Adv.
Mr. Nisha Kant Ojha, Adv.
Mr. Prashant Singh, Adv.
Mr. Shubham, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
Mr. Prashant Bhushan, Adv.
Ms. Neha Rathi, AOR
Mr. Kamal Kishore, Adv.
Ms. Kajal Giri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
These matters have been heard at length on several occasions. Today, Mr.Nataraj, learned additional solicitor general has appeared on our request on behalf of the Comptroller and Auditor General of India (hereinafter referred to as the “CAG”). In course of hearing, this Court formulated the points on which it would require to be apprised of the view of the CAG. These points are:
(i) Whether very close relative(s) to the Executive Head of the State can be awarded Government contracts;
(ii) In the event this question is answered in the affirmative, what would be the norms for awarding contract to such persons.
Mr. Singh and Mr. Dutta, learned senior counsel appearing for the Respondent No.11 and the State submitted that these questions are hypothetical in nature, if that is so, so be it. But we would like the views of the CAG on these two points.
List on 21.11.2023.
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR