Supreme Court of India
T.N. Godavarman Thirumulpad vs Union Of India & Ors on 21 February, 2008
Equivalent citations: AIR 2008 SC (SUPP) 701, 2008 (3) SCC 182 (2008) 2 SCALE 716, (2008) 2 SCALE 716
Bench: K G Balakrishnan, Arijit Pasayat, S.H. Kapadia
CASE NO.: Writ Petition (civil) 202 of 1995 PETITIONER: T.N. Godavarman Thirumulpad RESPONDENT: Union of India & Ors DATE OF JUDGMENT: 21/02/2008 BENCH: CJI K G Balakrishnan, Dr. ARIJIT PASAYAT & S.H. KAPADIA JUDGMENT:
JUDGMENT O R D E R I.A. NO. 2016 OF 2007 IN WRIT PETITION (C) NO. 202 OF 1995
1. We have considered the suggestions given by learned Solicitor General and learned Amicus Curiae regarding the constitution of the Central Empowered Committee. The composition of CEC shall be as follows:
(1) Shri P.B. Jayakrishnan, Chairman (2) Shri P.R. Mohanty, Director General of Forests, MoEF (3) Shri M.K. Jiwrajka, Member Secretary (4) Shri S.K. Patnaik (5) Dr. M.K. Mathew (6) Shri Mahendar Vyas (7) Shri Sanjeev Chaddha (Deputy Secretary)
2. Shri M.K. Jiwrajka is on deputation as of today as he belongs to the cadre of the Forest Officials in the State of Maharashtra which deputation is ordered to be continued till 31.3.2009.
3. Term of office of CEC would be three years or until further orders, whichever is earlier.