Supreme Court - Daily Orders
Dr.Ashwani Kumar vs Union Of India And Ors. Ministry Of ... on 8 April, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
1
ITEM NO.14 COURT NO.1 SECTION PIL(W)
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(s). 193/2016
DR.ASHWANI KUMAR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for permission to appear and argue in person and
office report)
Date : 08/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to appear and argue in-person is granted. Issue notice to respondent no.1-Union of India in the first instance.
Dr. Ashwani Kumar submits that Helpage India has been playing a pivotal role in the protection of the elderly and infirm and that the said N.G.O. could be requested to assist this Court in evolving an agreeable scheme/solution for the problems besetting the elderly as pointed out in in the writ petition.
Signature Not Verified
We see no reason to decline that prayer. A request Digitally signed by Mahabir Singh Date: 2016.04.13 be 17:06:02 IST Reason: forwarded to Helpage India at C-14, Qutab Institutional Area, Block-C, Adchini, New Delhi, 110016, to assist this Court as amicus. We further direct that a notice shall also issue to 2 the Member-Serectary of the National Legal Services Authority (NALSA) to place on record the following:
(1) Whether any scheme has been formulated by NALSA for the protecting the rights of the elderly persons in this country.
If so, a copy of the scheme be placed on record. (2) In case no scheme has been formulated, whether NALSA can formulate a scheme for providing legal assistance and for protection of the legal rights of the elderly persons in terms of the statutes in force.
(3) What other steps, if any, are feasible to be undertaken by NALSA or by the State Legal Services Authorities to help the elderly in protecting their fundamental, statutory and legal rights.
Needful shall be done before the next date of hearing. We permit Dr. Ashwani Kumar to take the assistance of Ms. Smitakshi Talukdar and Mr. Suhaas Joshi, Advocates, for filing of papers, documents and pleadings before the Registry.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER