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Vikash Chandra Guddu Baba vs Union Of India And Ors. on 26 February, 2016

Bench: Dipak Misra, Shiva Kirti Singh

      ITEM NO.1                              COURT NO.4                  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).   163/2013

      VIKASH CHANDRA GUDDU BABA                                            Petitioner(s)

                                                     VERSUS

      UNION OF INDIA & ORS.                                                Respondent(s)


      (with office report)


      Date : 26/02/2016 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

      For Petitioner(s)                Mr. Subhro Sanyal, AOR


      For Respondent(s)                Mr.   A.K. Panda, Sr. Adv.
                                       Ms.   Saroj Bala, Adv.
                                       Ms.   Manita Verma, Adv.
                                       Mr.   Shreekant N. Terdal, AOR

                                       Ms.   Pinky Anand, ASG
                                       Ms.   Binu Tamta, Adv.
                                       Ms.   Meenakshi Grover, Adv.
                                       Ms.   Somya Rathore,
                                       Mr.   Aakash Jindal, Adv.
                                       Ms.   Sushma Suri, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the petitioner has filed the guidelines on decent disposal of unclaimed dead bodies issued by the National Crime Records Bureau (Ministry of Home Affairs) on January 2016.

Ms. Pinky Anand, learned Additional Solicitor General, shall ARORA Date: 2016.02.26 file only the guidelines so that appropriate directions can be 18:12:00 IST Reason:

issued. Be it noted, the document that has been produced before us contains recommendations, minutes of the meetings, etc. which may  2 not be necessary to be adverted to. What is required is the specific guidelines framed by the competent authority.

A copy of the guidelines be handed over to learned standing counsel for all the States. Ms. Binu Tamta, learned counsel assisting Ms. Pinky Anand, undertakes to do the needful within one week hence. Learned standing counsel, who shall be getting the copies of the guidelines, can suggest further guidelines or any variation in the guidelines to suit their States or for improvement of the scheme in question. We may hasten to clarify that service of copy does not mean that they will come forward with filing of objections as the scheme has been framed singularly for the purpose of disposal of unclaimed dead bodies so that the dignity of the dead is maintained.

Let the matter be listed on 08.03.2016.

    (Gulshan Kumar Arora)                               (H.S. Parasher)
        Court Master                                      Court Master