Supreme Court - Daily Orders
Avinash Mehrotra vs Union Of India on 19 September, 2016
Bench: Chief Justice, A.M. Khanwilkar
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ITEM NO.4 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). 483/2004
AVINASH MEHROTRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(Office report for direction)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
Amicus Curiae Mr. Colin Gonsalves,Sr. Adv. (A.C.)
For the appearing parties :-
Mr. Joseph Pookkatt, Adv.
Mr. Aniruddh Singh, Adv.
Mr. Prashant Kumar,Adv.
Mr. Abhijat P. Medh,Adv.
Mr. Abhijit Sengupta,Adv.
Mr. Ajay Pal,Adv.
State of Arunachal Mr. Anil Shrivastav,Adv.
Pradesh Mr. Rituraj Biswas, Adv.
Mr. Ansar Ahmad Chaudhary,Adv.
Mr. Anuvrat Sharma,Adv.
Signature Not Verified
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2016.09.24
12:50:46 IST
Mr. B. S. Banthia,Adv.
Reason:
Mr. C. D. Singh,Adv.
State of Kerala Mr. C. K. Sasi,Adv.
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Mr. Manukrishnan, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
Mr. T.N. Rama Rao, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. T. Veera Reddy, Adv.
Mr. G. N. Reddy,Adv.
Mr. Gopal Prasad,Adv.
State of Bihar Mr. Gopal Singh,Adv.
Mr. Manish Kumar, Adv.
Ms. Varsha Poddar, Adv.
State of Tripura Mr. Gopal Singh, Adv.
Mr. Rituraj Biswas, Adv.
Ms. Varsha Poddar, Adv.
Mr. Kamal Mohan Gupta,Adv.
State of Punjab Mr. Sanchar Anand, AAG
Mr. Aoorv Singhal, Adv.
Mr. Anant K. Vatsya, Adv.
Mr. Kuldip Singh,Adv.
State of U.P. Mr. M. R. Shamshad,Adv.
Mr. Rajat Singh, Adv.
Mr. Vaibhav Yadav, Adv.
Mr. Aditya Samaddar, Adv.
Mr. Mukesh K. Giri,Adv.
Mr. Naresh K. Sharma,Adv.
Mr. P. V. Yogeswaran,Adv.
Mr. Rajesh Srivastava,Adv.
Mr. Ramesh Babu M. R.,Adv.
State of Mr. Ranjan Mukherjee,Adv.
Meghalaya Mr. K.V. Kharlymgdoh, adv.
Mr. Ravi Prakash Mehrotra,Adv.
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Mr. P.S. Patwalia, ASG
Ms. Sunita Sharma, Adv.
Mr. Tushar Bakshi, Adv.
Mr. G.S. Makker, Adv.
Mr. Archit Upadhyay, adv.
Mr. B.K. Prasad, Adv.
Mr. D.S. Mahra, Adv.
Mrs. Anil Katiyar,Adv.
Mrs. D. Bharathi Reddy,Adv.
Mr. Shrish Kumar Misra,Adv.
U.T. Chandigarh Mr. M.S. Doabia, Adv.
Mr. Sudarshan Singh Rawat,Adv.
State of J&K Mr. Sunil Fernandes,Adv.
Ms. Astha Sharma, Adv.
Ms. Mithu Jain, Adv.
Mr. uneeth K.G., Adv
Mr. Nikesh Tyagi, Adv.
Mr. Suresh Chandra Tripathy,Adv.
Mr. Franklin Caesar Thomas, Adv.
Mr. Chand Qureshi, Adv.
Mr. M.P. Siddiqui, Adv.
Mr. Tara Chandra Sharma,Adv.
Mr. T. V. George,Adv.
Govt. of Puducherry Mr. V. G. Pragasam,Adv.
Mr. Prabu Ramasubramanian, Adv.
State of Sikkim Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
For M/s Arputham, Aruna & Co.,Adv.
Ms. Asha Gopalan Nair,Adv.
M/s Corporate Law Group,Adv.
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State of Gujarat Ms. Hemantika Wahi,Adv.
Ms. Puja Singh, Adv.
Ms. Aagam Kaur, Adv.
Ms. Mamta Singh, Adv.
State of Nagaland Ms. K. Enatoli Sema,Adv.
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
For M/s. Lawyer S Knit & Co,Adv.
State of Telangana Mr. S. Udaya Kumar Sagar, Adv.
Ms. Niranjana Singh,Adv.
State of Uttarakhand Ms. Rachana Srivastava,Adv.
Mr. Sukrit R. Kapoor, Adv.
State of M.P. Mr. Sunny Choudhary, Adv.
Mr. Mishra Saurabh, Adv.
State of Mr. A.P. Mayee, Adv.
Chhattisgarh Mr. A. Selvin Raja, Adv.
UT of Andaman & Mr. P.S. Narsimha, ASG
Nicobar Island Mr. Nischal Kr. Neeraj, Adv.
Mr. Raj Bahadur, Adv.
Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
State of Manipur Mr. Sapam Biswajit Meitei, Adv.
Ms. Linthoingambi Thongam, Adv.
Mr. Ashok Kr. Singh, Adv.
State of Maharashtra Mr. Nishant Katneshwarkar, Adv.
Mr. Arpit Rai, Adv.
State of Assam Mr. Debojit Borkakati, Adv.
Mr. Shuvodeep Roy, Adv.
State of H.P. Mr. Suryanarayana Singh, Sr.AAG
Ms. Pragati Neekhra, Adv.
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State of A.P. Mr. Guntur Prabhakar,
Ms. Prerna Singh, Adv.
State of Rajasthan Mr. S.S. Shamshery, Adv.
Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, Adv.
Ms. Monika Gusain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. P.S. Patwalia, learned Additional Solicitor General has filed a status report, pursuant to our order dated 21 st September, 2011 and 29th June, 2016. He submits that the information provided to him by the States concerned is deficient in many respects and that a further exercise meant to verify the claims made in the affidavit may be required. He draws our attention to the National Disaster Management Guidelines for School Safety and submits that the said guidelines also provide for similar safety measures as have been directed by this Court, to be taken for providing school safety. In particular, he has drawn our attention to Chapter 3 of the said Guidelines dealing with Strengthening Institutional Commitment to safe learning environment for children. He submits that the National Disaster Management Authority and the State Authorities are directly concerned with the school safety issues. Similar provisions are made even under the Right to Eduction Act. He suggests that the 6 implementation of the directions of this Court could be logically entrusted to the National Disaster Management Authority, who could itself and through the Agency of State authorities coordinate the implementation of the guidelines issued by this Court.
The National Disaster Management Authority is not a party respondent to this writ petition.
Keeping in view the submissions made at the Bar by Mr. Patwalia, we are inclined to add the National Disaster Management Authority as the party respondent. We, accordingly, add the National Disaster Management Authority as Respondent No.37. Cause title be amended accordingly.
Mr. Patwalia shall take instructions from the Authority and file a Road Map for implementation of the guidelines referred to above as also those issued by this Court.
The National Disaster Management Authority shall also examine whether the Right to Education Act makes any provisions for school safety and if so, propose measures to be taken for implementation of the said measures.
The needful shall be done by Mr. Patwalia within four weeks from today.
[VEENA KHERA] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.