Supreme Court - Daily Orders
Manish Kumar vs Union Of India And Ors. on 11 March, 2019
Author: Chief Justice
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 183 OF 2013
MANISH KUMAR PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
The prayers made in the writ petition as amended in terms of the Interlocutory Application No. 2 of 2013 read as follows:
"A. Direction to all the States & Union Territories to constitute Police Commission to deal with allegation of police action, redressal of grievances of police and to make recommendations for the welfare of police force.
B. Directions to the States to formulate and implement the guidelines for prevention and control of violent mass agitations and destruction of life & property, in terms of the guidelines suggested by this Hon'ble Court in the decision reported as 2009(5)SCC 212.
C. Directions to the States and Union Territories to fill up the vacant posts in the Police and State Armed forces so that the police forces Signature Not Verified does not remain overburdened.Digitally signed by MANISH SETHI Date: 2019.03.14 17:56:57 IST
Reason: D. Directions to all the States and Union Territories to provide for periodic training and upgradation of police force and to fix the working 2 hours for the police personnel.
E. Direction to the Union of India to prescribe guidelines for the Media Reporting of the violent mass agitation and police action for prevention and control thereof.
F. Order or Direction restraining the States from drawing a presumption against the action of police acting under the constitutional and statutory obligations."
From the material on record and the Orders passed by this Court from time to time it appears that one of the central issues canvassed till date is the filling up of the large number of vacancies in the different posts in the police forces in the States. In this regard detailed affidavits have been filed by a large number of States. In view of the factual matrix at some point of time it was in the contemplation of the Court that the matter be sent to High Court(s) for effective monitoring instead of this Court continuing with the present writ petition. Issue and problems are State specific and can be appropriately dealt with by the respective High Courts.
Having considered the matter, we are of the view that the records pertaining to each of the States including affidavits etc. be sent by the Supreme Court Registry to the Registry of the concerned High Courts with a request to Hon'ble the 3 Chief Justice of the High Court to entertain the matter on the Judicial Side as suo motu Public Interest Litigation and monitor the prayers made from time to time.
With the aforesaid directions and observations, this Writ Petition shall stand disposed of.
..…................CJI.
(RANJAN GOGOI) …...…................J. (DEEPAK GUPTA) …...…................J. (SANJIV KHANNA) NEW DELHI, MARCH 11, 2019 4 ITEM NO.42 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). 183/2013 MANISH KUMAR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 11-03-2019 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Manish Kumar, In-person For Respondent(s) Mr. Chanchal Kumar Ganguli, AOR State of Meghalaya Mr. Ranjan Mukherjee, AOR Mr. Upendra Mishra, Adv. Mr. K.V. Kharlyngdoh, Adv.
Mr. Rajiv Nanda, AOR Mr. M.S. Doabia, Adv.
Mr. Sudarshan Singh Rawat, AOR State of Punjab Mr. Karan Bharihoke, AOR Mr. B.D. Das, Adv.
Mr. Kaushal Narayan Mishra, Adv. Mr. Siddhant Sharma, Adv. Ms. Navkiran Bolay, Adv.
Mr. Gopal Singh, AOR Mr. Ravi Prakash Mehrotra, AOR Mr. Ashok Kumar Singh, AOR State of A.P. Mr. Guntur Prabhakar, AOR Ms. Prerna Singh, Adv.
Mr. Prashant Mathur, Adv.
State of T.N. Mr. M. Yogesh Kanna, AOR Mr. Raja Rajeshwaran S., Adv.5
Mr. Parthasarthi S., Adv.
Mr. Krishnayan Sen, AOR Mr. Anil Shrivastav, AOR Andaman & Nicobar Mr. K.V. Jagdishvaran, Adv.
Admn. Ms. G. Indira, AOR Ms. Rangoli Seth, Adv.
Mr. P. V. Yogeswaran, AOR State of Haryana Mr. Anil Grover, AAG Ms. Noopur Singhal, Adv. Mr. Satish Kumar, Adv.
Mr. Sanjay Kumar Visen, AOR Govt. of Puducherry Mr. V. G. Pragasam, AOR Mr. S. Prabu Ramasubramanian, Adv. Mr. S. Manuraj, Adv.
State of Nagaland Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv.
State of Jharkhand Mr. Tapesh Kumar Singh, AOR Mr. Aditya Pratap Singh, Adv.
Mr. Mishra Saurabh, AOR Mr. Milind Kumar, AOR State of Karnataka Mr. V. N. Raghupathy, AOR Mr. Parikshit P. Angadi, Adv. Mr. Manender Pal Gupta, Adv. Md. A. Ansari, Adv.
State of J & K Mr. M. Shoeb Alam, AOR Mr. Ujjwal Singh, Adv.
Mr. Gautam Parbhakar, Adv. Mr. Mojahid Karim Khan, Adv.
State of Gujarat Ms. Hemantika Wahi, AOR Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Vishakha, Adv.
Ms. Ruchira Gupta, Adv.
Ms. Supriya Juneja, AOR Ms. Varsha Poddar, Adv.
Mr. P. Venkat Reddy, Adv. Mr. Prashant Tyagi, Adv. M/S. Venkat Palwai Law Associates, AOR 6 State of H.P. Mr. Abhinav Mukerji, (AAG)/AOR Mrs. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
State of Orissa Dr. Anindita Pujari, AOR Ms. Aarti Krupa Kumar, Adv.
State of W.B. Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Amit Verma, Adv.
Mr. Abhishek Manchanda, Adv. Ms. Dimple Nagpal, Adv.
M/S. PLR Chambers And Co., AOR Jharkhand SSC Mr. Sunil Kumar, Sr. Adv.
Rohini Prasad, Adv.
Mr. Ashish Kumar, Adv.
Ms. Sarla Chandra, AOR State of UP Mr. Aviral Saxena, Adv.
Ms. Swarupama Chaturvedi, AOR UOI Mr. Sanjay Jain, ASG Ms. Sunita Sharma, Adv.
Mr. A.P. Mayee, Adv.
Mr. Bhakti Vardhan Singh, Adv. Mr. Anirudh B., Adv.
Mr. A.K. Sharma, AOR (Law & Justice) Mr. B.V. Balaram Das, AOR (Delhi Admn.) Ms. Anil Katiyar, AOR (UTs) Mr. Raj Bahadur Yadav, Adv. (UTs) Mr. M.K. Maroria, AOR Mr. B. Krishna Prasad, AOR Ms. Sunita Shrivastava, Adv. Mr. Hitesh Kumar Sharma, Adv. Ms. Meetali Gupta, Adv.
Mr. A.K. Shrivastava, Adv.
State of Mr. Sumeer Sodhi, AOR Chhattisgarh Mr. Aman Nandrajog, Adv.
Mr. Ashish Tiwari, Adv.
Mr. Surya Kant Mishra, Adv.
State of Sikkim Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv. Ms. Anuradha Arputham, Adv. Ms. Geetanjali, Adv.
M/S. Arputham Aruna And Co, AOR 7 State of Mizoram Mr. Siddhesh Kotwal, Adv.
Ms. Bansuri Swaraj, Adv. Ms. Shreya Bhatnagar, Adv. Mr. Raghunatha Sethupathy, Adv. Mr. Gagan Narang, Adv.
Ms. Arshiya Ghose, Adv.
Ms. Astha Sharma, AOR State of Maharashtra Ms. Deepa M. Kulkarni, Adv.
Mr. Nishant R. katneshwarkar, AOR State of Goa Mr. A.N.S. Nadkarni, ASG & Ms. Ruchira Gupta, Adv. UOI Mr. Salvadore Rebello, Adv.
Ms. Aankhi Ghosh, Adv.
Mr. Shishir Deshpande, AOR State of Manipur Mr. Leishangthem Roshmani KH, AOR Ms. Anupama Ngangom, Adv. Ms. Maibam Babina, Adv.
State of H.P. Mr. Vikas Mahajan, AAG Mr. Vinod Sharma, AOR State of Rajasthan Dr. Manish Singhvi, AAG Mr. Satyendra Kumar, Adv. Mr. Sailya Nanda Mishra, Adv. Ms. Ruchi Kohli, AOR State of Assam/ Mr. Shuvodeep Roy, Adv. Tripura Mr. Kabir Shankar Bose, Adv.
Mr. Rijuk Sarkar, Adv.
State of Kerala Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv. Mrs. Beena Prakash, Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.
Pending applications, if any, shall also stand disposed of.
(SUSHIL KUMAR RAKHEJA) (ANAND PRAKASH) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file.)