Supreme Court - Daily Orders
Ashwini Kumar Upadhyay vs Union Of India on 23 March, 2018
Bench: Ranjan Gogoi, R. Banumathi
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ITEM NO.7 COURT NO.3 SECTIONS PIL-W/XII
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). 684/2016
ASHWINI KUMAR UPADHYAY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
SLP(C) No. 22841/2016 (XII)
Date : 23-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For parties : Mr. Ashwini Kumar Upadhyay, In-person
Mr. G. Ananda Selvam, Adv.
Mr. K. Mayil Samy, Adv.
Mr. Ram Sankar, Adv.
Mr. Gopal Balwant Sathe, AOR
Mr. Maninder Singh, ASG
Ms. V. Mohana, Sr. Adv.
Mr. R. Bala, Adv.
Mr. Rohit Bhatt, Adv.
Mr. Pushkar Taimni, Adv.
Ms. Kashvi Dutta, Adv.
Mr. M.K. Maroria, AOR.
Mr. Atmaram N.S. Nadkarni, ASG
Ms. Ruchira Gupta, Adv.
Ms. Shishir Deshpande, AOR
Mr. Santosh Rebello, Adv.
Mr. Anurag Sharma, Adv.
Ms. Kiran Bala Sahay, AAG
Signature Not Verified
Ms. Priyanka, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2018.03.23
Ms. Priyadarshni Priya, Adv.
17:44:07 IST
Reason: Mr. Sharad kr. Singhania, AOR
Mr. Ranjan Mukherjee, AOR
Mr. S. Bhowmick, Adv.
Mr. S.C. Ghosh, Adv.
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Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Ms. Simran Jeet, Adv.
M/s. Arputham Aruna & Co.,AOR
Ms. Hemantika Wahi, AOR
Ms. Puja Singh, Adv.
Ms. Mamta Singh, Adv.
Ms. Vishakha, Adv.
Ms. K. Enatoli Srma, AOR
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Mr. Z.H. Isaac Haiding, Adv.
Mr. Anil Grover, AAG
Ms. Noopur Singhal, Adv.
Mr. Satish Kumar, Adv.
Mr. Sanjay Kr. Visen, AOR
Mr. Shuvodeep Roy, AOR
Mr. Sayooj Mohandas M., Adv.
Mr. Nalin Kohli, AAG
Mr. Ankit Roy, Adv.
Mr. Indrajeet Singh, Adv.
Ms. Nirisha Menon, Adv.
Mr. Milind Kumar, Adv.
Mr. Abhinav Mukerji, AOR.
Ms. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
Mr. V.N. Raghupathy, AOR
Mr. Parikshit P. Angadi, Adv.
Mr. Prakash Jadhav, Adv.
Mr. Ranjan Mukherjee, AOR
Mr. Daniel Stone Lyngdoh, Adv.
Mr. Mishra Saurabh, AAG
Mr. Arjun Garg, AOR.
Mr. Manish Yadav, Adv.
Mr. Rohit Chandra, Adv.
Mr. Aakash Nandalia, Adv.
Ms. Rachna Srivastava, AOR
Ms. Monika, Adv.
Ms. Sudipta Sarkar, Adv.
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Mr. K. V. Vijaya Kumar, AOR
Ms. Maitreyee Mishra, Adv.
Mr. Muthu Velpalani, Adv.
Mr. V.G. Pragasam, AOR.
Mr. S. Prabhu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
Mr. A.P. Mayee, AOR.
Mr. Avnish M. Oza, Adv.
Mr. Chirag Jain, Adv.
Mr. Jugal Kishore Gilda, Adv. Genl.
Mr. A.P. Mayee, AOR.
Mr. Avnish M. Oza, Adv.
Mr. Chirag Jain, Adv.
Mr. A. Selvin Raja, Adv.
Mr. M. Shoeb Alam, AOR
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Ms. Uttara Babbar, AOR
Ms. Akanksha Choudhary, Adv.
Mr. R. D. Upadhyay, AOR
Ms. Pragati Neekhra, AOR
Mr. V. G. Pragasam, AOR
Mr. M. Yogesh Kanna, AOR
Mr. Devendra Singh, AOR
Mr. Suvendu Suvasis Dash, AOR
Mr. Guntur Prabhakar, AOR
UPON hearing the counsel the Court made the following
O R D E R
It appears that the States of Jammu & Kashmir, Manipur, Meghalaya, Mizoram, Nagaland, Puducherry, Tamil Nadu, Telangana, Tripura, West Bengal and Arunachal Pradesh have not appointed any 4 Lokpal, Lokayukta or Uplokayukta. The Chief Secretaries of the aforesaid 11 States shall inform the Court within two weeks as to whether steps have been taken for appointment of Lokyukta/Uplokayukta and if so the stage thereof. The reasons for non appointment of Lokayukta/Uplokayukta in the aforesaid States be also laid before the Court in the aforesaid affidavit(s) to be filed by the Chief Secretaries.
The Chief Secretary of the State of Orissa will also file an affidavit as to whether the office of the Lokayuka/Uplokayukta in the State is functional.
List the matters on 12th April, 2018.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER