Supreme Court - Daily Orders
Justice Sunanda Bhandare Foundation vs U.O.I. on 24 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
I.A. 10-13/2015 in Writ Petition(s)(Civil) No(s). 116/1998
JUSTICE SUNANDA BHANDARE FOUNDATION Petitioner(s)
VERSUS
U.O.I. & ANR Respondent(s)
(for permission to file application for direction and exemption
from filing O.T. and office report)
Date : 24/02/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. Manali Singhal, Adv.
Mr. Ambar Qamaruddin, AOR
Mr. Abhikalp Pratap Singh, Adv.
Mr. S. Sarfaraz Karim, Adv.
Mr. Tejasvi Kumar, Adv.
Mr. Santosh Sachin, Adv.
For Respondent(s) Mr. Abhijit Sengupta, AOR
Mr. Gaurav bhatia, AAG
Mr. Sanjay Visen, Adv.
Mr. Abhishek Chaudhary, AOR
Mr. Anil Kumar Tandale, AOR
Mr. Anil Shrivastav, AOR
Mr. Rituraj Biswas, Adv.
Mr. Aniruddha P. Mayee, AOR
Mr. A. Selvin Raja, Adv.
Mr. Anuvrat Sharma, AOR
Signature Not Verified Mr. Arjun Garg, AOR
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.03.09
11:59:48 IST
Reason:
Mr. Arun K. Sinha, AOR
Mr. Ashok Mathur, AOR
Mr. B. Balaji, AOR
2
Mr. C. D. Singh, AOR
Mr. Dharmendra Kumar Sinha, AOR
Ms. Sunita Sharma, Adv.
Ms. Rekha Pandey, Adv.
Mr. R. S. Nagar, Adv.
Mr. D.S. Mahra, AOR
Mr. Gopal Singh, AOR
Ms. Varsha Poddar, Adv.
Mr. Gopal Singh, Adv.
Mr. Rituraj Biswas, Adv.
Ms. Varsha Poddar, Adv.
Mr. G. Prakash, AOR
Mr. Gulshan Bajwa, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Kamlendra Mishra, AOR
Mr. Khwairakpam Nobin Singh, AOR
Mr. K. V. Mohan, AOR
Mr. M. A. Krishna Moorthy, AOR
Mr. Nirnimesh Dube, AOR
Mr. Soumitra G. Chaudhuri, Adv.
Mr. Parijat Sinha, AOR
Mr. P. N. Gupta, AOR
Mr. Brijesh Kumar Singh, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Vir Parsh Pal Tirpathi, Adv.
Mr. P.N. Ramalingam, AOR
Mr. Prashant Kumar, AOR
Mr. Praveen Swarup, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Rajeev Sharma, AOR
Mr. Rajiv Mehta, AOR
3
Mr. Rajiv Nanda, AOR
Mr. M.D. Naseem Mughal, Adv.
Mr. Himanshu Mishra, Adv.
Mr. Ranbir Singh Yadav, AOR
Mr. Ranjan Mukherjee, AOR
Mr. R. Sathish, AOR
Mrs. Anil Katiyar, AOR
Mr. Satish Vig, AOR
Mrs. D. Bharathi Reddy, AOR
Mr. Shibashish Misra, AOR
Mr. Sunil Fernandes, AOR
Mr. G.M. Kawoosa, Adv.
Mr. T. V. George, AOR
Mr. V. G. Pragasam, AOR
Mr. Vishwa Pal Singh, AOR
Mr. V. N. Raghupathy, AOR
Ms. A. Subhashini, AOR
M/s Corporate Law Group, AOR
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Vinakshi Kadan, Adv.
Ms. K. Enatoli Sema, AOR
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
M/s. K. J. John & Co.
Ms. Niranjana Singh, AOR
Mr. Suryanarayana Singh, AAG
Ms. Pragati Neekhra, AOR
4
Ms. Rachana Srivastava, AOR
Ms. Sumita Hazarika, AOR
Ms. Sushma Suri, AOR
Ms. Susmita Lal, AOR
Ms. Rajkumari Banju, AOR
Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Ishu Prayas, Adv.
Ms. Ruchi Kohli, Adv.
Mr. A. Mariaputham, AAG
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Manoj R. Sinha, Adv.
Mr. Sangram S. Saron, Adv.
Mr. Shree Pal Singh, Adv.
Mr. A.N.S. Nadkarni, Advocate General
Mr. Anshuman Srivastava, Adv.
Mr. S.S. Rebello, Adv.
Ms. P. Bnahdari, Adv.
Mr. Amir Kusro Jamadar, Adv.
Mr. Sapam Biswajit Meitei, Adv.
Mr. S. Vijayanand Sharma, Adv.
Ms. Linthoingambi Titongam, Adv.
Mr. Z.H. Isac Haiding, Adv.
Ms. B. Khushbansi, Adv.
Mr. Ashok Kumar Singh, Adv.
Dr. Monika Gusain, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Jayant Patel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Ambar Qamaruddin, learned counsel appearing for the applicant in I.A. No.10 of 2015 has drawn our attention to the 5 order dated 24.11.2015 wherein we had recorded that most of the States have filed compliance report. Be it noted, the State of Jharkhand and Karnataka who had not filed the compliance report earlier have filed in the meantime. Mr. Qamaruddin, learned counsel for the applicants has prepared a convenience chart indicating the lacuna in the compliance report. Let a copy of the chart be handed over to the learned counsel appearing all the States who shall file the compliance report within two weeks hence. As far as the University Grants Commission is concerned, Mr. Mr. Manoj R. Sinha, learned counsel who has entered appearance submits that he may be granted a weeks time to file reply to show how the UGC has complied with the provisions of Section 33 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995. Prayer stands allowed. Let the matter be listed in the third week of March 2016.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master