Supreme Court - Daily Orders
Dr.Ashwani Kumar vs Union Of India And Ors. Ministry Of ... on 12 September, 2018
Bench: Madan B. Lokur, Deepak Gupta
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ITEM NO.8 COURT NO.3 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). 193/2016
DR.ASHWANI KUMAR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(WITH APPLN.(S) FOR IMPLEADMENT ON IA 2/2017 AND FOR INTERVENTION
APPLICATION ON IA 77557/2017 AND FOR PERMISSION TO APPEAR AND ARGUE
IN PERSON ON IA 77558/2017)
WITH
W.P.(C) No. 81/2015 (PIL-W)
Date : 12-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
Amicus Mr. Mathew Cherian (Helpage)
Mr. Nikhil Dey (Pension Parishad)
Ms. Nancy Pathak, Adv.
Ms. Kinjal Sampat, Adv.
For Petitioner(s) Dr. Ashwani Kumar
Petitioner-in-person
Ms. Raushan Tara Jaswal, Adv.
Ms. Amita Joseph, Adv.
Mr. K.G. Gopalakrishnan, Adv.
Mr. Purushottam Sharma Tripathi, AOR
Mr. Ravi Chandra Prakash, Adv.
Mr. Mukesh Kumar Singh, Adv.
Ms. Vani Vyas, Adv.
Mr. Mohit Kaushik, Adv.
Mr. Shantanu Jugtawat, Adv.
Ms. Sushma Singh, Adv.
For Respondent(s) Mr. S.K. Gupta, Adv.
Ms. Madhavi Diwan, Adv.
Signature Not Verified
Mr. Raj Bahadur Yadav, Adv.
Mr. R.R. Rajesh, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2018.09.13
17:09:28 IST
Reason: Mr. Shalinder Saini, Adv.
Ms. Saudamini Sharma, Adv.
Ms. Snidha Mehra, Adv.
Mr. B.V. Balaramdas, Adv.
Mr. G.S. Makker, Adv.
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Ms. Suhasini Sen, Adv.
Mr. M.P. Gupta, Adv.
Mr. Arun Kumar, Adv.
NALSA Ms. Anitha Shenoy, AOR
Ms. Srishti Agnihotri, Adv.
Ms. Remya Raj, Adv.
A.P. Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Arunachal P. Mr. Anil Shrivastav, Adv.
Mr. Rituraj Biswas, Adv.
Mr. Satyendra Kumar Srivastav, Adv.
Assam Mr. Shuvodeep Roy, Adv.
Mr. Somnath Banerjee, Adv.
Bihar Ms. Abha R. Sharma, Adv.
Mr. D.S. Parmar, Adv.
Mr. Ankit Mishra, Adv.
Ms. Sujeeta Srivastava, Adv.
Mr. Abhinav Mukerji, Adv.
Ms. Bihu Sharma, Adv.
Chhattisgarh Mr. A.P. Mayee, Adv.
Mr. Chirag Jain, Adv.
Goa Mr. A.N.S. Nadkarni, ASG
Ms. Mayuri Nayyar Chawla, Adv.
Mr. Salvador Santosh Rebelo, Adv.
Mr. P.S. Sudheer, Adv.
Ms. Shruti Jose, Adv.
Gujarat Mrs. Hemantika Wahi, Adv.
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Vishakha, Adv.
Ms. Pallavi Baghel, Adv.
Haryana Mr. Anil Grover, AAG
Ms. Noopur Singhal, Adv.
Mr. Shivam Kumar, Adv.
Mr. Sanjay Kr. Visen, Adv.
H.P. Mr. Abhinav Mukerji, AAG
Mr. Siddharth Garg, Adv.
Ms. Purnima Krishna, Adv.
J & K Mr. G.M. Kawoosa, Adv.
Mr. M. Shoeb Alam, Adv.
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Jharkhand Mr. Tapesh Kr. Singh, Adv.
Mohd. Wqauas, Adv.
Mr. Aditya Pratap Singh, Adv.
Karnataka Mr. V. N. Raghupathy, AOR
Md. Apzal Ansari, Adv.
Kerala Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Maharashtra Ms. Deepa M. Kulkarni, Adv.
Mr. Nishant R. Katneshwarkar, Adv.
Manipur Mr. Leishangthem Roshmani Kh., Adv.
Ms. Maibam Babina, Adv.
Ms. Anupama Ngangom, Adv.
M.P. Ms. Swarupama Chaturvedi, Adv.
Mr. B.N. Dubey, Adv.
Ms. Devika Gulati, Adv.
Ms. Vaishali Verma, Adv.
Meghalaya Mr. Ranjan Mukherjee, Adv.
Mr. Daniel Stone Lyngdoh, Adv.
Mr. K.V. Kharlyngdoh, Adv.
Mr. S. Bhowmick, Adv.
Nagaland Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Odisha Mr. Shibashish Mishra, Adv.
Mr. Ashish Kumar Sinha, Adv.
Mr. Chandan Kumar Mandal, Adv.
Punjab Ms. Uttara Babbar, Adv.
Ms. Bhavana Duhoon, Adv.
Mr. Udayan Verma, Adv.
Rajasthan Mr. Paritosh Anil, Adv.
Ms. Ruchi Kohli, Adv.
Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ankit Raj, Adv.
Ms. Nidhi Jaswal, Adv.
Ms. Indira Bhakar, Adv.
Ms. Ruchi Kohli, Adv.
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Sikkim Ms. Aruna Mathur, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Avneesh Arputham, Adv.
Tamil Nadu Mr. M. Yogesh Kanna, AOR
Mr. S. Partha Sarathi, Adv.
Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Tripura Mr. Shuvodeep Roy, Adv.
Mr. Rituraj Biswas, Adv.
U.P. Ms. Aishwarya Bhati, AAG
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, Adv.
Uttarakhand Ms. Rachana Srivastava, Adv.
Ms. Monika, Adv.
West Bengal Mr. Sohaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Abhishek Manchanda, Adv.
Ms. Kajal Dalal, Adv.
Ms. Dimple Nagpal, Adv.
UTs
A & N Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
Mr. Mrinal K. Mandal, Adv.
Chandigarh Mr. Sharan Thakur, Adv.
Mr. Vijay Kr. Paradeshi, Adv.
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Union of India says that an affidavit will be filed.
The affidavit should contain a response to each of the submissions made by learned amicus curiae and the 5 petitioner in the written submissions. The status of implementation of all these submissions should also be stated on affidavit.
It has been pointed out to us that there is a National Social Assistance Programme which is a Centrally Sponsored Scheme which deals with award of pensions to old age persons.
Our attention has also been drawn to the Maintenance of Parents and Senior Citizens Act, 2007. This Act, we are told, has not been fully implemented by the Central Government or by the States.
As far as the National Social Assistance Programme is concerned, even though it is a Centrally Sponsored Scheme, the contribution made by the Central Government is miniscule.
We would like the Union of India to obtain all necessary information from each of the States in this regard and not take unnecessary time to obtain information. The Union of India should also ascertain the amount of pension and the coverage. We expect all the State Governments to cooperate and assist the Union of India in furnishing the necessary information so that a proper and effective affidavit can be filed.
The affidavit be filed positively within a period of three weeks.
6List the matter on 9th October, 2018 for final disposal.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR