Malik Mazhar Sultan & Anr. Vs U.P. Public Service Commission Through Its Secretary & Ors

Supreme Court Of India 28 Feb 2019 Civil Appeal No(S). 1867 Of 2006 (2019) 02 SC CK 0447
Bench: Full Bench

Judgement Snapshot

Case Number

Civil Appeal No(S). 1867 Of 2006

Hon'ble Bench

Ranjan Gogoi, CJ; L. Nageswara Rao, J; Sanjiv Khanna, J

Advocates

Shyam Divan, Udayaditya Banerjee, K.V. Vishwanathan, Ravi Raghunath, Vijay Hansaria, Sneha Kalita, Avnish Pandey, Gaurav Agrawal, Arvind P. Datar, Remya Raj, T.V. Ratnam, T. Mahipal, Suvendu Suvasis Dash, Sunny Choudhary, Sunil Kumar Verma, Shail Kumar Dwivedi, Sarla Chandra, S. Janani, Nishant Ramaantrao Katneshwarkar, Deepa M. Kulkarni, Som Raj Choudhury, Prashant Kumar, Shreekant N. Terdal, Arun K. Sinha, K. K. Mohan, Jagjit Singh Chhabra, R. Sathish, Kamlendra Mishra, A. Subhashini, R.N. Venjrani

Judgement Text

Translate:

Re: Note by Mr. Vijay Hansaria, Sr. Adv., Amicus Curiae regarding funding for infrastructure of subordinate judiciary by the Central Government and

the State Governments.

We have heard Shri Vijay Hansaria, learned Amicus Curiae who has painstakingly compiled two reports; one with regard to the short-term measures

and the other long-term measures.

While the long-term measures suggested by Shri Vijay Hansaria, learned Amicus Curiae would require further consideration of this Court after the

Central Government responses to the same. Â

Having considered the matter we are of the view that short-term measures suggested by the learned Amicus Curiae should be forthwith implemented.

We accordingly direct:

1. the Central Government to release funds within two months to the extent Utilization Certificates have been sent by the respective State

Governments and submit compliance report to this Court;

2. the State Government(s) to submit pending utilisation certificate(s) to the Central Government within four weeks and furnish information in the

format annexed with the present order within a period of six weeks to this Court;

3. the Central Government may disburse the amounts and/or give response within two months of furnishing pending utilization certificates by the State

Government and submit compliance report to this Court;

4. Copies of all reports submitted by the Central Government and the States/UTs to this Court would be simultaneously sent/furnished to Shri Vijay

Hansaria, learned Amicus Curiaso so that in case of necessity, appropriate directions may be sought from this Court.

The matter be listed on 23rd April, 2019 for receipt of reply by the Central Government on the long-term measures suggested by the learned Amicus

Curiae.

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