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Justice Sunanda Bhandare Foundation v. Union Of India And Another

Supreme Court Of India

Jul 19, 2006

Judgment

Subsequent
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Case Information

CITATION CODES

citation codes

CASE NO.

(Record of Proceedings),WPs (C) No. 116 of 1998 with No. 115 of 1998 and CAs Nos. 6442-43 of 1998, decided on July 19, 2006

Attorney(S)

M.C Bhandare, Senior Advocate (Ms C.K Sucharita, Mukesh K. Giri and Ravindra Keshavrao Adsure, Advocates) for the Petitioner;

J.S Attri and Aruneshwar Gupta, Additional Advocates General, T.S Doabia and Gourab K. Banerji, Senior Advocates (Ms Sunita Sharma, D.S Mahra, Sushma Suri, Ms Rekha Pandey, Ms Anil Katiyar, Rajeev Dubey, Ms Niranjana Singh, Kamlendra Mishra, U. Hazarika, Satya Mitra, Ms Sumita Hazarika, Gopal Singh, Nishakant Pandey, Ms Shivani Thakur, Ms H. Wahi, Ms Sadhana Sandhu, Ms Pinky Behera, V.G Pragasam, Anuvrat Sharma, Sanjay Kr. Singh, S.M Jadhav, S.S Shinde, Ms Susmita Lal, Ms Malabika Sarkar, Ashesh Lal, A. Mariarputham, Ms Aruna Mathur, Ms Mini N. Nair (for Arputham, Aruna & Co.), Kh. Nobin Singh, Saurav Agrawal, K.N Madhusoodhanan, R. Sathish, Kuldip Singh, R.K Panday, Sanjay Katyal, Riku Sarma (for M/s Corporate Law Group), K.C Kaushik, Rahul Kaushik, Ms Shilpi Kaushik, Gulshan Bajwa, Ms A. Subhashini, Ms Vibha Datta Makhija, Naveen Kr. Singh, Ms Suparna Srivastava, Ms Pooja Matlani, Rajesh Srivastava, Anil Shrivastav, Prashant Kumar, Ashok Mathur, Anis Suhrawardy, B.B Singh, G. Prakash, Ms Indu Malhotra, M.A Krishna Moorthy, P.N Ramalingam, Sushil Kr. Jain, Satish Vig, Rajeev Sharma, Ranbir Singh Yadav, K.V Mohan, Ranjan Mukherjee, Jana Kalyan Das, Ms Revathy Raghavan, Ms D. Bharathi Reddy, Ajay K. Agrawal, Anil Kr. Tandale, Sanjay R. Hegde, Rajiv Mehta and Ms Suchitra Atul Chitale, Advocates) for the Respondents.

JUDGES

Cited Order*

ACTS

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995

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Important Paras

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Order

1. Despite passage of considerable time, neither the Union of India nor have any of the six States filed response to the synopsis filed by the petitioner stating how various provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 have not been implemented. We direct the State Governments and the Union of India to file their responses in the form of affidavits within a period of four weeks failing which we will have no option but to direct the personal appearance of the Chief Secretaries of the States concerned though we would like to avoid making such a direction.

2. List the matters after four weeks.

Court Masters