LAXMIKANT PANDEY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The Ministry of Social Welfare as re-presented by Ms. Subhashini is the appropriate Ministry to be impleaded in the matter and, therefore, notice to the Ministry of Home Affairs is withdrawn.

(2.) We have seen the report of the Registry which indicates that apart from Union of India six States have complied with the direction of 19th Sept., 1989. We now find that notice had been issued on the basis of the order dated 19.9.89. There is no compliance by the following parties and the State Governments:

(3.) The Registary is directed to issue notice to the appropriate Officer calling upon him/it to show cause by appearing in person, in this Court on 9th Feb., 1990, at 10.30 a.m. as to why contempt action shall not be initiated.