RAMAKANT RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Several States have filed affidavits setting out the steps taken by them to regulate sterilisation procedures with regard to the male and female patients in their respective States. However, it is apparent that there is no uniformity with regard to the procedures nor the norms followed for ensuring that the guidelines laid down by the Union of India in this regard are being followed. Taking the best of what is being followed by some States, we direct that the States shall:

(2.) All the States have responded except the State of Jammu and Kashmir. Needless to say that the State of Jammu and Kashmir will also follow this order.

(3.) Let the matter be placed eight weeks later by which time the Union Government and State Governments should indicate the steps taken by them in compliance with this order.