ASHWINI KUMAR UPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) We have perused the additional affidavit dated 11.12.2017 filed by the Additional Secretary to the Government of India, Ministry of Law and Justice, Legislative Department pursuant to the Order of this Court dated 1.11.2017.

(2.) Insofar as queries 1, 2 and 3 posed in the aforesaid order of this Court and the information sought for, further time has been prayed for by the Union of India to collect information which necessarily would involve interactions with the State Government(s) and the High Court(s).

(3.) Having regard to the fact that the information sought for by the Court would not be readily available and, indeed, would be a matter of collection from different agencies,as mentioned in the additional affidavit, we grant two months further time to the Union of India to collect the said information and respond to the aforesaid queries 1, 2 and 3.