IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH Vs. IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH

JUDGEMENT

(1.) The Union of India has filed a compilation of information pursuant to our order dated 6th February, 2018 which indicates that it has received a communication from 28 out of 36 State Governments and Union Territories.

(2.) It is stated that the State Level Advisory Boards (SLABs) have been constituted in 27 out of 36 States and Union Territories as per information received by the Central Pollution Control Board. However, as per Rule 23 of the Solid Waste Management Rules, 2016 only in 20 out of 36 States and Union Territories SLABs have been constituted.

(3.) The meetings of the SLABs have been held only by 17 State Governments and Union Territories. Out of this, only three State Governments and Union Territories have held two meetings. The NCT of Delhi has held six meetings. All other State Governments and Union Territories have either held one meeting or not held any meeting at all.