PRAKASH SINGH Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) The learned Solicitor General has placed before us a copy of the Office Memorandum dated May 25, 1998 whereby the Government of India has set up a committee for going into the matters mentioned in the said Memorandum. The terms of the reference of the said committee have been set out in paragraph 3 of the Memorandum. Shri Shanti Bhushan has submitted that certain matters mentioned in the suggested terms of Reference need urgent attention and that the Committee may be requested to examine and submit its report on these matters within a period of three months. The suggestions made by Shri Shanti Bhushan shall be forwarded to the Committee by the Union of India and the Committee is requested to consider the matters mentioned in subparagraphs (i) to (iii) of paragraph 1 of the said suggestions and give its report preferably within three months. The report of the Committee on these matters as "well as the report of the Committee on the terms of reference shall be placed before the Court soon after the said reports are submitted by the Committee. Shri Shanti Bhushan states that he proposes to move an application for seeking interim directions in the matter. If such an application is moved, the notice on the said application may be given to the union of India as well as to the respective States. List on August 18, 1998.