COURT ON ITS MOTION Vs. UNION OF INDIA

JUDGEMENT

(1.) CERTAIN submissions were made during the pronouncement of the judgment on behalf of various authorities and particularly the Government of NCT of Delhi and Union of India, praying for issuance of certain further directions to put the matter beyond ambiguity and to fix the responsibility of concerned departments.

(2.) WE are of the considered view that in order to ensure complete implementation of the directions and also not to pass orders, which would come in conflict with the orders passed by the other Courts, we also issue the following directions :-