MAHENDRA SINGH PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Both these applications are filed seeking extension of time of one year to arrange the needful to start a course with due recognition of the Bar Council of India.

(2.) By its order, in WP(PIL) No. 127 of 2014 and W.P.(PIL) No. 196 of 2014 dtd. 19/6/2018, a Division Bench of this Court, while disposing of both the writ petitions, issued the following mandatory directions A. The State Government is directed to start the National Law University in the State within three months from today. B. The respondent-State is directed to run the University from the government building or by hiring a private accommodation at a reasonable rate.

(3.) The affidavit filed in support of the present applications, as affirmed on 27/2/2019, is silent regarding the steps, if any, taken by the respondents so far to comply with the directions in W.P.(PIL) No. 127 of 2014 and W.P.(PIL) No. 196 of 2014 dtd. 19/6/2018.