MINABEN NAGJIBHAI PRAJAPATI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. G.M. Joshi for learned advocate Mr. Vyom H. Shah for the petitioners, learned advocate Mr. Harsheel D. Shukla for respondent No. 1, learned Advocate General Mr. Kamal Trivedi with Learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent Nos. 2 and 3.

(2.) Learned Advocate General has tendered further affidavit on behalf of respondent No. 3 wherein it is stated that the Central Government is required to formulate the policy as directed by the Hon'ble Supreme Court of India as per the decision in case of Rajneeshkumar Pandey v. Union of India in Writ Petition (Civil) No. 132 of 2016 and till such policy is formulated, the State Government would like to wait and immediately upon receipt of the requisite guidelines, State Government will forthwith act in the matter.

(3.) Learned Senior Advocate Mr. Joshi pointed out that in para 57 of the aforesaid judgment, the Hon'ble Supreme Court has also observed and directed that "until such time, as a stopgap arrangement adopt the recommendations made by the State Commissioner, NCT of Delhi in case of Ms. Reshma Parveen reproduced in para 51 above".