SAGAR BAHUUDDESHIYA SHIKSHAN SANSTHA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) In spite of the seriousness of the issue as can be evidenced by the speaking order dtd. 18/4/2023, it appears that though the State Government could make endavour to obey the directions, the Union Government is absolutely negligent in complying with the directions and taking measures in tune with the directions. For the time being, by way of last indulgence and hoping and trusting that a good sense would prevail over the authorities, we adjourn the matter by a week. If no positive actions are noticed on behalf of the Union of India by the next date, we may be compelled to call upon the secretary of the concerned department to remain present.

(2.) Some of the aforementioned matters are fresh. However, having considered the fact situation, the directions of this Court contained in the order dtd. 18/4/2023 would be applicable even in these petitions. The learned A.G.P. and the learned advocate Mr. Talhar for the respondent No. 1- Union of India waive service and seek time to take further instructions even in those matters.

(3.) S.O. to 7/7/2023, at 2.30 p.m.