PANKAJ Vs. JOINT SECRETARY

JUDGEMENT

(1.) Advocate Shri Narnaware has produced before us the communication dated 15/03/2018 issued by the Director, Ministry of Social Justice and Empowerment (respondent no. 5) which advises the Central Government, State Government and its functionaries to refrain from using the nomenclature "Dalit" while referring to members belonging to Scheduled Caste.

(2.) Advocate Shri Narnaware submits that because of this communication, grievance made in prayer (a) is redressed.

(3.) Learned AGP pointed out that because of this decision, State Government is also deliberating and appropriate decision on line could be taken at the earliest. Advocate Shri