MD. MEINAM SIDIQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned Senior counsel assisted by Md. Murtaza Ahmed, learned advocate appearing for the petitioners, Mr. S. Suresh, learned ASG appearing for the respondent No. 1, Mr. N. Kumarjit, learned Advocate General assisted by Mr. P. Tamphamani, learned advocate appearing for the respondents No. 2 to 7 and 11 and Mr. M. Hemchandra, learned Senior counsel assisted by Mr. Juno Rahman, learned advocate appearing for the respondents No. 8 and 9.

(2.) Mr. N. Jotendro, learned senior counsel appearing for the petitioners submitted that similar issues arising in the present PIL had already been considered and decided by this High Court in Writ Petition (PIL) No. 1 of 2012 wherein the High Court has made certain observations and given certain directions. The relevant portions of the judgment and order dated 29.05.2018 passed by this Court in Writ Petition (PIL) No.1 of 2012 are as under:

(3.) The learned Senior counsel appearing for the petitioners submitted that when the respondents failed to take up any concrete and appropriate action in compliance with the earlier order passed by this Court in PIL No. 1 of 2012, the present petitioners have already approached this Court earlier by filing PIL No. 5 of 2020 raising the same issue involved in the present PIL and praying for the same reliefs. Relying on the earlier judgment and order dated 29.05.2020 passed in PIL No. 1 of 2012, this Court disposed of the said PIL No. 5 of 2020 by order dated 17.02.2020. The relevant portions of the said order are as under :