SUO MOTU Vs. STATE OF RAJ

JUDGEMENT

(1.) Mr. Pankaj Gupta, learned Amicus Curiae has invited attention of the Court towards different orders, especially orders dated 25.04.2018, 04.09.2018, 08.05.2019 and 29.05.2019.It is submitted that the on 25.04.2018, the Court was informed that during 10th Session of the State Legislative Assembly, a declaration was made by the State Government on the Floor of the House on 27.02.2018 for establishing facility for Narco Analysis Tests at Jaipur. Requirement of equipment, manpower, space and other infrastructure etc. was being assessed and once it was done, the steps were to be taken to procure the budget for the purpose.

(2.) For DNA examination, isolation with accessories were required to be purchased, for which machines were to be procured. Learned Amicus Curiae submitted that nothing has happened on that aspect.

(3.) Learned Amicus Curiae further submitted that this Court passed a detailed order on 29.05.2019 with regard to filling up posts of Director and Additional Director by tenure appointment from the open market as so far existing staff in the feeder cadre was not eligible for promotion and the Court observed that keeping these posts vacant for long would not be conducive for efficient working of the forensic science laboratories in the State.