Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Paramvir Singh Saini v. Baljit Singh & Ors

Paramvir Singh Saini v. Baljit Singh & Ors

(Supreme Court Of India)

Special Leave to Appeal (Crl.) No(s). 3543/2020 | 06-04-2021

We have heard Mr. Siddhartha Dave, learned Amicus Curiae and perused Report No.5 filed on 05.04.2021. This Report is taken on the record of the Court and will form part of today’s order.

We have been informed that since the last occasion, the Union of India has now filed an affidavit in which it is indicated that certain amounts by way of budgetary allocation are necessary so far as the six agencies are concerned in order to implement our order. We direct that the budgetary allocation of these amounts as indicated in page 3 and 4 of the Report be made within one month from today. Certain time-lines for implementation of our order have also been indicated so far as these six agencies are concerned, which are set out at pages 5 & 6 of the Report. We direct that after budgetary allocation is made within the one month given by us, our earlier orders will be implemented in letter and spirit within a period of six months from the date on which budgetary allocation is made.

We have also perused the Report so far as the progress recorded qua the States of Uttarakhand, Haryana and Bihar. However, so far as Andaman & Nicobar Island is concerned, nothing has yet been done despite our earlier orders. The Principal Secretary is directed, as a last chance, to ensure that the budgetary allocation that is necessary to implement our earlier orders is made within one month from today after which our earlier orders will be implemented in letter and spirit within a period of six months from the date on which budgetary allocation is made.

We thank Mr. Siddhartha Dave, learned Amicus Curiae for the valuable assistance given.

To come up on 20th October, 2021 before a Bench of which Hon. B.R. Gavai, J. is a Member.

Advocate List
  • Petitioner Adv :MR. BANKEY BIHARI, AOR,MR. BIRENDRA BIKRAM, ADV.,MR. NAVEEN KUMAR CHAUDHARI, ADV.,MR. PANKAJ SHARMA, ADV.,MR. KRISHNA KANT SHARMA, ADV.,MR. VIKRAM CHAUDHRI, SR. ADV.,MR. HARSHIT SETHI, ADV.,MR. GAUTAM AWASTHI, AOR.,MR. KESHAVAM CHAUDHRI, ADV.,MR. RAHIL MAHAJAN, ADV.,MR. RISHI SEHGAL, ADV.,MS. RIA KHANNA, ADV.,MR. ASHISH BATRA, AOR

  • Respondent Adv :MR. NIKUNJ DAYAL, AOR,MRS. JASPREET GOGIA, AOR,MS. MANDAKINI SINGH, ADV.,MR. KARANVIR GOGIA, ADV.,MS. SHIVANGI SINGHAL, ADV.,MS. ASHIMA MANDLA, ADV,MR. K.K. VENUGOPAL, ATTORNEY GENERAL FOR INDIA,MR. TUSHAR MEHTA, SG,MS. MADHVI DIVAN, ASG,MS. NIDHI KHANNA, ADV,MR. CHINMAYEE CHANDRA, ADV,MR. RAJAT NAIR, ADV,MR. RAJ BAHADUR YADAV, ADV.,MR. B. V. BALARAM DAS, AOR,MR. RAVINDRA LOKHANDE, ADV.,DR. ABHISHEK ATREY, ADV.,MS. AMBIKA ATREY, ADV.,DR. VIDYOTTMA JHA, ADV.,MR. MAHFOOZ A. NAZKI, AOR,MR. POLANKI GOWTHAM, ADV.,MR. SHAIK MOHAMAD HANEEF, ADV.,MR. T. VIJAYA BHASKAR REDDY, ADV.,MR. AMITABH SINHA, ADV.,MR. SHREY SHARMA, ADV.,MR. ABHIMANYU TEWARI, AOR,MS. ELIZA BAR, ADV.3,MR. MANISH KUMAR, AOR,MR. S.C. VERMA, ADVOCATE GENERAL,MR. MANOJ KUMAR SINGH, AAG,MR. SUMEER SODHI, AOR,MR. HUSSAIN ALI, ADV.,MR. SHEKHAR RAJ SHARMA, ADV.,MR. SANJAY KUMAR VISEN, AOR,MR. B. K. SATIJA, AOR,MS. TARUNA ARDHENDUMAULI PRASAD, AOR,MR. PARTH AWASTHI, ADV.,MR. SATISH PANDEY, AOR,MR. TAPESH SINGH, AAG,MR. VISHNU SHARMA, ADV.,MS. MUKTI CHAUDHRY, AOR,MS. K. ENATOLI SEMA, AOR,MR. AMIT KUMAR SINGH, ADV.,MR. APRATIM ANIMESH THAKUR, ADV.,MS. PRACHI HASIJA, ADV.,MR. V. N. RAGHUPATHY, AOR,MD. APZAL ANSARI, ADV.,MR. C. K. SASI, AOR,MR. SAURABH MISHRA, AAG,MR. GOPAL JHA, AOR,MS. ANURADHA MISHRA, ADV.,MR. ARJUN GARG, AOR,MR. RAHUL CHITNIS, ADV.,MR. SACHIN PATIL, AOR,MR. AADITYA A. PANDE, ADV.,MR. GEO JOSEPH, ADV.,MR. PUKHRAMBAM RAMESH KUMAR, AOR,MS. ANUPAMA NGANGOM, ADV.,MR. KARAN SHARMA, ADV.,MR. AVIJIT MANI TRIPATHI, AOR,MR. SHAURYA SAHAY, ADV.,MS. REKHA BAKSHI, ADV.,MR. T.K. NAYAK, ADV.,MR. SIDDHESH KOTWAL, ADV.4,MR. DIVYANSH TIWARI, ADV.,MS. ANA UPADHYAY, ADV.,MS. MANYA HASIJA, ADV,MR. NIRNIMESH DUBE, AOR,MR. SHOVAN MISHRA, AOR,MS. BIPASA TRIPATHY, ADV.,DR. MANISH SINGHVI, SR. ADV.,MR. SANDEEP KUMAR JHA, AOR,DR. MANISH SINGHVI, SR. ADV.,MR. B.S. RAJESH AGRAJIT, ADV.,DIPTI SINGH, ADV.,JYOTI RANA, ADV.,MR. D. K. DEVESH, AOR,MR. RAGHVENDRA KUMAR, ADV.,MR. ANAND KUMAR DUBEY,MR. NARENDRA KUMAR, AOR,MR. JAYANTH MUTH RAJ, SR. ADV, AAG,MR. M. YOGESH KANNA, AOR,MR. RAJARAJESHWARAN. S, ADV,MR. ADITYA CHADHA, ADV,MS. UMA PRASUNA BACHU, ADV,MR. S. UDAYA KUMAR SAGAR, AOR,MS. SWEENA NAIR, ADV.,MR. SHUVODEEP ROY, AOR,MR. RAHUL RAJ MISHRA, ADV.,MR. VINOD DIWAKAR, AAG,MS. RUCHIRA GOEL, AOR,MR. GAURAV DHAMA, ADV.,MR. P.N. DUBEY, ADV.,MR. JASWANT SINGH RAWAT, AOR,MR. SOUMITRA G. CHAUDHURI, ADV.,MR. CHANCHAL KUMAR GANGULI, AOR,MRS. G. INDIRA, AOR,MS. MRINAL KANTI MANDAL, ADV.,MR. K.V. JAGDISHVARAN, ADV.,MR. GURINDER SINGH GILL, SR. ADV.,MR. P.P. NAYAK, ADV.,MS. AASHNA GILL, ADV.,MR. PRATAP SINGH GILL, ADV.,MS. BHUPINDER, ADV.,MS. VANDANA HOODA, ADV. 5,MR. KULDEEP SINGH KUCHALIYA, ADV.,MR. AJAY PAL, AOR,MR. CHIRAG M. SHROFF, AOR,MS. ABHILASHA BHARTI, ADV.,MR. SUSHANT DOGRA, ADV.,MR. CHANDRA BHUSHAN PRASAD, AOR,MR. RAJ BAHADUR YADAV, AOR,MR. V. G. PRAGASAM, AOR,MR. S. PRABHU RAMASUBRAMANIAN, ADV.,MS. NITYA RAMAKRISHNAN, SR. ADV.,MR. MRIGANK PRABHAKAR, AOR,MS. LIZ MATHEW, AOR,MS. DEEPANWITA PRIYANKA, ADV.,MR. ANIRUDDHA P. MAYEE, AOR

Bench
  • HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
  • HON'BLE MR. JUSTICE B.R. GAVAI
  • HON'BLE MR. JUSTICE HRISHIKESH ROY
Eq Citations
  • LQ/SC/2021/998
Head Note

Constitution of India — Arts. 21, 32, 21-A, 39-A, 48-A and 51-A(g) — Right to Health — Right to Health Care — Right to Health Care for Transgenders — Implementation of Supreme Court's orders — Timelines for implementation of orders — Budgetary allocation — Directions issued