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Peoples Union For Civil Liberties (pucl) v. Union Of India & Ors

Peoples Union For Civil Liberties (pucl) v. Union Of India & Ors

(Supreme Court Of India)

Writ Petition(s)(Civil) No(s). 277/2015 | 14-07-2020

1. Issue notice in respect of prayer (j) of the instant writ petition which reads as under :

“For an order directing all States and UTs to pay the maternity benefit of not less than Rs.6,000/- to all pregnant women and lactating mothers with effect from 5.7.13 in accordance with Section 4(b) of the National Food Security Act.”

2. The respondent – Union of India may furnish a status report in that regard.

Advocate List
  • Mr. Colin Gonsalves, Sr. Adv. Ms. Olivia Bang, Adv., Mr. Satya Mitra, AOR, Mrs. Anil Katiyar, AOR, Mr. Abhimanyu Tewari, AOR, Mr. Saket Singh, Adv., Mrs. Niranjana Singh, AOR, Ms. Aswathi M.k., AOR, Mr. Apoorva Bhumesh, AOR, Ms. Hemantika Wahi, AOR, Mr. Suhaan Mukerji, Adv. Ms. Liz Mathew, Adv. Mr. Vishaal Prasad, Adv. Mr. Amit Verma, Adv. For M/s PLR Chambers And Co., AOR Mr. M. Shoeb Alam, AOR, Mr. Gopal Prasad, AOR, Mr. V. N. Raghupathy, AOR, Mr. Rahul Kaushik, AOR, Mr. Nishant Ramakantrao Katneshwarkar, AOR Ms. Rachana Srivastava, AOR Mr. Siddhesh Kotwal, Adv. Ms. Arshiya Ghose, Adv. Mr. Divyansh Tiwari, Adv. Ms. Astha Sharma, AOR Mr. T. G. Narayanan Nair, AOR, Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv. Ms. Uttara Babbar, AOR Ms. Bhavana Duhoon, Adv. Mr. Manan Bansal, Adv., Dr. Manish Singhvi, Sr. Adv. Mr. Milind Kumar, AOR, M/S. Arputham Aruna And Co, AOR Mr. Jayant Muthuraj, AAG, Mr. M. Yogesh Kanna, AOR, Mr. Shuvodeep Roy, AOR Mr. Ankur Prakash, AOR Mr. Jatinder Kumar Bhatia, AOR Dr. Rajesh Pandey, Adv. Ms. Aswathi M.K., AOR Mr. Parijat Sinha, AOR Mr. K.V. Jagdishvaran, Adv. Ms. G. Indira, AOR Ms. Deepanwita Priyanka, AOR Mr. Sachin Patil, Adv. Mr. Rahul Chitnis, Adv. Mr. Chandra Prakash, AOR Mr. Chirag M. Shroff, AORMr. Raghvendra Kumar, Standing Counsel Mr. Narendra Kumar, AOR Mr. V.G. Pragasam, Adv. Mr. S. Prabu Ramasubramanian, Adv. Mr. Jayant K. Sud, AAG Ms. Suhashini Sen, Adv. Mr. S.S. Rebello, Adv. Mr. G.S. Makker, AOR Mr. Raj Bahadur Yadav, Adv. Mr. Jishnu M.L., Adv. Mrs. Priyanka Prakash, Adv. Mr. G. Prakash, AOR Mr. Abhimanyu Tewari, AOR Ms. Eliza Bar, Adv. Mr. Ajay Bansal, AAG Ms. Veena Baura, Adv. Mr. Gaurav Yadav, Adv. Mr. Sanjay Kumar Visen, AOR Mr. Arjun Garg, AOR Mr. Rati Tandon, Adv.

Bench
  • HON'BLE MR. CHIEF JUSTICE SHARAD ARVIND BOBDE
  • HON'BLE MR. JUSTICE R. SUBHASH REDDY
  • HON'BLE MR. JUSTICE A.S. BOPANNA
Eq Citations
  • (2020) 17 SCC 118
  • LQ/SC/2020/952
Head Note

Constitution of India — Art. 21 — Right to health — Maternity benefit — Maternity benefit of not less than Rs.6,000/- to all pregnant women and lactating mothers with effect from 5.7.13 in accordance with S. 4(b) of National Food Security Act, 2013 — Notice issued and status report directed