- (1.) The State of Manipur has fully complied with the directions of this Court. UNION TERRITORY OF PUDUCHERRY:
(2.) So far as the Union Territory of Puducherry is concerned, it is stated that they are taking steps to comply with the directions of the Court and have approached the Central Government for obtaining necessary permission. Mr. C.S. Rajan, senior advocate appearing for the Union Territory of Puducherry, assures the Court that by July 2012, all the recommendations of the Justice (Retd.) Padmanabhan's Committee, as approved by this Court, shall be fully complied with. STATE of BIHAR:
(3.) The State of Bihar has complied with all the directions, except one, relating to grant of medical facilities to the judicial officers. Counsel appearing for the State of Bihar submits that the direction with regard to medical facilities will also be implemented very shortly in compliance with the recommendations of the Shetty Commission, as approved by this Court. STATE of JAMMU & KASHMIR:;