- (1.) SECRETARIES of the Departments concerned of the States of Chhattisgarh, Orissa, Karnataka, Meghalaya and Delhi will be present in this Court on 5-10-2005 to explain the default on the part of those States in filing any affidavit whatsoever in compliance with this Court's direction dated 1-3-2005 (Ramakant Rai (1) v. Union of India, 2009 (16) SCC 565).
(2.) AS far as the States who have filed affidavits are concerned, their specific stand with regard to the various directions given by this Court in the order dated 1-3-2005] is not clear. They shall file affidavits within the aforesaid period of three weeks reporting compliance, failing which the Secretaries of those Departments shall be present. These are: the States of West Bengal, Kerala, Goa, Punjab, Haryana, Tripura, Manipur, Rajasthan, Assam, Tamil Nadu, Andhra Pradesh and Uttar Pradesh. Any other State which has filed an affidavit in which there is some lacunae as indicated in the chart (which has been handed up by the learned counsel on behalf of the petitioner and which will be circulated to the counsel for all the States), it shall also file an affidavit explaining the lacunae as pointed out in the chart within the aforesaid period, failing which the Secretary of the Department concerned shall be present on 5-10-2005.;