- (1.) By our order dated 12.12.2014, the petitioner was directed to make payment of Rs. 25,000/- as costs to the Supreme Court Legal Services Committee. The said amount has been deposited by the petitioner.
(2.) This case pertains to the implementation of the Babu Jagjivan Ram Chhatrawas Yojana. Under the Scheme, 433 hostels were to be completed by 31.03.2012. However, the Steering Committee has reported that only 227 hostels have been completed and their condition is found to be unsatisfactory.
(3.) The petitioner has also filed an affidavit in which it has been stated that not only the pace of construction is slow but also there is no maintenance of the hostels. The physical condition of the hostels is dilapidated and even basic minimum facilities have not been provided.;