- (1.) Ms. Manali Singhal, learned counsel for the petitioner submits that she has filed a detailed chart with regard to the steps taken by the States and what steps are required to be taken by them. This Court had, on earlier occasion, directed that all the states shall file their response to the chart. Learned counsel would submit that there are certain States, namely, Himachal Pradesh, Madhya Pradesh, Haryana, Jammu and Kashmir, Odisha, karnataka, Kerala Sikkim, Goa, Arunachal Pradesh, Maharashtra, Manipur and Telangana and Union Territories of Dadra and Nagar Haveli, Daman and Diu and Lakshadweep which have not filed the response.
(2.) At this Juncture, Ms. Niharika and Ms. Aruna Mathur, learned counsel appearing for the State of Goa and Sikkim submitted that they will file their respective responses within three days hence. Mr. Sapam Biswajit Meitei, appearing for the State of Manipur and learned counsel appearing for the Union Territories of Dadra and Nagar Haveli and Daman and Diu undertake to file their response within a week hence.
(3.) As far as the other States are concerned, they are granted ten days time to file the responses failing which this Court may be compelled to direct personal appearance of the Secretaries of the concerned Departments.;