- (1.) In our order dated 25-11-97 we were constrained to point out that in spite of lapse of two years nothing has been done and therefore we were required to direct all the States to comply with the directions in all respects by February 3, 1998. Except the State of Orissa, none of the States have complied with the directions given in full. In fact this Court in the said order observed as follows : "It is made clear that in the event of failure to comply with these directions, contempt proceedings will have to be initiated against the Chief Secretary of the State Government/Union Territory Administration concerned. An affidavit about compliance of these directions shall be filed on behalf of the State Governments/Union Territories by February 3, 1998."
(2.) As pointed out, except State of Orissa, no other State/Union Territory has complied with our directions in full. Some excuses are sought to be given before us but we do not find any justification for accepting such lame excuses.
(3.) Therefore, we direct the Registry to issue notices for contempt, except to State of Orissa, as directed in the order dated 25-11-1997 returnable by 5-5-1998.;