The Gauhati High Court has established a committee to oversee the implementation of the Supreme Court's directives from the case Rajeeb Kalita v. Union of India & Ors on constructing adequate toilet facilities in court premises and tribunals, with particular attention to the needs of women, specially-abled individuals, and transgender persons.

The Supreme Court had directed that each High Court must constitute a committee to oversee the implementation of its order regarding the construction of toilet facilities in court premises and tribunals. The committee must be formed within six weeks and should be chaired by a Judge nominated by the Chief Justice.

The composition of the Committee constituted by the Gauhati High Court is as follows:

Chairman- Justice Manash Ranjan Pathak

Secretary- Registrar (Administration) assisted by the Joint Registrar (PM&P)

Members:

  1. Registrar General
  2. Chief Secretary (of the States of Assam, Nagaland, Mizoram and Arunachal Pradesh as and when matters related to the concerned State are involved the concerned stakeholders of the States will be participants)
  3. Finance Secretary (of the States of Assam, Nagaland, Mizoram and Arunachal Pradesh as and when matters related to the concerned State are involved the concerned stakeholders of the States will be participants)
  4. PWD Secretary (of the States of Assam, Nagaland, Mizoram and Arunachal Pradesh as and when matters related to the concerned State are involved the concerned stakeholders of the States will be participants)
  5. President/Secretary, Bar Association (of the Principal Seat, Kohima Bench, Aizawl Bench, Itanagar Permanent Bench and the District Bar Associations as and when matters related to the concerned State/District are involved the concerned stakeholders of the States will be the participants)

     

Picture Source :

 
Vishal Gupta