Court On Its Own Motion vs State Of Manipur; & Ors
2023 Latest Caselaw 84 Mani

LAIREN Digitally
        signed by
MAYUM LAIRENMAYUM
        INDRAJEET                                                                    Item No. 12
INDRAJE SINGH
ET
        Date:
        2023.02.22
        10:57:35
                               IN THE HIGH COURT OF MANIPUR
SINGH +05'30'
                                         AT IMPHAL
                                         PIL No. 13 of 2022

                     Court on its own motion
                                                                                  Petitioner
                                             Vs.
                     State of Manipur; & Ors.
                                                                               Respondents

BEFORE HON'BLE THE ACTING CHIEF JUSTICE MR. MV MURALIDARAN HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

21.02.2023 Acting C.J.

Heard Mr. Kh. Tarunkumar, learned counsel for the petitioner.

Mr. M. Devananda, learned Additional Advocate General, Manipur, has

filed an additional affidavit dated 16.02.2023 in which Mr. Kh. Tarunkumar, learned

counsel, has pointed out that the DCPO Ukhrul, has submitted an inspection report

on 30.06.2022 to the Director, Department of Social Welfare, Government of

Manipur, by making recommendations which are as follows:-

"RECOMMENDATIONS:

1. Upgrade more channels of CCTV inside the campus for 24/7 monitoring

2. Increase more numbers of bathrooms

3. Renovation of cradle point with installation of calling bells

4. Additional staffs to be recruited as per new model guidelines under Mission Vatsalya.

5. Kitchen to be renovated with adequate cooking gas facility

6. Drainage inside the campus to be well maintained

7. Timely medical routine check up to be conducted for general well being

8. Functionaries in co-ordination with competent authorities to ensure age appropriate skill/vocational programmes for inmates."

Page 1 Based on that, Mr. Kh. Tarunkumar, learned counsel, represented that

the additional affidavit has been filed on 16.02.2023 and there is no mention about

the point in the additional affidavit as to whether the recommendations made by

the DCPO has been implemented and also the order passed by the Supreme Court

reported in [(2017) 7 SCC 578, relevant para 90] has been complied with.

Mr. M. Devananda, learned Additional Advocate General, Manipur, seeks

further time to file an additional affidavit stating as to whether the recommendation

made by the DCPO in 30.06.2022 has been implemented and also the judgment of

the Supreme Court directing for visiting once in 3 months has been complied with.

Post the matter on 21.03.2023.

                     JUDGE                       ACTING CHIEF JUSTICE
Sandeep




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