May 11, 2019:
On Friday, the Supreme Court asked chief secretaries of four states and administrators of two Union Territories to provide in four weeks the data of people who have recovered from mental illness and are fit to go home, but languishing in hospitals.
The Top Court said the data should be provided to the Centre to enable it to prepare a road-map for setting up rehabilitation homes for such people.
A bench comprising of Justice D Y Chandrachud and Justice Hemant Gupta has asked the Chief Secretaries of Arunachal Pradesh, Jammu and Kashmir, Nagaland and Telangana to furnish all the relevant details to the Ministry of Social Justice and Empowerment for formulation of a proper roadmap.
It also asked administrators of Dadra and Nagar Haveli and Daman and Diu to furnish the details in four weeks to the Centre.
Petitioner advocate Gaurav Kumar Bansal informed the court that there was non-compliance of its last order and some states have not provided the necessary data to the Centre.
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