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All the High Courts have been requested by the Supreme Court to register Suo Motu Public Interest Litigations regarding the filling up of the large number of vacancies in various posts in the police forces in the respective states.
Manish Kumar had filed a writ petition in 2013, contending that the situation of law and order has depleted due to the existence of large number of vacancies, in the police service at all levels. Many states have filed affidavit and status report on the matter as directed by the court.
The registry was directed to transfer records regarding the writ petition filed in this regard in respective High Courts by the bench comprising of Chief Justice of India Ranjan Gogoi, Justice Deepak Gupta and Justice Sanjiv Khanna.
The writ petition was later amended and the following reliefs are prayed for:
It was observed by the bench last week:
"From the material on record and the Orders passed by this Court from time to time it appears that one of the central issues canvassed till date is the filling up of the large number of vacancies in the different posts in the police forces in the States. In this regard detailed affidavits have been filed by a large number of States. In view of the factual matrix at some point of time it was in the contemplation of the Court that the matter be sent to High Court(s) for effective monitoring instead of this Court continuing with the present writ petition. Issue and problems are State specific and can be appropriately dealt with by the respective High Courts."
The court passed the following order:
"We are of the view that the records pertaining to each of the States including affidavits etc. be sent by the Supreme Court Registry to the Registry of the concerned High Courts with a request to Hon'ble the Chief Justice of the High Court to entertain the matter on the Judicial Side as suo motu Public Interest Litigation and monitor the prayers made from time to time."
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