Heeding the need for providing speedy and specialized justice in matters relating to social justice, Hon’ble Chief Justice of India H.L. Dattu constitutes special bench titled “Social Justice Bench” comprising of Hon’ble Mr. Justice Madan B. Lokur and Hon’ble Mr. Justice Uday U. Lalit.
The Social Issues where the constitutional mechanism has to play a proactive role in order to meet the goals of the Constitution were the release of surplus food grains lying in stocks for the use of people living in the drought affected areas; framing a fresh scheme for public distribution of food grains; to take steps to prevent untimely death of the women and children for want of nutritious food; providing hygienic mid-day meal besides issues relating to children; providing night shelter to destitute and homeless; providing medical facilities to all the citizen irrespective of their economic conditions; to provide hygienic drinking water; providing safety and secured living conditions for the fair gender who are forced into prostitution, etc., to name a few.
The Special Bench, that will start functioning from 12.12.2014 and will sit on every working Friday to hear the matters, will not only deal with the matters pending before the Supreme Court but will also take up fresh matters.Dated: 03.12.2014