SUPREME COURT OF INDIA

Before:- B.N. Kirpal CJI., K.G. Balakrishnan and Arijit Pasayat, JJ.

Writ Petition(Civil) No.653/1994. D/d. 8.07.2002.

Wasim Ahmed Saeed - Petitioners

Versus

Union of India & Ors - Respondents

For the Petitioners :- Mr. S. Sukumaran, (NP) and M/s J.B. Dadachanji & Co., Mr. Imtiaz Ahmad, Ms. Naghma Imtiaz, Mr. R D Upadhyay, Advocates.

For the Respondents :- UOI/ ASI Mr. A D N Rao, Mr. R N Poddar, M/s B. Krishna Prasad, P. Parmeswaran, BV Balramdas and Sushma Suri, For State of UP Mr. A.B. Rohtagi, Mr. R.C. Verma and Mr. Mukesh Verma, Mr. Ajay K Agarwal, (NP) Mr. Ashok Kumar Singh, (NP) Mr. S K Verma, Adv. (NP) Mr. Prashant Chaudhary, (NP) Mr. Shakil Ahmed Syed, Mr. Irshad Ahmad, (NP) Mr. Satish K. Agnihotri, (NP) Mr. Maninder Singh, (NP) Mr. Ashok K Srivastava, (NP) Advocates.

Constitution of India, Article 32 - Monuments- License to guides - Guide at Fatehpur Sikri - Court directed ASI to conduct an examination and thereafter issue license - Non compliance of order - Time granted to conduct examination on payment of Rs. 10,000/- as costs.

[Para 2]

JUGMENT

K.G. Balakrishnan, CJI. - It is stated by Mr. A D N Rao that despite the order of this Court of 8th April, 2002, the examination for issuing licences to Guides has not been held so far. The plea taken is that in 1996 there was an examination and the ASI had a confusion in its mind whether that examination was sufficient or not. We find this an absolutely irresponsible and lame excuse trying to justify the non-compliance of this Court's order of 8th April, 2002. Eight weeks' time is now granted to conduct the examination on payment of Rs. 10,000/- as costs.

2. List after eight weeks.

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