Narinder Khanna vs Norther Railway Catering Unit And ...
2018 Latest Caselaw 2084 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+              W.P.(C) 7468/2017 & CM APPL. 30789/2017

%                              Date of decision : 4th April, 2018

       NARINDER KHANNA                               ..... Petitioner

                           Through :    Petitioner in person.

                           versus

       NORTHER RAILWAY
       CATERING UNIT AND ORS                          ... Respondents
                     Through :          Mr. Sunil Malhotra, Adv. for R-
                                        1.
                                        Mr. Jagjit Singh, Mr. Preet Singh
                                        and Mr. Narayan Dev Parashar,
                                        Adv. for R-2/Railways.
       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                      JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. Counter affidavit on behalf of the respondent no.1 has been handed over in court which is taken on record.

2. This writ petition relates to supply of hygienic eatable goods and water to passengers at railway stations and on the trains, both essentials which cannot be denied.

3. The very issues raised by the petitioner were pending in this court since 2012 in W.P.(C)No.5902/2012 as well. Extensive responses stand filed by the Indian Railways in W.P.(C)No.5902/2012. Even the Food Safety and Standards Authority of India ('FSSAI') was a party

respondent in the said writ petition which had also filed reply therein. This writ petition of 2012 was considered today.

4. In W.P.(C)No.5902/2012, the respondents placed the fact that the Indian Railways has notified a Catering Policy, 2017 regarding supply of food on trains. We have noted the detailed submissions on behalf of the Railways and the FSSAI.

5. The order passed today in W.P.(C)No.5902/2012 notes the assurance on behalf of the Railways that all needful steps would be taken to ensure implementation of the new policy of 2017 as well as compliance with every requirement by way of law, rules and regulations in force.

6. The present writ petitioner also makes a grievance that bills are not being furnished for every eatable good. This requires to be considered by the respondents and a view taken thereon. The respondents shall examine the grievance of the petitioner regarding the possibility and feasibility of providing bills/vouchers/documentation for the services rendered by the railways on the trains.

7. In view of the orders recorded in W.P.(C)No.5902/2012 today, this writ petition and application do not need to detain us any further and disposed of in the above terms.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J APRIL 04, 2018 aj