Deendayal Bang vs Union Of India
2021 Latest Caselaw 221 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 17903/2018

Deendayal Bang S/o Shri Ramgopal Bang, Aged About 32 Years, Resident Of Sadar Bazar, Ren, Tehsil Merta City, District Nagaur, Rajasthan.

----Petitioner Versus

1. Union Of India, Through The Chief Secretary, Ministry Of Railway, Government Of India, Rail Bhawan, New Delhi Through Its Secretary.

2. The Railway Board, Under The Ministry Of Railway Rail Bhawan, New Delhi, Through Its Director, Mechanical Transportation (Coaching) Ii, Authorized Officer/ Coaching Directorate.

3. North West Railway, Jodhpur Through Divisional Rail Manager (Operating), Near Police Commissioner Office, Jodhpur, Rajasthan.

4. General Manager, North Western Railway, Jawahar Circle, Jaipur.

5. Chief Commercial Manager, North Western Railway, Head Quarter, Near Jawahar Circle, Jaipur.

6. Station Superintendent, Ren Railway Station, Tehsil Merta City, District Nagaur, Rajasthan.

                                                                ----Respondents


For Petitioner(s)        :     None present
For Respondent(s)        :     Mr. Kamal Dave, through Cisco Webex

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE DINESH MEHTA Judgment

07/01/2021

1. The present writ petition (PIL) has been preferred for

following directions:

"(i) That the respondents may be directed to provide the required facilities which the paralyzed passengers and their families are required and are necessary to

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make the travel of those passengers ease and convenient.

(ii) That the respondents may be directed to increase the stoppage of mail/express train at Ren Station so that the paralyzed passengers find it convenient to travel by train and make their travel convenient and with all facilities.

(iii) Any other appropriate order or direction, which this Hon'ble Court may deem just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioners."

2. In continuation of the reply earlier filed, an additional

reply/status report dated 27.7.2020 has been filed by the

respondents (Railways) pursuant to order dated 15.01.2020. It is

inter alia, stated that additional toilet facilities (men and women)

and drinking water facilities for specially abled persons have been

provided and made operational. It is also stated that proper

facilities for separate urinals, drinking water tap and water coolers

have been provided.

3. Upon perusal of the reply and status report, we are satisfied

that the respondents have provided requisite facilities. We are not

inclined to issue any mandamus for prayer No.(ii), as it is a policy

matter.

4. The proceedings of the present writ petition are, therefore,

closed.

5. The writ petition stands disposed of for statistical purposes.

(DINESH MEHTA),J (INDRAJIT MAHANTY),CJ

176-CPGoyal/-

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