August 21,2018:
On Monday, Delhi HC asked Delhi Metro Rail Corporation (DMRC) how it can justify not providing free drinking water to the commuters if Metro Services in Kochi, Jaipur, Lucknow and other cities are making it available.
HC Bench comprising of Chief Justice Rajendra Menon and Justice V K Rao asked DMRC how it was going to provide water free of cost to the commuters at one location inside the metro stations so that it is accessible to everyone.
Bench stated that,“Clarify how you (DMRC) will implement it. Clarify if you can provide free drinking water at one particular point in a station which is accessible to all commuters”.
High Court Bench asked for the information as DMRC in an affidavit has said that in stations where water ATMs or kiosks are not available its officials can be approached by those in emergent need of water.
Advocate Kush Sharma, appearing for petitioner Kush Kalra, submitted before HC Bench that Metro Services in other cities were providing free drinking water to the commuters, but Delhi Metro, which was a consultant in all those projects, was not.
Delhi HC Bench has posted the matter for further hearing on 11th October,2018.
Source TOI
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