RESEARCH FOUNDN Vs. UNION OF INDIA

JUDGEMENT

(1.) After hearing learned counsel for the parties, the Court made the following order:

(2.) In respect of adequate facilities of testing at the laboratories at the gateway points, i.e., Ports, ICDS Customs Areas, for testing potentially hazardous wastes and recyclables and the said laboratories being manned by the trained staff, the stand of MOEF is that the customs labs are being upgraded. Mr. ADN Rao seeks 12 months time to upgrade the labs. Allowing the said request, but directing quarterly reports to be filed in this court detailing the progress made, the labs as suggested should be upgraded and manned staff officers posted within the period of 12 months. Compliance report shall be filed soon after expiry of 12 months. Meanwhile, the test shall be conducted by accredited laboratories certified by CPCB.

(3.) CPCB, Mr. Panjwani states, is imparting periodical training to Customs and Port officials. The document prepared by Dr. KR Ranganathan, a member of HPC, on the aspect of testing method for analysis of hazardous wastes, instrumentation and training requirements shall form part of the training imparted by CPCB.