BHOOMI CHATTER SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India filed in public interest, seeks mandamus to the Commissioner, Deputy Commissioner (Narela Zone) and the Chief Engineer (Narela Zone) of the North Delhi Municipal Corporation (Municipality) to carry out the decisions taken in the meetings held on 30 th May, 2012 and 9 th August, 2012 the Minutes whereof are filed along with the petition. The petition also seeks a direction to the said respondents to take decision and finalize the demand for 196 Safai Karamcharies, as proposed in the noting dated 6 th July, 2012 of the Assistant Commissioner of the Municipality.

(2.) The Minutes of the meeting dated 30 th May, 2012 record the bad condition of the parks, non-functional street lights, narrow drains and broken culverts, silted drains in Ward No.31 of the Narela Zone and the remedial steps to be taken therefor by the concerned Departments/Officials of the Municipality as well as the decision for increasing availability of Safai Karamcharies in the said Ward. The Minutes of the meeting held on 9 th August, 2012 are also on similar lines.

(3.) The petition is preferred not by any ordinary citizen, or by an NGO or a Society working for the betterment of residents of the said Ward of Narela Zone of the respondent Municipality, but by the Municipal Councillor of the said Ward of the Narela Zone.