KUSH KALRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed as a Public Interest Litigation under Article 226 of the Constitution by the Petitioner, who is a practicing advocate in the Delhi High Court claiming to be a public spirited person as per the Writ Petition, inter alia, claiming the following reliefs:

(2.) The petitioner has shown grave concern in respect of safety measures at Railway Stations and has highlighted lack of Anti Collusion Devices, lack of alcohol checking devices, lack of emergency telephones, lack of CCTV cameras, lack of luggage scanning devices, lack of metal detector doors and hand held metal detectors.

(3.) The Petitioner has referred to certain accidents which took place in different Railway Stations in the past and has also filed information obtained through an RTI under the Right to Information Act, 2005 in respect of the aforesaid issues. The Petitioner's contention is that the State/ Indian Railways/ Respondents are duty bound to secure the right of security of each and every individual in the country and the Respondent authorities have failed to provide the following safety and security measures: