LAWS(DLH)-2014-12-2

SENIOR CITIZENS FORUM Vs. UNION OF INDIA

Decided On December 02, 2014
Senior Citizens Forum Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India, filed as a Public Interest Litigation (PIL), alleges,

(2.) THE petition seeks the relief of, (i) holding of an inquiry by an independent agency as to why a sub -standard, non -compliant product not meeting the DGCA test standards and norms was allowed to be used for the last ten years and is continued to be allowed to be used; (ii) of quashing of the Corrigendum dated 14th September, 1995 to the DGCA Test Method of 1995; and, (iii) seeking a direction that the quality, efficiency and standard of Water Detecting Capsules used for detecting free water in aviation fuel shall be regulated and monitored by DGCA alone as was being done till the year 2008.

(3.) THE petition was entertained and notice thereof issued. The respondent no.6 Kaveri Baag Corporation and the three respondents oil companies have filed their counter affidavits. The UOI and DGCA have also filed their short affidavit. Rejoinders have been filed by the petitioner.