RAZIYA SULTAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, in the instant writ petition, is aggrieved by the inaction of the respondents on her complaint and has restricted her prayer to the following relief:-

(2.) The facts of the case exhibit that the petitioner had planned to travel from Kodarma, Jharkhand to Patna, Bihar via train bearing no. 28624, Barkakana Express on 6/7/2017. In pursuance of the same, she got her travel ticket issued and the seats were reserved in S-9 coach. The train was slated to depart from the Koderma Station at 01:20 am and the petitioner was present at the platform with her husband and minor child to board the train.

(3.) It is stated that since the display board showing location of train coaches was not working, the petitioner stood at the designated place of S-9 coach. However, upon arrival of the train, the petitioner found that the said coach, instead of being placed adjacent to S-8, was placed in the front part of the train near engine. Since the train was scheduled to halt for a very short duration, the petitioner with her minor child in lap and her husband with luggage, ran towards the front part of the train.