GANGA SARAN Vs. COMISSIONER OF POLICE

JUDGEMENT

(1.) Present petition filed under Articles 226 and 227 of the Constitution of India as a Public Interest Litigation ('PIL'), seeks issuance of direction to the Respondent i.e., Commissioner of Police for removal of Interactive Voice Response (IVR) and other computer-generated voice prefixed in Emergency Helpline No. 112.

(2.) The Petitioner states that IVR is disabling the public at large to connect with the emergency helpline during any kind of contingency. The Petitioner states that IVR runs for a few seconds and requires the caller to press '8' in order to lastly connect to the operator. It is contended that in case of failure to press '8' the call gets automatically disconnected.

(3.) The Petitioner states that the IVR in Emergency Helpline No. 112 is unnecessary, and the same is discouraging the public to reach helpline directly.