CONTAINER CORP. OF INDIA Vs. STATE

JUDGEMENT

(1.) On 06.05.2017, at about 7.30 AM, the duty officer at police station Pul Prahaladpur was informed on telephone about the leakage of poisonous gas behind Senior Secondary School in front of the Container Corporation of India (hereinafter called CONCOR), Tuglakabad. The emission caused irritation in the eyes of many residents of the locality including children.

(2.) On such report, the police galvanized into action. The entire area from where the emission had taken place was cordoned off with the help of staff and efforts were made for quick evacuation and transportation of the victims to the hospital. Fire brigades, Delhi Disaster Management team and the police staff swooped into action for finding out as to whether any victim was trapped in the school premises situated nearby.

(3.) It was then learnt through a CISF staff deployed near the exit gate of the CONCOR that some kind of poisonous gas/chemical had leaked from a truck. It was found that the chemical/gaseous substance which escaped from one of the containers kept in the truck was chloromethyl pyridine 60%, which was imported from China for Crystal Crop Protection Pvt. Ltd and the same was being transported in the truck No.HR-38T-8972 from the custom bound area of the CONCOR. As an emergency measure, the name of the chemical/gas was passed on to all hospitals in order to facilitate the diagnosis and the treatment of the victims accordingly.