SATHYADAS Vs. DIVISIONAL OFFICER, FIRE AND RESCUE SERVICES

JUDGEMENT

(1.) This case presents issues that require great circumspection since it calls into attention the singular importance of interior stairs in high rise buildings especially in the event of evacuation in a fire incident.

(2.) The operational significance of an interior staircase during fire fighting operations transcends mere code compliance and even their design. When fire erupts in a high rise building, the interior stairs become the primary means of egress of occupants and fire fighters alike.

(3.) Experience has shown that fire always takes the path of least resistance when spreading to uninvolved areas of the building and the internal stairs also sometimes become its unwitting travel partner. The prescriptions, therefore, relating to the staircases are vital and deserve full compliance.