ARUN KUMAR Vs. STATE OF UTTARAKHAND AND OTHER

JUDGEMENT

(1.) Heard on the Misc. Application No. 848 of 2018.

(2.) In sequel to the directions issued by this Court on 4.7.2018, Mr. D. Senthil Pandiyan, Secretary (Transport) to the State of Uttarakhand is present in person before the Court.

(3.) The Court has a long interactive session with Mr. Pandiyan. To minimise the accident in the State of Uttarakhand, he has brought to the notice of the Court that there are about 1000 vulnerable spots prone to accidents. He also submits that poor road conditions/ overloading, over-speeding, drunken driving, defective buses are also the contributory factors leading to accidents.