R. KANNAN GOVINDARAJULU Vs. UNION OF INDIA

JUDGEMENT

(1.) A counter affidavit has been filed by the respondent setting forth the steps which have been taken qua providing extinguishers and implementing Augmented First Aid facilities in trains. The affidavit shows the different steps taken, while some steps are in progress.

(2.) THE learned counsel assures that where ever the work is half done, steps would continue to be taken to implement in toto and the affidavit would be implemented in both letter and spirit.

(3.) IF any further improvement is required, the same would also be done and this matter could always be examined by the committee of experts of the Railways.