IN RE ENSURING THE SECURITY Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Taking note of the news item, which was published in the newspapers on May 24, 2022, from where it was evident that without any protective gears, open drains were being cleaned up by the persons deployed either by the Nagar Nigam or through contractors, notices were directed to be issued to different Authorities in the State.

(2.) When the case was taken up for hearing, Mr. Manish Goel, learned Additional Advocate General submitted that a roadmap shall be prepared for taking care of the situation so that the entire process of cleaning of drains is complete before the onset of monsoon, taking all protections.

(3.) Mr. Anoop Trivedi, learned Senior Advocate assisted by Mr. Vibhu Rai, Advocate for the Nagar Nigam places before the Court certain photographs along with the instructions received from the Nagar Nigam. The kind of situation, as is evident from the photographs, cannot be expected in the 21st century.