LAWS(ALL)-2022-7-104

RE ENSURING Vs. CHIEF SECRETARY

Decided On July 12, 2022
Re Ensuring Appellant
V/S
CHIEF SECRETARY Respondents

JUDGEMENT

(1.) Taking note of a news item published in a newspaper on May 24, 2022 regarding cleaning of drains in the city where the workers were carrying out their job without any protective gears, this petition was registered in pubic interest.

(2.) Notices were issued. From time to time, different affidavits have been filed by the authorities.

(3.) Certain photographs have been placed on record along with the application dated June 7, 2022 showing the manner in which the drains are still being cleaned. From the aforesaid photographs, it is evident that no protective gears have been provided to the workers and they were still waist deep under the water for cleaning of drains. Some of the drains are in open areas but still no machines were being used for cleaning of the drains, though it is claimed that Nagar Nigam has number of machines available, which are being used for cleaning of drains.