VINOD CHANDRA VARMA Vs. STATE OF U P

JUDGEMENT

(1.) Sri S. D. Kautilya has appeared for the Nagar Nigam, Allahabad and may fi8le counter-affidavit it within thre weeks. List this petition in the week commencing 8th February\, 1999 2. This petition has benagar Nigam, Allahabad be directed to keep the are of Mohhallaen Krisahna Nagar (Kydganj), Allahabad clean and repair the sewer lines etc. and stop the keeping and tying oif animals on the street. It is indeed true that in several localities of Allahabad there is filth and garbage which has piled up causing inconvenience to the passer-by and lot of diseases and health hazards. It is common knowledge that now here cleaning of the roads, garbage and sewer is done in Allahabad by the Nagar Nigam, although there are bout 1800 permanent employees and 800 casual labourers working in the Nagar Nigam for thi purpose, but they do not work and if they are tolda to work they threaten to go on strike. For paymenmt of salaries of these employees Municipal taxes are imposed on the citizens e. g. house tax and water tax. The citizens of Allahabad are paying these taxes without getting any corresponding benefits e. g. keeping the city of Allahabad clean and other ban amenities. 3. We therefore, direct the Nagar Nigam authorities to take strong disciplinary action against those Safai Karmacharies and other employees who are not working properly. We further direct that not only the mohalla Kydganj but also other parts of Allahabad city should be cleaned and sewer lines, water pipes, etc, repaired, otherwise action must be taken against the employees concerned promptly and compliance report be submitted to this Court by the next date. Ordered accordingly .