IN RE: (SUO MOTU): ILLEGAL MINING OF COAL IN THE STATE OF MEGHALAYA Vs. IN RE: (SUO MOTU): ILLEGAL MINING OF COAL IN THE STATE OF MEGHALAYA

JUDGEMENT

(1.) Pursuant to the order dated March 20, 2023, this matter was directed to appear today for Dr. Mozika, learned DSGI, to indicate how soon the Central Industrial Security Force could deploy 10 companies for the purpose of checking the illegal transportation of coal in the State.

(2.) Dr. Mozika reports that the CISF is unwilling to take up the assignment, primarily because the nature of the work does not fall within the usual activities undertaken by such police force. It needs to be recorded that the Court did not seek out the CISF in particular, but the Court had initially sought to explore the possibility of deploying the Central Reserve Police Force with the mandate to check the illegal transportation of coal in the State. It was at such stage that it was suggested on behalf of the Union since the CRPF works under the instructions of the local police and the real intention of this Court was for the local police not to be associated in the process since it had been ineffective in such regard, the CISF may be the appropriate force.

(3.) In any event, no direction had been issued for deployment. The previous orders merely provided for the CISF to indicate its readiness.