KUNDAN PANDEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This public interest petition is filed by individual raising grievances about the inadequate infrastructure and improper testing protocols employed by respondent Nos.6, 7 and 8 while carrying out CNG cylinder test certification. The prayer made in the petition is to give suitable directions to the said respondents not to issue such certificates without installation of full infrastructure and carrying out proper tests.

(2.) The petition does not disclose the source of allegation that said respondents either do not have sufficient infrastructure or that the tests carried out by them before issuing certificates do not conform to the rules and regulations. The only basis shown to us by the counsel for the petitioner for making such allegations was an FIR lodged before the Amtali Police Station on 22.12.2018 in which the informant has stated that on 22.12.2018 in the evening when he was passing on a road near Amtali school, he witnessed an accident between a motorcycle, Indica car and auto rickshaw causing fire in which passengers of the car and the auto rickshaw received injuries. Apparently one of the vehicles involved was a CNG vehicle.

(3.) Respondent No.5 is Tripura Natural Gas Company Limited. Respondent Nos.6, 7 and 8 are private agencies, who are granted registration by the respondent No.5 and also by the Department of Union of India pursuant to which they are authorized to carry out CNG testing certification procedure.