FRAMEWORK FOR AN ACCOUNTABLE CLEAN AND CORRUPTION FREE TRANSPORT WELFARE SOCIETY AND OTHERS Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Out of the aforesaid three writ applications, the first one has been filed by a Non-Government Organization alleging inaction on the part of the Central Government and the State Government to frame regulations and/or guidelines in respect of the Occupational Safety and Health Regulations. The second writ application has been filed by a Non-Government Organization praying for issuing of appropriate writ or writs commanding the Authorities of State of West Bengal to facilitate regular medical check up and/or assistance as also to compensate the 'victim of Silicosis', which is a occupational lung disease caused by inhalation of crystalline silica dust. The third writ application has been filed by the 'victim of Silicosis' or the members of such victims' family to agitate their grievances.

(2.) By an order dated May 19, 2017 passed in the aforesaid third writ application bearing W.P. No. 8033 (W) of 2017 to hear the same along with the second writ application bearing W.P. No. 26162 (W) of 2014.

(3.) None appears today on behalf of the petitioner in W.P. No. 20749 (W) of 2014 when this matter is called on. No accommodation is prayed for.