SOHAN SINGH SEERA Vs. V.K.GUPTA

JUDGEMENT

(1.) THE petitioner has filed the present contempt petition on the ground that the judgment dated 3.7.1997 passed by this Court has not been complied with.

(2.) BY judgment dated 3.7.1997, the learned Single Judge had given the following directions to the respondents -contemnors, as under: For the reasons contained in the above two cases, the respondents are, therefore, directed to constitute a separate cadre of Public Prosecutors and Assistant Public Prosecutors etc. either on divisional basis or zonal basis by creating a separate prosecution department for them and making the head of the department to be appointed for such department directly responsible to the higher authorities of the Railways for their discipline and control and the conducting of all the prosecutions by them before the Magistrates' court and for free administrative and discipline control of the Railway Police Force and its officers. It is further directed that no person belonging to the armed wing of the RPF shall be appointed as the Head of the Department of the Prosecution Agency.

(3.) MR . A.K. Bhandari, the learned Senior Counsel appearing for the petitioner, has contended that despite the lapse of many years, the Railways is yet to implement the said directions in toto. According to a letter dated 28.9.2011, the Railway Board had agreed in principle to constitute a separate cadre of PPs and APPs. It had further directed that drafting of recruiting rules and the structure of the new cadre will accordingly be taken up in consultation with the appropriate authorities.