MANJU SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court.-We have perused the proposals given in the report dated 11th November, 2011 as memo No. 820/ traffic, which is a communication sent by the Superintendent of Police, Traffic, Ranchi to Senior Superintendent of Police, Ranchi. The learned counsel for the State submitted that to redress the problem of the traffic congestion, several steps have been taken and are likely to be taken in short time.

(2.) However, we are of the considered opinion that in the said report dated 11.11.2011, memo No. 820/traffic a large number of problems of the traffic in the city of Ranchi has already been taken note of, which indicate that it should have been addressed by the Government itself without any delay and now it has already been delayed for more than ten years because the issue should have been taken care of at the time of creation of the State of Jharkhand itself, without which Ranchi city cannot have been developed as a capital city of Ranchi. Everybody knows it well that the traffic problems and the connected problems in the capital city are bound to come out after creation of a State. Be that as it may, the problems cannot be even expressed in words, which being faced by the people residing in the city of Jharkhand and that is because of the total haphazard manner of the traffic management and inadequate size of the roads in breadth, apart from their maintenance. Since the report has been submitted by the Officer of the Traffic Department of the State Government, therefore, we may observe here that a large number of school going children are riding two wheelers irrespective of the fact whether they are having driving license or not and more seriously they are not wearing helmets resulting into serious danger to their lives and there are large number of school buses moving here and there and creating huge pollutions. That is also a traffic problem. All these issues are required to be addressed by the State Government without any further delay because it is a matter relating to the safety of the children, who themselves may not be in a position to take care of their own lives.

(3.) Be that as it may, we want some positive result and the State Government may start redressing the grievances of the public of Ranchi, may it be phased wise, so as to clear the problem of certain area in first phase and if possible to do the work in all respects without any further delay. In this order we are not mentioning the admissions already made by the traffic police officer in the communication dated 11th November, 2011 nor we are mentioning the suggestions given by the State Authorities because it is a duty of the State Government to take help of all the departments and more responsibility of the Urban Area Development Department of the Government of Jharkhand, who may take the corrective measures immediately by involving the various departments including the Traffic Department and Municipal Corporation here, who also may have created many problems by putting obstruction on the road and in the side of the road in the form of cabin etc. and by granting licence to the persons, who have the business on the footpath. The State may also take immediate steps to see that in roads the traffic problem may not continue because of the electricity poles etc. for which appropriate decision can be taken with the help of the State Electricity Board, for which also the State itself should proceed to get the obstruction created by the Electricity Board removed in proper way.