NAGESHWAR ACHARYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed in purported public interest seeking, inter alia, the following reliefs -

(2.) The above reliefs are sought in public interest litigation on behalf of the workers at the Chaliyama Steel Plant and commuters on the roads at Rajnagar in the district of Seraikella-Kharsawan.

(3.) The petitioners have alleged systemic operational negligence and persistent disregard for statutory mandates in the management and operation of the Chaliyama Steel Plant (CSP). They have alleged that on account of inadequate parking facilities and narrow roads in the region, heavy vehicles and trucks concerned with CSP utilize a disproportionate portion of the roads and stretches of the national highway in the region, creating serious hazards for the workers and commuters.