SHEELA DAS Vs. STATION SUPERINTENDENT CUTTACK RLY STATION

JUDGEMENT

(1.) Heard Mr. D. N. Mishra, the learned Counsel for the Railway, and Mr. S. S. Das, the learned Counsel for the complainant. No mention has been made for an adjournment. This is a matter of 1995. We have not thought it appropriate to adjourn this matter but purpose to dispose of the same in the following manner.

(2.) The allegation is that the complainant purchased ticket to travel from Cuttack to New Delhi by Purusottam Express which was scheduled to leave Cuttack Railway Station on 21.7.1995 at 23.05 hours. The grievance of the complainant is, by the time, she reached the station before the scheduled time for departure, the train had already departed. Having faced the situation of grave inconvenience and harassment she filed this complaint petition for compensation against the Railway.

(3.) The stand of the Railway is, as is indicated in para 4 of the written version, that the complainant infact had booked the ticket prior to 1.7.1995 when the timing as alleged by the complainant was the old timing for arrival and departure of the train. But after 1.7.1995 there was a rescheduling of the train timing. On the date of travel i. e.21.7.1995 the departure was scheduled to be 22.32 hours. It is also the case of the Railway that for this change of timing they have given wide publicity to all concerned by way of publication in the daily newspaper and T. V. , Radio etc.