SANGITA TUKARAMJI ROKDE Vs. UNION OF INDIA

JUDGEMENT

(1.) The gist of this 76-pages complaint is as follows. Sh.Pritpal, TTE and Sh. Arvind, another TTE, who are arrayed as OPs 3 & 4, respectively, approached the complainant, Kum. Sangita Tukaramji Rokde, while she was traveling in the A/c Coach and demanded a sum of Rs.840/-. She asked for the receipt but they misbehaved with her and admitted that they were taking bribe from the complainant. The actual rate was only Rs.200-300/- . Other persons also witnessed the same, whose names were not disclosed for the moment. The complainant was accompanied by Mr. P.C.Tiwari, her escort. The complaint was also made to Mr. Mudliyar, Guard, OP13, but he did not pay any heed to her complaint.

(2.) When the OPs 3 & 4 found that Mr.Mudliyar was not taking any action, the complainant was thrown out of her compartment, by them. The complainant wanted to make a report before Sh. Meena, OP5, who was working as Dy. S.M., Gondia. First of all, he did not want to give the complaint book, but after much pressure, the complaint book was given to her. Complaint was also made to Mr. Pradip Kumar, Sr.DCM, OP6, Sh. Abdul Latif, Enquiry Officer, OP7, Sh. O.P. Jaiswal, Nagpur Division Service, OP8, Sh. Tondan, GM, OP9, Sh. S.N. Varma, DRM, OP10 and Sh. Mukharji, DCM, OP11, but no action was taken against them on the pretext that false complaint was lodged against them. They worked in cahoots with each other and made up their minds that she should not travel in A/c coach, in future. Consequently, this complaint was filed before this Commission, on 20.03.2014, with the following prayers :-

(3.) We have heard the counsel for the complainant, at length, continuously, for two hearings. He contended that this is a case of corruption and whole of the railway department is involved. He argued that the complainant, Kumari Sangita Tukaramji Rokde, is a physically disabled person. She carries a certificate of being physically disabled, every now and then. A report with the CBI, Nagpur, was also lodged on 09.10.2013, which is attached along with this complaint. The matter was also published by the media and report of newspaper clipping of Dainik Bhaskaran, dated 01.07.2013 has been placed on record.