S.P. ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this petition in public interest based on news appearing in Dainik Bhaskar published from Indore dated 10.8.94, which has given a chart covering delays in arrivals and departures of the railways from city of Indore. According to the petitioner the delays are of long intervals and the passengers are not even informed about such delays. Sometimes there are cancellations of the reservations without any prior notice to the travelling public. This is causing great inconvenience to the travelling public in addition to the loss of money, time and sufferings.

(2.) HELD : In the instant case the delay caused by the railway administration is not because of the fault of the Station Master or the Divisional Superintendent, the driver guard, linemen Engineers, Station masters of different stations and hundreds of other employees are involved. Now suppose a direction is given to the Divisional Superintendent or the General Manager of the Railway and other officials or workers responsible for running the trains on time do not properly work, then how we may put the entire blame on divisional Manager or general Manager.