- (1.) THIS writ petition was filed by Consumer Education and Research Centre (CERC, Ahmedabad) under Article 32 of the Constitution of India seeking a direction to the Union of India through the Ministry of Railways for immediate conversion of unmanned railway crossing gates into manned level crossings. By the said writ petition, the petitioner has prayed that the Railways should take steps to formulate and implement an action plan in order to convert all unmanned railway crossings into manned level crossings.
(2.) THIS petition was filed in 2001. Since then the Railways have issued detailed Guidelines. They have also filed a detailed counter -affidavit indicating steps which have been taken to provide for manned level crossings. No instance has been brought to our notice where the Guidelines have been flouted. The role of the Court ends with the Guidelines being framed by the Railways. However, if in a given case any of the Guidelines are flouted in implementation in a given State, it would be open to the petitioner to move the High Court concerned with regard to implementation of the said Guidelines. For the aforestated reasons, the Writ Petition is Disposed of.;