- (1.) Since there is a dispute as to whether the recommendations made in the Manmohan Singh Committee Report and Dr. Nilay Chaudhuri Committee Report have been carried out or not and there is, in particular, a controversy in regard to compliance with the recommendations of the Manmohan Singh Committee Report set out in para 3 of the 15 affidavit of Mrs. M. Bassi, Joint Labour Commissioner, Delhi Administration, dated 31.1.1986, we appoint a committee consisting of Shri Manmohan Singh of the Indian Petrochemical Corporation Limited, Baroda, Professor P. Khanna of the Indian Institute of Technology, Bombay, Dr. Sharma of the University Department of Chemical 2 Technology, Bombay and Shri Gharekhan, Member Secretary, Central Board for Prevention and Control of Water Pollution, to visit the site of the caustic chlorine plant of Shriram Food and Fertiliser Industries (hereinafter referred to as Shriram) and report to this Court whether the recommendations contained in the Manmohan Singh Committee 2 Report and Dr. Nilay Chaudhuri Committee Report have been complied with by the Management of Shriram and even if there is no strict compliance of any of these recommendations whether the measures adopted by the Management of Shriram are sufficient to meet the requirements set out in the reports of Manmohan Singh Committee and 3 Dr. Nilay Chaudhuri Committee. We would request Professor B. Nag, Director, Indian Institute of Technology, Bombay, to make available the services of Professor P. Khanna for this purpose. This Committee constituted by us is requested to immediately proceed to carry out this assignment and to submit a report to this Court by 4.00 P.M. on 4.2.1986. The costs, charges and expenses of this Committee shall be met out of a sum of Rupees fifteen thousand to be deposited by Shriram in this Court, which shall be done by 11.00 A.M. on February 1,1986. Copies of this Order shall be forwarded immediately to Shri Manmohan Singh, Professor B. Nag, Dr. Sharma, Professor P. Khanna and Shri Gharekhan. The Registry will also intimate the contents of the order to Shri Manmohan Singh, Professor B. Nag, Professor P. Khanna, Dr. Sharma and Shri Gharekhan on telephone. The Members of this Committee coming from outside Delhi shall be entitled to reimbursement of their air fares, actual lodging and boarding expenses and transport charges from out of the amount of Rupees fifteen thousand deposited by Shriram. This Committee is requested to proceed with the task assigned to it even if any of its members is unable to join it. We would also direct the expert of the Regional Test Centre, Okhla, to visit the site of the Caustic Chlorine Plant from day-today and to complete the hydraulic test and submit a report to this Court by 11.00 A.M. on February 5, 1986. We would also direct the Management of Shriram to make available the radiography report along with the basic material and data on which the radiography report is based, to this Committee appointed by us, in order to enable the Committee to satisfy itself whether the plant is in fit and safe condition. Zerox copies of the report submitted by this Committee shall be supplied immediately on the same day to the petitioner as also to the learned Advocates appearing on behalf of the parties.
(2.) In case any of the Doctors nominated by us is not in a position to examine the claimants for compensation for want of time or is out of Delhi, he is requested to depute a few other Doctor in the same speciality working in the same hospital for the purpose of examining the claimants for compensation. The time for filing compensation claims shall stand extended for one week from today.
(3.) Both the writ petitions are adjourned to 5.2.1986.;