KAMINI POTDAR Vs. ARUNENDRA KUMAR AND OTHERS

JUDGEMENT

(1.) This order shall govern issuance of further directions on this Contempt Application after filing reply by the respondents.

(2.) This contempt application arises out of directions issued by the Co-ordinate Bench of this Court in W.P.No.7460/2012 dated 31.01.2014.

(3.) The petitioner before the Court was visually challenged woman, who had lost her vision in the year 1982. A writ was filed by her seeking direction to Commercial Manager, Western Railways, Ratlam to permit the petitioner to continue with STD/PCO booth allotted to her by the Western Railways. She submitted a medical certificate issued to her by the Medical Board showing that she was 100% visually handicapped. In 1990 she was trained as blind person to run STD/PCO booth. She was granted permission to run STD/PCO booth at platform no.4(presently No.5) at Indore Railway Station on rent of Rs.100/- per month. Gradually the use of STD/PCO booth have become out-dated due to inception of mobile phones and therefore she filed an application for permission to run tea/coffee stall from the booth, which was allotted to her to run STD/PCO booth.