- (1.) Heard finally, with the consent of parties.
(2.) The petitioners have preferred this public interest litigation, wherein, they have prayed for the following reliefs:- "(a) A framework may be formed by the respondents so that personal life and personal liberty of the persons living the city are being taken care of. (b) Proper arrangement of the security is being made when there is large number of recruitees in the city. (c) All the authorities were involved in the recruitment and noncoordination between them has caused such panic incident they shuld make proper arrangement for the security and safety of the persons living in Ajmer. (d) Railways be directed that the recruitees are not being allowed to travel without ticket and put the State to be financial loss and the RPF which is meant to protect the railway property must do their duty properly so that there is no loss to the state. (e) To direct the respondents to take haste action against the erroring officer whose failure made Ajmer lawlessness city so that it give deterrent effect to the other officer so that such mistake is not repeated. Any other appropriate order or direction, which this Hon'ble Court found just and proper in the facts and circumstances of the case be passed in favour of the petitioner."
(3.) The petitioners have averred in the writ petition that on 17th September, 2010, the petitioner No.2 was going to drop her daughter in Mayur School, Ajmer for rifle shooting practice around 6:30 in the morning. When she was on the way, she faced an attack from yelling crowd of young men, who had come for CRPF recruitment examination, at Ajmer. The crowd attacked the car of petitioner No.2 and tried to break the lock and the window of the car, but she managed to escape from that place. It was also averred that some persons were armed with sticks and doing all the nonsense with the other persons living in the same vicinity. The copies of newspaper cuttings were also annexed. It was also averred that these recruitees of CRPF torn off the cloths of women and girls and did all the non-sense activities on all the place around the CRPF ground and it had become just like a place there was jungalraj and lawlessness. These miscreants snatched the chains and cloths of the women and girls in the area. The said mis-happening was not the first instance in Ajmer, it so happens many a times due to non-coordination of the respondents. The Superintendent of Police, Ajmer has made a statement in the newspaper that he was not informed by the CRPF that they are going to take examination, therefore, proper arrangements could not be made in the city. Copy of statement published in newspapers, has been enclosed. The petitioner No.2 is still in under the trauma of the aforesaid incident and the minor daughter of the petitioner No.2 is under nervous shock and has not come out from that trauma. The respondents had not done their duties and failed to coordinate with each other. The Railway and CRPF have failed their duty and allowed the recruitees to travel on the roof of the train. The district administration at Ajmer also failed to make proper security arrangements looking to large number of recruitees, who had come in the city for the examination. Petitioner No.2 also lodged one FIR, a copy of which was also annexed with the petition.;