- (1.) IT will be appropriate to take up W.P. (PIL) No. 2944 of 2011 along with W.P. (PIL) No. 1292 of 2002. W.P. (PIL) No. 1292 of 2002 is pending for the last ten years in relation to the cleanliness of the city of Ranchi.
(2.) IT has been stated that the work has been outsourced by municipal corporation to one company -M/s A2Z Waste Management Company.
(3.) LEARNED counsel for Ranchi Municipal Corporation submitted that though there is some improvement in the cleanliness of the city of Ranchi but this Court is not satisfied that virtually there is any progress. Learned counsel for the petitioner has raised doubt over this company, and, therefore, issue notice to M/s A2Z Waste Management company through Ranchi Municipal Corporation. We would like to know about the credibility of the company -M/s A2Z Waste Management Company as well as to know whether it is competent to do the job of cleaning the city of Ranchi or not. Hence, the said company may state on oath whether this company has done any work in any other city and if so, the details of those works be given. The said company may also state on oath whether that company has been blacklisted any time or not. The company may also give the details of the man power engaged by it, the infrastructure used by them, availability and allocation of fund, and its utilization.;