Jharkhand High Court
Mohinder Kaur vs Union Of India Through The Chairman on 6 August, 2018
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 4843 of 2008
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Mohinder Kaur --- ---- Petitioner
Versus
Union of India through the Chairman,
Railway Board & others --- --- Respondents
CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Ratnaker Bhengra For the Petitioner: Mr. Pandey Neeraj Rai, Advocate For the Respondents: M/s Mahesh Tewari, Abhishek Dubey, Advocates
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16/ 06.08.2018 This public interest litigation has come up after a long time. It relates to certain amenities to be provided in the railway coaches which depart from Ranchi Division in particular. Other incidental issues of passengers' amenities have also been raised today during course of the discussion, on which learned counsel for the Respondent Railways prays for two weeks' time to obtain instructions.
2. Let a comprehensive affidavit be filed including the progress made in the matter already in seisin and other incidental matters also which have been discussed today.
3. Let it appear in the last week of August 2018.
4. Learned counsel for the petitioner Mr. Pandey Neeraj Rai seeks to recuse himself from the instant matter as he has also been engaged on the panel of the railways.
5. In that event, we appoint Kumar Vaibhav as learned Amicus Curiae to assist the Court. Let the pleadings of the petition be supplied to him within a week.
6. Let the name of Mr. Kumar Vaibhav be reflected as Amicus Curiae in the cause list henceforth.
(Aparesh Kumar Singh, J) (Ratnaker Bhengra, J) Ranjeet/