National Green Tribunal
Tribunal On Its Own Motion Based On The ... vs The Chief Secretary To Govt. Of ... on 13 September, 2021
Bench: K Ramakrishnan, K. Satyagopal
Item No.02:
BEFORE THE NATIONAL GREEN TRIBUNAL
SOUTHERN ZONE, CHENNAI
Original Application No. 130 of 2021 (SZ)
(Through Video Conference)
IN THE MATTER OF
SUO MOTU - Chennai's Sanitation workers live the
Horrors of a broken waste disposal system
...Applicant(s)
Versus
The Chief Secretary to Govt. of Tamil Nadu,
Government Secretariat, Fort, St. George,
Chennai, Tamil Nadu - 600 009 and others. ...Respondent(s)
Date of hearing: 13.09.2021.
CORAM:
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. K. SATYAGOPAL, EXPERT MEMBER
For Applicant(s): Suo Motu by Court
For Respondent(s): Dr. D. Shanmuganathan for R1 to R4 & R6
Mr. S. Sai Sathya Jith for R5
Mrs. P. T. Rama Devi through
Mr. Raghul Adithya for R7 & R8
Mr. Matrugupta Mishra for R9
ORDER
1. The above case has been posted to today for appearance of 10th respondent, filing their independent response and also for consideration of reports. There was no representation for the10th respondent even today. 1
2. We have received the reply from the 9th respondent /Tamil Nadu Waste Management Limited which was e-filed on 25.08.2021 and received on 27.08.2021. Today we have received a status report submitted by the Greater Chennai Corporation (GCC) dated 25.08.2021, e-filed on 12.09.2021 and received today (13.09.2021).
3. The learned counsel appearing for the Tamil Nadu Pollution Control Board (TNPCB) submitted that he had received the instruction and the draft status report and he wants some time to file the same.
4. In the mean time the Greater Chennai Corporation (GCC) is directed to file the number of violation cases that have been booked by them and also ascertain as to whether apart from imposing fine, they have collected any amount being the restoration charges for expenses incurred by them for removing the waste to be handed over to the waste disposal facility.
5. The learned counsel appearing for the Greater Chennai Corporation (GCC) prays some time to submit the statistics.
6. The Tamil Nadu Pollution Control Board (TNPCB) is also directed to ascertain as to whether the health care facilities, including the Government Hospitals and the Medical Colleges in Greater Chennai Corporation (GCC) are having required authorisation and whether they are strictly following the Bio-medical Waste Management Rules, 2016 and if not, what is the nature of action taken by them in this regard so far while submitting their status report.
7. The Tamil Nadu Pollution Control Board (TNPCB) and Greater Chennai Corporation (GCC) are directed to file the respective reports as directed by this 2 Tribunal on or before 08.10.2021 by e-filing in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF along with necessary hardcopies to be produced as per rules.
8. The Registry is directed to communicate this order to the official respondents immediately through e-mail, so as to enable them to comply with the direction.
9. For appearance of 10th respondent, submitting their independent responses and also for consideration of report as directed, post on 08.10.2021.
Sd/--
....................................J.M. (Justice K. Ramakrishnan) Sd/--
.................................E.M. (Dr. K. Satyagopal) O.A. No. 130/2021 13.09.2021, Sr. 3