Madhya Pradesh High Court
Prayag Naran Sharma vs Railway Board Thr. on 31 July, 2018
THE HIGH COURT OF MADHYA PRADESH
W.P.1836/2018(PIL)
(Prayag Narayan Sharma Vs. Chairman, Railway Board &
Ors.)
Gwalior, dated 31.07.2018
Shri Rajiv Jain, learned counsel for the petitioner.
Shri Santosh Agrawal, learned counsel for the
respondents.
Grievance raised by the petitioner vide this PIL is non-providing of passenger amenities at Soni Railway Station, a non-suburban station.
Respondents-Railway has filed the return, wherein it is stated that the station in question has been categorized as "E" category station and the amenities required under the policy of Railway Board known as the comprehensive instructions on the provision of passenger amenities such as booking facility, drinking water piped/hand pump, waiting hall, seating arrangement, platform shelter/shady trees, urinals, latrines, platform level, lighting, fan, time table display and clock have been provided at the said railway station.
Learned counsel for the petitioner, on being apprised the stand taken by the respondents-Railway prays for a short adjournment to seek instructions.
In view whereof, list in the next week.
(Sanjay Yadav) (Ashok Kumar Joshi
Judge Judge
vv
VALSALA VASUDEVAN
2018.08.01 11:14:48
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