Sanjiv Kumar Mishra vs The State of Jharkhand and Others

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.

It has been stated that the work has been outsourced by municipal corporation to one company-M/s A2Z Waste Management Company.

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.

The Ranchi Municipal Corporation is also directed to state what steps have been taken by them to improve the sewerage and draining system of the Ranchi city.

Besides that, the Ranchi Municipal Corporation and the company-M/s A2Z Waste Management Company Ltd., both are directed to state on oath and give the detailed particulars with dates, on which dates the amount has been paid to the said company and also how much amount has been paid before completion of the work or even before start of the work and how much amount has been paid after completion of the work. M/s A2Z Waste Management Company as well the Ranchi Municipal Corporation may also state on oath that if there was no DPR for the sewerage and draining system then whether any amount has been received by the Municipal Corporation on account of improving the sewerage and draining system.

The Ranchi Municipal Corporation may also state on oath how much fund has been allocated to company- Manhattan, Singapore and how much work it has done. Whether the said company is still working in the State of Jharkhand and if the said company is working then notice be served upon the said company through Ranchi Municipal Corporation along with the copy of this order and they may explain the position. Put up this case on 23rd April, 2012.