1. No one is present on behalf the petitioner even in second round.

2. This PIL petition is concerned with regard to safety measures to be provided to traffic police personnel in view of the directions issued by the National Human Rights Commission to various States on 29.01.2018.

3. In the reply, it has been stated that protection mechanism has been put in place by providing masks to traffic police personnel and proposals have been sent for taking other safety measures for police personnel/traffic police personnel, so as to save them from contamination and related hazards. It is also stated that hand gloves have also been made available to traffic police personnel. It is also submitted in the reply that periodical health camps are being organised for check up of the traffic police personnel.

4. Taking into consideration the reply of the respondents that measures have been taken for taking care of the health and safety of the traffic police personnel and further that the State has resolved to consider the measures for proper safety and health of traffic police personnel, at this stage, we are inclined to dispose off this petition, however, with liberty to the petitioner to revive the same in case eventuality so arises.

5. Petition is, accordingly, disposed off.