National Human Rights Commission (NHRC): While perusing a complaint highlighting alarming rise of pollution in the State of Telangana, especially fluoride contamination of the groundwater; the NHRC directed that the copy of the complaint to be transmitted to Chief Secretary, Govt. of Telangana, to ensure needful action and submit the Action Taken Report to the NHRC within 4 weeks.
On 1-1-2025 a news report titled- “Fluoride contamination alarmingly high in Telangana: Jal Shakti report” was published in The New Indian Express E-paper. As per the news report, Fluoride contamination had emerged as major menace in Telangana subsequently leading to contamination of the groundwater as highlighted by the Annual Ground Water Quality Report, 2024.
Emphasising on the gravity of the issue, the petitioner thus filed a complaint seeking intervention of the NHRC and submitting that fluoride contamination of the groundwater poses severe health risks and despite government acknowledgment, effective measures to mitigate the crisis remain inadequate.
Taking note of the issues raised in the complaint, the NHRC deemed it fit to forward the complaint to Secretary, Govt. of Telangana with directions to submit an Action Taken Report duly translated in English, within 4 weeks.
[Fluoride contamination in Telangana’s groundwater, In Re, Case No. 248/36/0/2025, decided on 20-6-2025]
Advocates who appeared in this case:
Advocate Y. Balachander Reddy