PARASNATH TIWARI Vs. CENTRAL RESERVE POLICE FORCE

JUDGEMENT

(1.) Heard.

(2.) Learned Counsel for the petitioner submits that the petitioner is father of S. K. Tiwari, who was a member of Central Reserve Police Force. S. K. Tiwari (Constable No. 800650815) was posted as Constable at Bhubaneshwar. An information was sent to the petitioner that his son died in an accident and his last rites have been performed. Thereafter, another letter was received by the petitioner that his son was done to death by fellow Constables. It is submitted that the petitioner is an old man of 75 years and is sick and infirm. The petitioner's wife (mother of the soldier) is also aged about 72 years old, infirm and on death-bed. Both of them are not able to walk. It is also submitted that some dues legally payable to the petitioner's son have not yet been paid.

(3.) Counsel for the petitioner submits that the parents of deceased S. K. Tiwari are old. Smt. Savitri Devi Tiwari (mother of deceased S. K. Tiwari) received an information to attend Vidhva Kalyan Diwas. She stated her inability to attend the said function but made a request to surrender monthly pension from her fund for five years and claimed that lump sum amount be paid and if she survives after five years, monthly pension Rs. 400.00 be paid to her. Counsel further submits that the mother of the deceased S. K. Tiwari initially informed that an accident has taken place but subsequently a letter was received that S. K. Tiwari has been done to death. She was not able to reconcile and wants to know the reason of death of her son during her lifetime. She has also prayed for supply of last photograph of his son and post-mortem report, that has not been supplied from 1989. It is submitted that much time has left but both the petitioner and his wife are anxiously want that proper enquiry be made into the matter before their death and they may be provided copy of photograph and post-mortem report.