CHANDER PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Two Officers of the Indian Po,lice Service viz, Chander Prakash and Sewa Dass have filed these two writ petitions claiming similar reliefs viz., that the Notification dated 23rd February, 1987 constituting a Committee of Mr. Justice Dalip K.Kapur (retd.)and Km. Kusum Lata Mital be quashed and, further no action be taken by the respondents on any report or observations made by any of the members of the said Committee.

(2.) Briefly stated the facts are that Chander Prakash joined the Indian Police Service, and was allotted the Union Territory's cadre, in the year 1971 while Sewa Dass was appointed to this service in 1973. On 31st October, 1984 Smt. Indira Gandhi, the then Prime Minister of India was assassinated by her security guards. Both the petitioners were, at that time, posted at Delhi. Chander Prakash was Deputy Commissioner of Police, South Delhi and Sewa Dass was serving as Deputy Commissioner of Police, East Delhi.

(3.) The aftermath of the dastardly act of murder of a Prime Minister of this country was that large scale communal riots broke out in Delhi. For three days there was arson, looting and killing of innocent persons. Allegations were made to the effect that no effective steps were taken to control the situation and there was a complete break down of law and order. The immediate result of this was that on 12th November, 1984 Shri S.Tandon, the then Commissioner of Police of 'Delhi was transferred and in .his place Shri S.S.Jog was appointed.