RAJENDRA PRASAD SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayers:

(2.) Learned counsel for the petitioner argued that the father of the petitioner who was a permanent class IV employee in the department of respondents, left his home on 01.05.1996 at about 6.00 P.M. for night duty and did not return to his home till 08.05.1996. He was searched in the office and at the homes of nears and dears but petitioner himself nor any family members could known the whereabout of father of petitioner. The petitioner then lodged a first information report at the concerned police station and also informed the police control room, Allahabad.

(3.) Learned counsel for the petitioner further argued that the aforesaid news (missing person) had also been given by the petitioner to Print Media for publication, which was published on 09.05.1996. The mother of the petitioner moved an application on 5.8.1996 before the respondent no.3 for granting his salary till her husband is searched by the police because she is unable to maintain her family but nothing has been paid to the mother of the petitioner. The petitioner repeatedly approached to the concerned police station to know about the progress in search of father of the petitioner. However, the police reported that they could not trace out the missing person. In this regard, the police has submitted its report dated 9.02.2004 and 26.03.2004.