RAJ BAHADUR SINGH KUSHWAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India assails the order/communication dated 12.5.2008 Annexure P-7 issued by the respondents responding to the legal notice sent on behalf of the petitioner and informing that after due consideration by the competent authority (Central Police Award Committee), the case of the petitioner for grant of President's Police Medal for Gallantry Award could not be approved.

(2.) Learned counsel for the rival parties are heard.

(3.) Learned counsel for the petitioner submits that the petitioner being on Assistant Sub-Inspector of Police, having rendered highly meritorious service, on 21.01.2000 was deputed as a member of team of police personnel led by T.K Vidhyarthi. S.D.O.(P) which surrounded the proclaimed dacoit Bal Kishan Kachhi and his gang members which led to exchange of fire from both sides and the ultimate death of the said dacoit who had an award on his head of Rs.25,000/-. The name of Shri T.K. Vidhyarthi, SDOP and as well as the petitioner was recommended for award of President's Police Medal for gallantry by the Director General of Police, Bhopal M.P. The said recommendation was sent to the respondent Union of India.