PREMALATA SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) MOTHER is one who gives birth to and nurtures the newborn. We call her mother because of her mothering and creative qualities. All created beings are inter -dependent and sustain one another with their actions. The whole creation is kept in motion when a harmonious relationship between one another is maintained. Social order is preserved through selfless and constant action. But here is a mother who has knocked the doors of justice for her sustenance.

(2.) BY means of this petition one Premalata Singh, a seventy years lady, has made allegation against the Inspector -in -charge of Mangalabag Police Station for not taking any action on the complaint lodged by her against her son, daughter -in -law and grandson, who are not providing any food to her and have assaulted her.

(3.) AS per section 7 of the Act, the State Government has to constitute for each Subdivision one or more Tribunals within a period of six months from the date of the commencement of the Act for the purpose of adjudication and decision upon the order for maintenance of parents and senior citizens. But till date, no such Tribunals have been constituted.