SURINDER KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Kh. Chonjon, learned senior counsel for the appellant; Mr. S. Samarjeet, learned Senior Panel Counsel for Central Government for the respondent Union of India and Mr. R. K. Umakanta, learned Government Advocate for the respondent State.

(2.) This writ appeal is filed against the judgment and order of the learned Single Judge dtd. 18/7/2016 made in W.P.(C) No.1401 of 2016.

(3.) The appellant is the writ petitioner. She filed the writ petition for issuance of a writ of mandamus directing the State respondents to conduct/hold an enquiry through the Central Bureau of Investigation (CBI) regarding the death of her son Nishan Singh on 19/11/2022 at the Camp of Battalion at Heavy Fuel Power Project, Leimakhong, Senapati District, Manipur. The learned Single Judge dismissed the writ petition. Challenging the same, the appellant has filed the present writ appeal.