MUSTT. MAJEDA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an unfortunate case of killing of a convict, namely, Siddique Ali, inside the district Jail, Sadiya, by, allegedly, another convict, Sujit Gowala, lodged inside the same jail. Late Siddiquie Ali was the husband of the petitioner herein, namely, Mustt. Majeda Khatun. Besides the petitioner, as his widow, late Siddique Ali has left behind him his five minor children as legal representatives.

(2.) With the help of this application, made, under Article 226 of the Constitution of India, the petitioner has sought for, inter alia, issuance of direction(s) to the respondents to not only pay adequate compensation to the members of the family of the said deceased and to bring to book not only the persons, who had killed her husband, but also to take appropriate disciplinary action against the officials, staff and other jail officials/personnel of the said district Jail, whose negligence or lake of care and/or lake of devotion to duty had led to the killing of the petitioner's husband, allegedly, by a convict, namely, Sujit Gowala.

(3.) We have heard Mr. M. K. Hussain, learned counsel, appearing for the petitioner, and Mr. P. S. Deka, learned Addl. Senior Government Advocate, appearing for the respondents.