LAWS(GAU)-2009-2-78

RATIRAM DAS Vs. STATE OF ASSAM AND OTHERS

Decided On February 17, 2009
Ratiram Das Appellant
V/S
State of Assam and Others Respondents

JUDGEMENT

(1.) The writ petition is filed with the prayer as follows :

(2.) The petitioner's son by name Gobinda Das was working as Assistant Teacher in Gandhi Girls M.E. School. On 1.12.1997 said Gobinda Das died. According to the petitioner said Gobinda Das, while returning home on 1.12.1997 at about 1.30 p.m., was shot dead by members of the 68 Bn. C.R.P.F. who were accompanied by one Town-Sub-Inspector by name Shri T. Saikia of Bongaigaon Police Station.

(3.) The Superintendent of Police, Bongaigaon (respondent No. 2) filed an affidavit dated 10.12.2008. The other respondents including the Commandant of the 68 Bn. C.R.P.F., though served did not chose to file any affidavit in opposition.