PARMINDER KAUR Vs. STATE OF PUNJAB & ORS.

JUDGEMENT

(1.) C .M.No.6462 of 2004 is allowed. Photocopy of the judgment dated 1.3.2004 passed by the Additional Sessions Judge, Ludhiana, convicting Darshan Singh, Mehar Singh and Sarabjit Singh accused under Sections 364, 302, 120 -B and 201, IPC . is taken on record as Annexure P13.

(2.) THE prayer made in this petition under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of mandamus directing the official respondents to pay compensation to the tune of Rs.25 lacs and also for allowing monthly maintenance allowance to the petitioner on account of the alleged murder of her husband Tarvinder Singh by respondent Nos.7 to 12.

(3.) THE petitioner approached the authorities concerned for grant of compensation on the basis of the allegation that her husband was murdered by the Police authorities. However, no compensation has been awarded to her. Consequently, she has filed the present writ petition for grant of compensation to her on the ground that her husband Tarvinder Singh was allegedly murdered by the Police personnel in connivance with accused Mehar Singh, Sarpanch of the village. The petitioner has placed reliance on the instructions issued by the Government of Punjab vide letter dated 20.10.1994 (Annexure P -3) for payment of compensation to the families of persons who were killed by the terrorists/security forces.