LAIQ RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, by way of present petition, has prayed for the following substantive reliefs:-

(2.) Shorn of unnecessary details, the brief facts of the case are that the petitioner was appointed as Constable with the respondents-Department on 22/7/1982 and was promoted to the post of Head Constable in the year 1994.

(3.) The petitioner has pleaded that on 3/8/2007, a telephonic call was received in Police Station, Nahan from Kala Amb Police Post that about 5-6 people were trapped in the Markanda river, which was at its full flow due to heavy rains. On the direction of Shri Chain Ram, Additional SHO, Police Station Nahan, the petitioner rushed along-with the team to the spot, where 7 people were trapped in the flooded river. On reaching the spot, the petitioner saw that thousands of people were standing helplessly on both sides of river Markanda and watching the people, who were standing in the middle of the Markanda river and were crying for help. The petitioner by putting his life in danger, saved seven precious lives, who were trapped in the flooded water. The petitioner was awarded the Hon'ble Prime Minister's award, as is evident from perusal of certificate dtd. 14/1/2010 and thereafter the Hon'ble President conferred upon him 'Jeevan Raksha Padak' for recognition of his life saving act. The petitioner was also issued certificate dtd. 14/1/2010 (Annexure P-3).