REGENT COMPUTRONICS PVT. LTD.

Deep Chand Sood Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO (]
M C MEHTA SHRIRAM FOODS AND FERTILISER INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
DIPAK KUMAR BISWAS VS. DIRECTOR OF PUBLIC INSTRUCTION [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
A S MITTAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
ASSAM SILLIMANITE LIMITED VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE VS. STATE OF BIHAR [REFERRED TO]
KUMARI VS. STATE OF TAMIL NADU [REFERRED TO]
MOHINI JAIN VS. STATE OF KARNATAKA [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
PUNJAB AND HARYANA HIGH COURT BAR ASSOCIATION CHANDIGARH VS. STATE OF PUNJAB [REFERRED TO]
JARAM SINGH VS. STATE [REFERRED TO]
KALAWATI VS. STATE [REFERRED TO]
PADMA BEHARI LAL VS. ORISSA STATE ELECTRICITY BOARD [REFERRED TO]
RABINDRA NATH GHOSAL VS. UNIVERSITY OF CALCUTTA [REFERRED TO]
LALITHA VS. DIRECTOR GENERAL OF POLICE [REFERRED TO]
THRESSIA VS. K S E B [REFERRED TO]
BIMLA DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
SITA RANI GUPTA VS. STATE OF ASSAM [REFERRED TO]
MOHAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GIANOO VS. HEM SINGH [REFERRED TO]
SHEIKH GH QADIR VS. STATE OF J&K [REFERRED TO]

JUDGEMENT

(1.) THIS writ petition has been preferred by the parents of students who drowned in river Beas on 28.5.1995 seeking relief of inquiry by Central Bureau of Investigation finding out the causes for the tragedy, responsibility therefor, punishment to the guilty ones and adequate compensation from the school authorities.

(2.) DALHOUSIE Public School, Bhadhani was established in the year 1970 with respondent No. 2 as its founder Chairman. It is located near village Bhadhani on Pathankot Dalhousie Road. Currently, there are about 450 students in the school with turnover of Rs. 1,25,00,000/ . All the students were studying in V and VI Classes except Gurkirat Singh Grewal who was a student of IV Class and were staying in the hostel.

(3.) THE petitioners further submit that the bus started from the school at 10.30 a.m. and reached the site of Tanda Pattan at 12.00 noon. Lunch was served at 1345 hours. During this time, the male members of the staff were drinking beer and making merry with the ladies. Surinder Pal Singh, D.P.E., was in a state of intoxication. He took a ball and kicked it hard and high into the river and asked the children to go and retrieve it. When the children went to retrieve it, they were washed away by the strong current of the river. The staff and other members of the picnic party watched the happening helplessly from the bank of the river. No effort was made by any of them to go into the river and save the drowning children nor any help was sought from the residents of the village although it is located a few hundred paces from the site of occurrence. However, Man Singh, a resident of the area and owner of a nearby farm, was approached by crying children seeking help from him to rescue other children who had been caught in the current of the water and were drowning and this person along with others fished out five children from the river alive.

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DEEP CHAND SOOD Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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