S. ALEXANDER XAVIER Vs. STATE OF H.P.

JUDGEMENT

(1.) Alleging that the death of his son on 25.05.2015 at Manali, District Kullu, H.P., was due to negligence of respondents No. 4 and 5 (ONGC Officials), petitioner has instituted the present petition seeking direction to the respondents/State officials to investigate the matter in light of Section 304-A of Penal Code, 1860 and to register the FIR against respondents No. 4 and 5.

(2.) Facts may be noticed hereinafter:- Death of son of the petitioner

(3.) Shri A. Clifford Ligory, son of the petitioner was appointed as Assistant Executive Engineer (Instrumentation) on 5.11.2014 in Oil and Natural Gas Corporation Limited. He joined as such on 1.12.2014.