AIR COMMODORE RANDHIR PRATAP Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is a retired Air Commodore, has invoked the extra-ordinary criminal writ jurisdiction of this Court with a grievance that he has been denied access to his own ancestral house by the C.R.P.F. personnel, deployed in the security of respondent no. 7 and on his behest, the C.R.P.F. personnel restrained/obstructed the petitioner and his wife from entering into his ancestral home, situated at village Amnour, in the District of Saran. The respondent no. 7 is a sitting Member of Parliament from Chapra, Saran, and is also the own brother of the petitioner.

(2.) The petitioner has prayed for the following reliefs:-

(3.) The brief facts, giving rise to the present writ petition, is that the petitioner is a retired Air Commodore from Indian Air Force and is a war veteran, having participated, amongst others, in India-Pakistan War of 1971 and Kargil war of 1999. He was awarded with 'Vishisht Seva Medal' by the President of India for his extra-ordinary service to the nation. He retired in the year 2007-08 and thereafter he worked in the private airlines and was finally appointed as Flight Operations Inspector, Civil Aviation, Government of India from where he retired in the year 2020.