UNION OF INDIA Vs. DEV KANT

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner.

(2.) Learned Counsel argued that there is absolutely no negligence on the part of the Petitioner herein as immediately on receipt of the Complaint that some unauthorized persons had boarded into the apartment of the Complainant, the TT immediately sent the memo to GRPF, i.e., Railway Police at Ambala on 23.11.2010 and took all steps within his capacity to check the entry of the unauthorized passengers and that the matter was informed to GRPF and they were evacuated at Ambala Railway Station.

(3.) Both the Fora below have given a concurrent finding of deficiency of service on the part of the Petitioner. The State Commission in its impugned order dated 16.03.2017 observed as follows: