RAMESHWAR SINGH MALIK,J. - (1.) Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court, by way of present writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.
(2.) Notice of motion was issued and in compliance thereof, reply by way of affidavit dated 10.04.2015 of Deputy Commissioner, Amritsar, was filed on behalf of respondents.
(3.) Learned counsel for the petitioner places strong reliance on the communication dated 02.01.2007 (Annexure P-2) written by the Senior Superintendent of Police, Majitha to Sub Divisional Magistrate, Ajnala, to contend that late Sardar Santokh Singh-husband of the petitioner, suffered injuries at the hands of the terrorists in an incident, which took place during the night of 05.03.1988. FIR No.33 dated 06.03.1988 under Sections 307, 395, 511 IPC and 25/54/59 of Arms Act read with Section 3/4 of T.D. Act, was registered at Police Station Lopoke. It was further specifically observed by the Senior Superintendent of Police that Sardar Santokh Singh succumbed to the injuries caused to him by the terrorists, however, on 06.03.1990. Late Sardar Santokh Singh, during his lifetime, was given bravery award of L 10,000/- on 16.06.1988, by Deputy Commissioner, Amritsar. Finally, Senior Superintendent of Police recommended the case, for financial help to the petitioner.;