The Allahabad High Court has directed the District Magistrate, Lucknow to take immediate action to provide protection and security to senior citizen who were harassed by their daughters.
“We direct the District Magistrate to take immediate action as far as possible within a period of one month from the date of copy of this order is produced before him.”
The above direction has made by the Division Bench comprising of Justice Pankaj Mithal and Justice Saurabh Lavania while dealing with a plea filed by Dr. Krishna Pal Singh (Senior Scientist) and his wife who has claimed that they are senior citizens and are entitled to receive protection and security from the State.
It was submitted before the court that the two daughters of the petitioners and their sons-in- law are interested in grabbing the house of the petitioners and have inducted one stranger Ms. Sudha in the house with the result that the entire social life of the petitioners has been disturbed.
The petitioners has further submitted that for the purposes of their own safety, security and for the protection of their property, they have moved an application before the District Magistrate, Lucknow but no action has been taken on the said application.
The Court has Observed that the Uttar Pradesh Maintenance and Welfare of Parents and Senior Citizens Rules, 2014 framed under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 casts an obligation upon the district administration, specially, the District Magistrate to ensure that the life and property of senior citizens of the district are protected and they are able to live with security and dignity.
It has further noted by the court that under Rule - 21 of the said Rules, we are of the view that the District Magistrate is duty bound to take appropriate steps and action on the aforesaid application of the petitioners moved before him.
The court has directed the DM to take immediate action within one month and also directed the counsel on the behalf of state to o submit the action taken report before the Court within six weeks.
Case details:
Case: - MISC. BENCH No. - 23537 of 2020
Petitioner: - Dr. Krishna Pal Singh (Senior Scientist) & Another
Respondent: - State Of U.P.Thru Prin.Secy. Social Welfare Deptt.Lko & Ors.
Counsel for Petitioner: - Daya Shanker Tripathi
Counsel for Respondent: - C.S.C.
Quorum: Justice Pankaj Mithal and Justice Saurabh Lavania
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