NHRC issues notices to Chairman, Railway Board and GRP on a media report alleging death of a person on being thrown off a moving train by a TTE

New Delhi, January 12th, 2011

The National Human Rights Commission has taken suo motu cognizance of a media report alleging that a couple was thrown off a moving train by a Train Ticket Examiner, T.T.E. leading to the death of the husband and injuries to the wife.

The report carried on the 7th January, 2011 alleged that Mrs. Malti Devi and her husband, Mr. Rameshwar Mandal, resident of Village Nardhu Tola Basaitha, District Sharsa, Bihar had a general train ticket from Allahabad to Bhagalpur. They were reportedly travelling in reserved coach of the Swatantra Senani Express Train on the 5th January, 2011. Allegedly, they were thrown off the moving train by a T.T.E. leading to the death of her husband and causing injuries to her. It was reported that an FIR has been lodged with the Government Railway Police, Muzaffarpur against an unidentified T.T.E.

The Commission in its proceedings on the 11th January, 2011, observed that the contents of the press report, if true, raise serious issue of human rights violation of the deceased and Malti Devi and issued notices to the Chairman, Railway Board, New Delhi, Superintendent of Police (GRP), Allahabad, Uttar Pradesh and Superintendent of Police (GRP), Muzaffarpur, Bihar calling for reports in the matter within four weeks.

In addition to this, the Commission in particular has asked the Chairman, Railway Board, New Delhi to provide information in his report on the following points:-
i) Whether any ex-gratia amount is being paid to the next of kin of the deceased;
ii) Whether proper treatment is being given to the wife of the deceased for the injuries suffered by her along with the status of injuries suffered by her and;
iii) Whether any disciplinary action has been initiated against the delinquent public servant.
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