MANOHAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner before this Court came to attend a hearing before this Court on 7th September, 2011. According to him, when he was standing in the queue for issuance of a pass, a bomb exploded near Gates No.4 & 5 of the High Court building, as a result of which he was seriously injured and was taken to Dr.RML hospital. According to the petitioner, he was operated upon and foreign bodies were removed from his right leg. Vide its order dated 14th September, 2011 passed in WP(C) No.6686/2011, Gaurav Kumar Bansal v. Union of India & Ors., a Division Bench of this Court, directed payment of compensation to the victims of the bomb blast which took place on 7 th September, 2011 in the following manner: -

(2.) THE respondents treated the injury received by the petitioner in the aforesaid bomb blast to be 'minor' in nature and paid him compensation amounting to Rs.10,000/ -. Later on, an additional sum of Rs.10,000/ - was paid to the petitioner considering the aforesaid decision of the Division Bench in view and the amount paid to him as compensation was thereby enhanced to Rs.20,000/ -. The petitioner sought review of the decision taken by the respondent with respect to the aforesaid ex gratia payment but, the representation yielded no results. Being aggrieved by the decision of the doctors treating his injury to be simple in nature, the petitioner is before this Court seeking the following prayer: -

(3.) THE learned counsel for the petitioner submits that though the Division Bench had recorded the submissions of the respondent that as regards grievous injury, the time of healing had been taken into consideration, such time was not considered in his case. He submits that though the petitioner remained admitted in the hospital and was discharged from there after 3 days, the wounds sustained took as many as one month and 5 days to heal.