ELAYATHARIL JOSEPH DANIEL Vs. UOI

JUDGEMENT

(1.) ISSUE Rule. Ms. Monica Garg waives notice of the rule. With consent matter was heard finally.

(2.) THE petitioner complains of arbitrariness by the respondent Central Government in regard to the application for award of compensation; he claims to be have incurred loss during the Gulf war 1991. The petitioner at that time was living in Kuwait.

(3.) BRIEFLY the petitioner submits that he was residing in Kuwait at the relevant time and was working there. It is submitted that after the Gulf war ended the United Nations evolved a scheme to compensate such of those who were residing and working in kuwait and who suffered losses to property. The scheme was administered a body known as United Nation Compensation Committee (hereafter called "committee" ). It is claimed that under the terms of the scheme claims had to be furnished; the petitioner contends having made a claim in 1998 in category 'c'; it is submitted that it was registered as No. C000026392. The petitioner states that despite furnishing details of the claims, no compensation amount was disbursed. He wrote to the respondent in february, March and August, 2000. In these circumstances it is claimed that on 25. 8. 2000 a letter was received that the registration number allotted to the petitioner had been given to the some other person namely Ali Husain of Nai Abadi, Banswada, rajasthan. It is submitted that the said claim was, according to the respondent a duplicate claim as Ali Husain was already shown as having been disbursed claim no. C-107206. The petitioner, therefore, claims directions to the respondent to disburse amounts which he is entitled to.