BISHNU CHETTRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter concerns a claim for compensation due to death by electrocution which occurred on 24/4/2018. It is submitted that a prayer for compensation had been made before the respondent No.2 which till date has failed to evoke any response even after the matter had once been referred to the Lok Adalat.

(2.) Considering that the incident happened as far back as 24/4/2018 and the prayer for compensation had been made since 22/5/2018, this Court proposes to dispose of the instant petition by directing that the respondent No. 2 (MeECL) to take up the matter for consideration of the representation for compensation of the petitioner dtd. 6/3/2019 most expeditiously.

(3.) Mr. A.S.Siddiqui, learned Sr. counsel for the petitioner prays that he may be allowed to file a fresh representation. In that event therefore, the matter shall be disposed of within three months from the date of receipt of the fresh representation.