N.S. NINGCHANGLA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri R.S. Reisang, learned Senior Advocate appearing for the petitioner and Shri S. Rupachandra, learned Addl. Advocate General appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay compensation for a sum of Rs. 15,27,000/- (Rupees fifteen lakh twenty seven thousand) and a sum of Rs. 2,00,000/- (Rupees two lakhs) as ex-gratia for the death of the petitioner's husband due to electrocution.

(3.) According to the petitioner, she is the wife of the deceased namely, Late Ahen Torang @ NS. Benjamin who, after his retirement, was re-engaged by the Manipur State Power Distribution Company Limited on a consolidated pay of Rs.5,000/- (Rupees five thousand) per month. The petitioner's husband was assigned the task of repairing the power lines within the jurisdiction of the Litan Sub-Station. On a complaint lodged by two villagers on 11-04-2017, the authority instructed the petitioner's husband to look into the matter for proper maintenance of the power lines. As instructed by the authority, on 11-04-2017 itself, the petitioner's husband climbed up the electric poll which is installed inside the electricity sub-station at Litan to connect the power line with the help of a bamboo ladder in the presence of the other staffs of the Department. However, suddenly the power line was transmitted from the main power station thereby causing the petitioner's husband suffering from a severe electrical shock and fell down from the top of the post/ poll and landed on the ground unconscious. Immediately, he was evacuated to Raj Medicity, Imphal for treatment but unfortunately, he succumbed to his injury on 28-04-2017 in the said hospital.