KIMHOITHENG VAIPHEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) PETITIONER 's father, Shri Mona Vaiphei, was initially appointed as Rifleman No.1194625 and while discharging his official duty as one of the escort -cum -guard personnel of B.D. Behring, the then M.L.A. at his residence at Minuthong, Imphal, heavy exchange of firing took place and in that incident petitioner's father, Mona Vaiphei, was killed and for that incident also an FIR case No.57(3)05 IPS u/Sections 302/307/326 and 274 IPC was registered.

(2.) IT is the admitted fact of both the parties that there is a scheme for appointment of the dependent of the Government employee who died in harness on compassionate ground.

(3.) THE respondents filed their affidavit in -opposition wherein it is stated that the delay in consideration of appointment of the petitioner under the die -in -harness scheme was because of non furnishing of relevant documents by the petitioner.