KSH. ROMEN SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Th. Khagemba, learned counsel appearing for the petitioner and Mr. A. Vashum, learned Government Advocate appearing for the respondents.

(2.) The facts of the present case in a nutshell is that the father of the petitioner, who was serving as Head Lineman at Senapati Division in the Electricity Department during his life time, died on 23/11/2002 while on duty due to electrocution.

(3.) After four and half years from the date of abolishing the scheme for appointment under the Die-in-harness, the State Government issued an order dtd. 16/12/2006 restoring the said Die-in-harness scheme with certain conditions. One of the conditions as contain in the said restoration order is that the families of the Government servant who died-in-harness during the period from 15/6/2002 up to the date of restoration of the die-in-harness scheme will also be covered under the scheme with immediate effect.