LEISHANGTHEM ONGBI SANAREI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Mani, the learned Senior Advocate appearing for the petitioner and Shri S. Niranjan, the learned Government Advocate appearing for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ / order / direction to direct the respondents to make payment of Ex-gratia of Rs.1,00,000/- (rupees one lakh) to her for causing the death of her beloved son.

(3.) 1. According to the petitioner, she is the mother of late Master Leishangthem Simon Singh who, on 14.05.2009, went out of his house by saying that he would meet one of his friend in his locality. However, the petitioner's son did not return home on that night and accordingly, on the next day i.e., 15.05.2009, the members of the petitioner's family, along with some of the members of the local Meira Paibis, made a search for her son in the surrounding villages but they could not find him at all. On the next day, the Lamshang Police Station informed the petitioner that her son had been killed by a combined team of police commandoes, 12 MLI and 39th Assam Rifles in an encounter and that the dead body of the petitioner's son had been deposited at RIMS Mortuary, Imphal. On receipt of the said information, the petitioner along with other members of the family and some local members, went to RIMS Mortuary and identified the dead body of her son.