GUANGBI DANGMEI Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been filed by the petitioner seeking compensation of a sum of Rs.20 lakhs on account of the death of his son, Guangsingam Dangmei caused by the personnel of 10th Assam Rifles in a fake/fictitious encounter.

(2.) It is the case of the petitioner that the petitioner's son(victim), Guangsingam Dangmei, was studying in class-VIII in Tentmaker's Academy, Longmai-III (Noney), Tamenglong District. While studying he was also helping his parents as a quarry labour and thereby petitioner's son was earning at least Rs.600/-per day.

(3.) The District Magistrate took up the matter for holding enquiry and in fact examined number of persons but till date enquiry report has never seen the light of the day though in terms of the MOU it was supposed to be submitted within a month. However, when the enquiry report was not submitted, petitioner filed this case for the relief as stated above.