MOIRANGTHEM INDRAKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Sillori, the learned counsel appearing for the petitioner and Smt. Oinam Momota, the learned Additional Advocate General, Manipur appearing for the respondents.

(2.) The instant writ petition has been filed by the petitioner praying for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay a sum of Rs. 30,00,000/- (Rupees thirty lakhs) only as compensation on the inter-alia grounds that the petitioner has suffered 70% disability leading to amputation of his right arm due to the negligence on the part of the respondents.

(3.) The facts as narrated in the writ petition, are that the petitioner after having completed his diploma and degree courses in Electrical Engineering, joined his service as an engineer in various reputed companies and at the relevant time when the incident took place, he was serving as an Engineer in the Linequest Telecom Ltd. vide order dated 10.11.2014 issued by it with a pay of Rs. 24,000/- (Rupees twenty four thousand) per month which was to be increased from time to time.