MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ON 5.8.1991, the petitioner sent a communication to the Chief Justice of this court. Consequently, the matter was ordered to be registered on the judicial side Hence, the present writ petition before us.

(2.) THE petitioner has stated that on 3.5.1987, while passing through the road, he stopped at a place where bus No. 6322 of the respondent Corporation was standing. The driver and the conductor of this bus had lit fire beneath the diesel tank. On account of formation of gases the pressure in the tank increased, the diesel tank burst and caught fire and engulfed the petitioner as well as the conductor of the bus. Thereafter he was admitted in Civil Hospital, Theog, where he remained till 10.12.1987. In between this period, he was also admitted in Indira Gandhi Medical College and Hospital, Shimla, from 18.8.1987 to 24.8.1987. According to the petitioner, he again remained admitted in the same hospital from 12.4.1988 to 14.5.1988.

(3.) IN para 9 of this communication, the petitioner has stated that he is a poor man with no source of income and no money to spend on litigation and pay court fee as well as to engage a counsel. He has further stated that in a democratic set up, being a citizen of this country, he felt that he has a right of protection of his person and property. In the absence of financial resources, however, he sent the communication to this court since he was facing extreme difficulty and hardship.