Shri Fidus Ali vs . State Of Meghalaya & Ors.
2022 Latest Caselaw 708 Meg

 Serial No. 14
 Regular List
                     HIGH COURT OF MEGHALAYA
                           AT SHILLONG

WP(C) No. 460 of 2022
                                         Date of Decision: 01.12.2022

Shri Fidus Ali                   Vs.       State of Meghalaya & Ors.

Coram:
                 Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s)       :     Mr. S.K. Hassan, Adv.
                                  vice Mr. S.A. Sheikh, Adv.

For the Respondent(s)       :     Mr. R. Colney, Adv. (For R 2&3)

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMENT AND ORDER (ORAL)

1. Though Mr. S.K. Hassan, learned counsel submits that he

is just a stand in counsel on behalf of Mr. S.A. Sheikh, learned counsel

for the petitioner who is not present in Court due to personal difficulty,

however, the nature of the matter deserves that it be disposed of at this

stage itself, as it involves compensation due to death by electrocution.

2. As noted by the order dated 15.11.2022, Ms. R. Colney, the

learned counsel for the respondent Corporation had apprised this Court

that a representation dated 25.10.2021 that had been filed by the

petitioner is still yet to be disposed of, and further that the respondent

Corporation has an ex-gratia Scheme, under which the representation

will be examined.

3. As the incident happened as far back in 2020, it is therefore

directed that the respondent Corporation take up the representation and

dispose of the same as expeditiously as possible for award of

compensation, within a period of 6(six) weeks from the date of receipt

of a certified copy of this order. This is without prejudice to any further

rights of the petitioner, if new a cause of action arises.

4. With the above directions, this writ petition stands closed

and is accordingly disposed of.

JUDGE

Meghalaya 01.12.2022 "V. Lyndem-PS"