SEIKHOTHANG HAOKIP Vs. CHAIRMAN & MANAGING DIRECTOR, POWER GRID CORPORATION OF INDIA LTD.

JUDGEMENT

(1.) Heard Shri N. Biren, learned Advocate appearing for the petitioner and Shri Nitin Khera, learned Advocate appearing on behalf of the respondent.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay compensation in terms of the letter dated 15-10-2015 of the Government of India, Ministry of power, Shriram Shakti Bhawan, Rafi Marg, New Delhi.

(3.) ***