K. PHALGUNI DEVI Vs. STATE OF MANIPUR THROUGH THE PRINCIPAL SECRETARY/COMMISSIONER

JUDGEMENT

(1.) HEARD Mr. H. S. Paonam, learned senior counsel assisted by Mr. S. Gunabanta, learned counsel appearing for the petitioner and Mr. R.S. Reisang, learned Senior G.A appearing for the respondents No.1 and 2 as well as Mr. C. Komol, learned CGSC appearing for the respondents No. 3, 4, 5 and 6.

(2.) IN the present writ petition, the petitioner is claiming for payment of compensation of an amount of Rs. 2.5 lakhs to the petitioner as had been given to the families of persons who were killed in the related incident which occurred on 18.06.2001, relying on the judgment and order dated 13.02.2008 passed by this Court in W.P(C) No. 779 of 2002 and other writ petitions as well as W.P(C) No. 452 of 2003 decided on 08.09.2003. The stated case of the petitioner is that the petitioner's husband namely, Laitonjam Rajkumar Singh received bullet injuries caused by firing by the personnel of C.R.P.F on 18.06.2001 and ultimately expired on 20.06.2001 succumbing to the injuries suffered by him.

(3.) LEARNED senior counsel appearing for the petitioner has stated that 2(two) Commissions were set up, one in respect of the incident which occurred on 18.06.2001 and another in respect of sequential incident which occurred on 20.06.2001. In respect of the incident which occurred on 18.06.2001, 14(fourteen) persons who died on 18.06.2001 had approached this Court for grant of compensation. The learned Single Judge while deciding the case in W.P(C) No. 779 of 2002 and others by referring the findings of the said Commission of Enquiry, observed as follows.