LONGJAM OBGNI SWARNALATA DEVI Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Mr. H. Biramani, learned counsel for the petitioner and Mr. A. Modhuchandra, learned GA for the State respondents.

(2.) In the present writ petition, the petitioner, claiming to be the wife of one late Longjam Guneshor Singh, who was killed at the hands of the underground activists, has approached this Court for a direction to the State respondents for grant of ex-gratia amount of Rs. 1 lakh in terms of the scheme prepared by the State Government.

(3.) It has been stated that the petitioner's husband was mercilessly killed by the cadres of one banned organisation namely, United National Liberation Front (UNLF). According to the petitioner, there is a scheme prepared by the State Government for grant of ex-gratia amount to the Government servants, Civilians, Security Forces etc in the event of death or grievous injury due to unjustified Police/Security Force action or extremists action, which was notified by order dated 2.5.1997 which was modified on 6.8.1998. According to the petitioner, the petitioner approached the authorities for grant of the ex-gratia amount under the aforesaid scheme. The petitioner contends that, as there was no response from the State authorities, the petitioner has been compelled to approach this Court for a direction to the State respondents for grant of Rs. 1 lakh in terms of the aforesaid scheme.