Jharkhand High Court
Lalmani Singh vs State Of Jharkhand & Ors on 10 May, 2010
Author: Amareshwar Sahay
Bench: Amareshwar Sahay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1090 of 2010
Lalmani Singh ... Petitioner
-V e r s u s-
The State of Jharkhand & others ... Respondents.
CORAM: - HON'BLE MR. JUSTICE AMARESHWAR SAHAY
For the Petitioner : -Mr. Shailesh
For the Respondents :- J.C. to A.G.
02/10.05.2010: Heard the learned counsel for the parties and with their consent this writ application is being disposed of at this stage itself.
The petitioner prayed for direction to the respondents to pay suitable compensation for his physical disablement as well as the expenses incurred by him towards treatment of the injuries sustained by him on 15.4.2009 in course of his duty during the parliamentary Election held in the year 2009.
It is stated that the petitioner was deployed for election duty as polling Officer and he while going to the polling booth, met with an accident with a police van and received severe injuries. On medical examination by a constituted Medical Board and he was declared to be 45% disabled. According to the petitioner as per the Resolution of the State Government contained in Annexure-6, he is entitled to the suitable compensation as well as expenses incurred by him in course of his treatment. It is further submitted that in similar matter, a Bench of this Court in the case of Rajesh Kumar and others Versus The State of Jharkhand and others i.e. W.P.(C) No. 66 of 2008 by judgment dated 3.12.2008 contained in Annexure-7 to this writ petition has directed the State Government to pay the compensation as well as the expenses incurred by them for their treatment. It is submitted that the case of this petitioner is squarely covered by the aforesaid judgment passed by a Bench of this Court.
After having heard the learned counsel for the parties and after going through the Rules of the State Government contained in Annexure-6 as well as the judgment passed by a Bench of this Court in W.P.(C) No. 66 of 2008 in the case of Rajesh Kumar and other analogous cases, I find that the case of the petitioner is fully covered by the said decision.
Accordingly, this writ petition is allowed by directing the respondents to pass an appropriate order for payment of compensation and the expenses incurred by the petitioner in course of his medical treatment in terms of the Govt. Resolution (Annexure-6) as well as the judgment passed by this Court in the aforesaid W.P.(C) No. 66 of 2008 and its analogous cases within a period of three months from the date of receipt/ production of a copy of this order.
This writ application stands disposed of with the aforesaid observations and directions.
(AMARESHWAR SAHAY, J.) Sharma/