Rameshwar Singh Malik, J.@mdashFeeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached
this Court by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of mandamus. Learned
counsel for the petitioner, at the very outset, fairly states that he has got instruction to say that during the pendency of this writ petition, the
respondents have shifted the electric line from the houses of ward no. 13 of village Khanpur, which is one of the prayer made in the present writ
petition. He further submits that qua the second prayer of the petitioner for claiming compensation from the respondents on account of the death of
Sagar, son of the petitioner, he did not approach the competent authority raising his demands before filing the present writ petition. He submits that
given an opportunity, petitioner will approach respondent No. 4 within a period of three weeks from today by moving an appropriate
representation for claiming compensation.
2. In view of the above, without expressing any opinion on the merits of the case, Managing Director, Punjab State Power Corporation Limited,
Patiala-respondent No. 4 is directed that if the petitioner approaches him by moving an appropriate representation for claiming compensation on
account of death of his son within a period of three weeks from today, the grievance raised by the petitioner shall be considered sympathetically
and decide the same at an early date by passing an appropriate order thereon, in accordance with law but in any case within a period of two
months from the date of receipt of a representation from the petitioner.
3. It is further directed that respondent No. 4 shall also grant an opportunity of being heard to the petitioner before passing an appropriate order.
Petitioner shall be at liberty to produce any relevant instructions, policy decision or a judgment for consideration of respondent No. 4. If, after due
consideration of the matter, respondent No. 4 comes to the conclusion that petitioner was entitled for any amount of compensation, the same shall
be released in favour of the petitioner without any further loss of time. With observations made and directions issued hereinabove, the instant writ
petition stands disposed of.
