RAMADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is filed under Articles 226 and 227 of Constitution for a writ of mandamus or direction to the respondents directing them to pay compensation of Rs.10,00,000/ - to the petitioner and also direction to provide appointment on compassionate grounds on account of death of her husband.

(2.) IT is alleged that the husband of the petitioner by name M. Venkatesha was working as daily wage under -ground and open -drainage cleaner (Scavenger) in the office of 5th and 6th respondent at Raichur. On 28.4.2013 he was deputed to work at Bangareppa Tank Distributor canal Nos. 94, 95, 96 within the jurisdiction of Gabbur Police Station, but unfortunately during the course of employment he died due to drowning in the canal. The petitioner along with her daughter approached respondents 5 and 6 with a request to provide employment on compassionate grounds and also for payment of compensation. Even after several representations, respondents have neither provided employment on compassionate grounds nor paid any compensation. And therefore the petitioner has knocked the doors of this court.

(3.) IN pursuance to the notice, respondents 1 to 4 appeared through learned AGA and respondents 5 and 6 appeared through their counsel.