REGENT COMPUTRONICS PVT. LTD.

Taskinuddin Appellant

V/S

STATE (NCT OF DELHI) Respondents

Referred Judgements :-

DONOGHUE V. STEVENSON [REFERRED TO]
BAKER V. WILLOUGHBY [REFERRED TO]
DELHI JAL BOARD V. RAJ KUMAR REPORTED IN [REFERRED TO]
RAJ KUMAR V. UNION OF INDIA [REFERRED TO]
SHYAMA DEVI V. GNCTD [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
P J IRANI VS. STATE OF MADRAS [REFERRED TO]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED TO]
GUNWANT KAUR VS. MUNICIPAL COMMITTEE BHATINDA [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
DELHI DOMESTIC WORKING WOMENS FORUM VS. UNION OF INDIA [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
ALL INDIA LAWYERS UNION DELHI UNIT VS. UNION OF INDIA [REFERRED TO]
ASSN OF VICTIMS OF UPHAAR TRAGEDY VS. UNION OF INDIA [REFERRED TO]
SHOBHA VS. GOVT NCT OF DELHI [REFERRED TO]
CHAND VS. CHIEF SECRETARY [REFERRED TO]
KAMLA DEVI VS. GOVERMENT OF NCT OF DELHI [REFERRED TO]
CHITRA CHARY VS. D D A [REFERRED TO]
B L WALI VS. UNION OF INDIA [REFERRED TO]
DELHI JAL BOARD VS. RAJ KUMAR [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. VIJAY KUMAR MITTAL [REFERRED TO]
RAM KISHORE VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been preferred by the petitioners for issuance of an appropriate writ, order or direction, directing the respondents to pay the petitioners suitable amount of compensation with interest, for loss of lives and injuries suffered in a tragic fire incident in a factory/ business premises of respondent No.2.

(2.) An unfortunate fire incident took place on 25.01.2011 in the premises of M/s Amazing Creation Garment Export Factory at Tughlakabad area of South Delhi, where 14 workmen died and 5 other workmen were injured. The FIR of the said incident was registered on 26.01.2011 with PS Govindpuri, u/s 287,337,338,304-A IPC as FIR No 23/2011.

(3.) Petitioner no 1 is the father of the deceased workman Amir Siddiqui, petitioner no 2 is the husband of the deceased workman Lalita Devi, petitioner no 3 is the father of deceased workman Shabbo, petitioner no 4 is the father of the deceased workman Mohd. Nizamuddin, petitioner no 5 is the husband of deceased workman Suman Devi, petitioner no 6 is the father of the deceased workman Mohd. Rais , petitioner no 7 is the father of the deceased workman Alam, and petitioner no 8 is the injured workman Rizwan in person. The deceased workmen along with petitioner no 8 were working as "helper" with M/s Amazing Creation, dealing in the manufacture and packing of garments and export of various type of garments - according to the petitioners and, dealing in dry cleaning, according to respondent No.2. According to the petitioners, the duties performed by the workmen included the acts of thread cutting, ironing, and chemical washing of the garments for export.

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TASKINUDDIN Vs. STATE (NCT OF DELHI)

Referred Judgements :-

JUDGEMENT

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