KRISHNA CHAUBEY Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Rule.

(2.) With the consent of counsel for the parties, the matter is taken up for final disposal.

(3.) Dr.G.K.Chaubey passed away in unfortunate circumstances on 26.5.1999 while swimming in the pool of the All India Institute of Medical Sciences, managed by respondent no.4. A post-mortem was conducted finding the cause of death due to drowning and an FIR was lodged on 26.5.1999 itself. The petitioners, who are the LRs of Dr.Chaubey, have alleged negligence on parts of respondents no. 3, 4 and 6 and non-compliance of mandatory conditions required under a licence, which licence was not obtained by respondents no.3 and 4. The writ petition has been filed seeking compensation of Rs.57.00 lacs. Further prayer has also been made seeking directions against the statutory authorities from failure to comply with their obligations.