V KRISHNAVENI Vs. STATE

JUDGEMENT

(1.) THIS writ petition is filed to call for the entire records relating to the proceedings of Na.Ka.No.1393/2009/D5 dt 27.1.2009 passed by the 4th respondent and quash the same consequently direct the 4th respondent to give Accident Relief Rs.1,00,000/- and funeral expenses Rs. 2500/- under Sec.18(2) and Sec.19 of Tamilnadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme 2006 respectively to petitioners.

(2.) THIS writ petition is filed seeking accident relief under the Tamil Nadu Agricultural Labourers " Farmers ( social , security and welfare) scheme-2006, in terms of G.O.Ms.No.853, Revenue (L.R.I(2) Department) dated 29.12.2006.

(3.) THE scheme is operated with a fund called the Tamil Nadu Agricultural Labourers " Farmers (Social Security and Welfare) Fund in accordance with clause 11 and the scheme is managed by the Tamil Nadu Agricultural Welfare Board, established under the Scheme. THE District level, Taluk level and village level committee implement the Scheme.