THANGAPANDI Vs. DIRECTOR OF PRIMARY HEALTH SERVICES

JUDGEMENT

(1.) The prayer in the Writ Petition is for issuing a Writ of Mandamus directing Respondents 1 to 3 to take action against the erring Medical Officers and Staff of the fourth Respondent -Primary Health Centre and direct the Respondents to pay a sum of ' 5 Lakhs as compensation to the Petitioner.

(2.) Brief facts, necessary for the disposal of the Writ Petition, are as follows:

(3.) The Petitioner is a daily paid labourer working in brick kiln. He has given representations to the District Collector and the Deputy Director of Health Services, Madurai, to take action against the erring staff and prayed for compensation of a sum of ' 5,00,000/- for the death of his wife. Since no action is taken, the Petitioner has filed the present Writ Petition for the relief stated earlier.