B. KRISHNAVENI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The order of rejection dtd. 11/4/2014 declining the request of the petitioner for grant of compensation is under challenge in the present Writ Petition.

(2.) The husband of the petitioner late P.Balan was working in Chennai Corporation as Assistant in Malaria Department and was retired and was receiving pension in the residential area at Ooteri wherein the petitioner's family was residing, a cannal work was done by PWD and Chennai Corporation for the clean of Nalla Kallvay. The petitioner had fallen into the hole and during the rainy season and died on 28/11/2012. The petitioner states that the accident occurred due to the negligence on the part of the public authorities. They had not taken effective steps to close the hole while performing the works in that locality. Thus, the petitioner submitted an application seeking compensation. The said application was rejected on the ground that there is no provision under the scheme to grant compensation. Therefore, the petitioner has chosen to file the present Writ Petition.

(3.) This Court elaborately considered the scheme relating to grant of compensation in respect of death in public places. In W.P.No. 8385 of 2014 etc., batch dtd. 29/10/2021 and the relevant paragraphs are extracted hereunder:-