MARIAMMA Vs. DEPUTY LABOUR COMMISSIONER I

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioner has prayed for issuing a writ of Mandamus directing the respondents 2 to 4 to pay the compensation amount of Rs.1,97,060/-.

(3.) There is no dispute that the petitioner is the legal heir of one A. Venkateswarlu who had been, admittedly, working as a sanitary cleaner under the Southern Railway. Subsequently, while he was working, he fell down. Thereafter he was taken to the hospital and it was found that he had died. Request was made to the railway authorities to pay the compensation as the person had died in an accident arising out of and in course of employment. At this stage, the matter was also raised before the Deputy Commissioner of Labour and to a query made by the Deputy Commissioner of Labour, the following reply was made from the Divisional Railway Manger's Office, Personnel Branch, Madras Division, Chennai - 3 on 7.7.1997: