S.KUMARI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition at the instance of a widow, seeks a Writ of Mandamus directing the Tamil Nadu Electricity Board to grant compensation on account of the electrocution of her husband. The facts :-

(2.) THE petitioner is the widow of Thiru.Selvaraj, who was working as Administrative Officer in L.I.C. of India at Tirunelveli. The petitioner got four children in her lawful wedlock with Thiru.Selvaraj.

(3.) ACCORDING to the petitioner, the incident was solely on account of the negligence of the officials of Electricity Board. The deceased was receiving a monthly salary of Rs.48,452/-. The family was denied of his company on account of his untimely death. The petitioner therefore wanted the electricity Board to pay her compensation.