D. NARAYANASAMY Vs. DISTRICT COLLECTOR, TIRUVARUR

JUDGEMENT

(1.) The petitioner is the father of a minor boy by name N.Jayaprakesh. When the petitioner's son was studying 12th Standard during the academic year 2008-2009, in the Government Higher Secondary School, Pulivalam, Tiruvarur District, he was taken by the N.S.S. Programmer of his school to a camp organised by N.S.S., at a village by name Perungudi. The camp was scheduled to be held for a period of 10 days from 17.12.2008 till 26.12.2008.

(2.) Unfortunately, the petitioner's son was seriously injured, when a pumping machine installed by the Oil Natural and Gas Commission, which is the fourth respondent herein, exploded. The petitioner's son was first treated at a local hospital and was later shifted to a private hospital at Thanjavur. On the recommendation of the District Collector, the Oil Natural and Gas Commission released a sum of Rs.50,000/- for the treatment of the petitioner's son at the private hospital. But, the private hospital demanded a huge amount for continuing the treatment. At that stage, the petitioner came up with the above writ petition, praying for the issue of a Writ of Mandamus to direct the respondents jointly to pay a sum of Rs.10 lakhs as compensation. Pending disposal of the writ petition, the petitioner also sought an interim direction to the fourth respondent to pay a sum of Rs.2 lakhs, to enable the petitioner's son to continue to receive treatment at the private hospital.

(3.) On 6.1.2009, the writ petition came up for orders as to admission. At that time, this Court directed the learned counsel for the petitioner to serve notices on the Standing Counsel for the fourth respondent and also to take private notice to all other respondents, returnable by 12.1.2009.