REGENT COMPUTRONICS PVT. LTD.

Rajakumar Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

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POONAM VERMA VS. ASHWIN PATEL [REFERRED TO]
POONAM VERMA VS. ASHWIN PATEL [REFERRED TO]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
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JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
KUMARI ALKA VS. UNION OF INDIA [REFERRED TO]
NITIN WALIA MINOR VS. UNION OF INDIA [REFERRED TO]
MADRAS AND SOUTHERN MARATHA RAILWAY CO LTD VS. JAYAMMAL [REFERRED TO]
BALRAM PRASAD VS. KUNAL SAHA [REFERRED TO]

JUDGEMENT

(1.) This writ petition seeks for a direction to the respondents herein, to provide fair and adequate compensation to the petitioners for the death of their daughters, aged between 11 and 13, which transpired due to the negligent act of respondent Nos. 10 to 13, all of whom are employed as headmaster, and teachers, respectively in the Government Middle School, Pilipatti Panchayat Union, Viralimalai, Pudhukottai District.

(2.) The Petitioners are coolie workers residing in the same village of Pillipatti. They are the fathers of the four minor children, namely:

(3.) The children were studying at Government Middle School, Pillipatti, in Viralimalai Taluk of the Pudukottai District. An incident occurred on 15/2/2023. These young girls tragically drowned to their deaths in Cauvery near Mayanoor, Karur District. The manner in which the incident took place is narrated hereunder.

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RAJAKUMAR Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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