E JOSEPH Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner praying for a writ of Certiorarified Mandamus to call for the records relating to the proceedings of the second respondent in Letter No.011631/Adm.II/A.1/2000-2, dated 12.7.2000, quash the same and to direct the respondents to pay compensation of Rs.3,00,000/- for the death of the petitioner's father, on 4.10.92, due to electrocution, with interest.

(3.) THE petitioner had sent a further representation, dated 10.5.97, to the Chief Minister (Special Cell), enclosing all the necessary certificates. THE petitioner had sent a petition, dated 11.5.97, to the District Collector, Kanyakumari District, at Nagercoil. THEreafter, the second respondent had sent a letter, dated 9.6.97, informing the petitioner that certain particulars had been called for from the third respondent and that necessary action would be taken for payment of compensation, as requested by the petitioner. Subsequently, by a letter, dated NIL.3.98, the second respondent had called for certain records in original and directed the petitioner to forward the same through the Executive Engineer, Nagercoil. Accordingly, the petitioner had sent a letter, dated 3.3.99, to the second respondent, through the third respondent, enclosing all the necessary certificates. However, the respondents did not take any action. THErefore, the petitioner had sent another representation, dated 6.3.2000, to the second respondent. THE second respondent in his letter No.011631/Adm.II/A.1/2000-2, dated 12.7.2000, rejected the request of the petitioner. In such circumstances, the petitioner has preferred the present writ petition before this Court, under Articles 226 of the Constitution of India.