VALLIAMMAI Vs. GOVERNMENT OF TAMILNADU AND OTHERS

JUDGEMENT

(1.) The writ petitioner herein, has approached this Court, seeking the following relief:

(2.) Petitioner belongs to the downtrodden scheduled caste community. Her father Sri.Rasu was residing in Ezhilur Village, Thiruthuraipoondi Taluk, Thiruvarur District. During the months of November-December 2008, the Nagapattinam District and other neighbouring areas were affected by a severe cyclone and also a heavy flood and many people were affected by the flood and cyclone and evacuated to the relief certres. The petitioner's father was also evacuated and located in Ezhilur Flood Relief camp. Unable to bear the severe cold and due to flood situation, the petitioner's father died on 06.12.2008, in the relief camp itself. The death of the petitioner's father was duly informed to the local police and revenue authorities through the Village Administrative Officer and an FIR was also registered by the Village Administrative Officer before the Thiruthuraipoondi Police Station on 07.12.2008. The body was sent to post mortem and on receipt of post mortem certificate, final rites were performed. According to the petitioner, the death of her father was reported in the local new paper.

(3.) The Government originally announced a compensation of Rs. 1,00,000/- to the families of the victims, who died during the natural calamity from the Calamity Relief Fund. The said amount of Rs. 1,00,000/-, subsequently, enhanced to Rs. 2,00,000/- vide G.O.Ms.No.705, Revenue(NC-II) Department dated 08.12.2008. Immediately, after the death of her father, the petitioner submitted a representation on 10.12.2008, seeking for compensation for the death of her father due to the cyclone and flood, which affected the place in which the petitioner's father was living.