VIMLA GOVIND CHOROTIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms.Isha Singh, learned Counsel for the Petitioners; Ms.P.H.Kantharia, learned Government Pleader for Respondent Nos.1 and 2; and Mr.Prashant Mohite, learned Counsel for Respondent No.3.

(2.) This case should be an eye opener for all of us. Three widows are before us seeking compensation on account of death of their husbands who were manual scavengers and died while performing their duties in the premises of Respondent No.3.

(3.) In this connection a first information was registered with Govandi police station bearing FIR No.261 of 2019 under section 304(A) of Indian Penal Code. As per statement of the informant i.e. Mr.Uttam Kangne, SubInspector of Police serving in the Govandi police station, on 23/12/2019 at about 11.45 am one resident of Respondent No.3 informed the police station that three persons had fallen into the drainage tank of Respondent No.3; when the informant went to the place of occurrence, he found the drainage tank covers open. Fire brigade personnel could extract three persons out of drainage tank but on reaching Shatabdi hospital they were declared dead on arrival.