LAXMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with the consent of the counsel for the parties.

(2.) This petition has been filed by the petitioner, who happens to be the daughter of the deceased employee, Durga w/o. Jagdish Yadav under Article 226 of the Constitution of India against orders dtd. 10/12/2020, and 14/12/2020 passed by the respondent No.3 the Collector, Barwani and respondent No.4 the District Program Officer, Department of Women and Child Development, Barwani respectively. Vide order dtd. 10/12/2020, the petitioner's claim of Rs.50.00 lakhs on account of death of her mother while performing Covid-19 duties has been rejected by the respondent no.4 District Program Officer and on 14/12/2020, the respondent No.4 has also rejected the same. .

(3.) Although in the petition, relief of compassionate appointment has also been sought, however, the State Government has already granted the aforesaid relief, so the petitioner is only claiming relief [B] which refers to grant of insurance claim of Rs.50.00 lakhs on account of death of her mother Durga under the State Government's Scheme known as "Mukhyamantri Covid 19 Yodha Kalyan Yojana".