PRATAP KUMAR NAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ petition has been filed by the father of the deceased child who died on account of sudden fall of an iron grill gate on him in the UGME school premises claiming compensation to the tune of Rs. 10 lakhs from the opp. parties urging various facts and grounds.

(2.) BRIEF facts as have been narrated in the writ petition may be stated as follows with a view to find out as to whether the petitioner is entitled to the relief as prayed for and to appreciate the legal contentions raised on behalf of the parties. Petitioner's son Bhanu Pratap Nayak alias Biki was a student of Balipatna UGME School in the district of Bhadrak from the beginning of his study. He was a brilliant student and was awarded throughout his student career. While so studying in Class - V, on 15-7-2004 at about

(3.) IT is stated that the Government has provided no support for such accidental death of his son that occurred in the school premises. On 15-7-2004, only police from Bhadrak P. S. came to the spot where the incident occurred and noted down everything in their diary.