SUNADA BEHERA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the widow wife on her behalf and on behalf of two minor children of the deceased who died on account of the railway accident praying for issuance of a writ of mandamus to the opposite parties to pay a compensation of Rs. 4,00,000 with a further direction to provide her a class IV/Group-D job in the Railways.

(2.) Brief facts as have been narrated in the writ petition are stated below with a view to find out as to whether the petitioners are entitled to the reliefs as prayed for and to appreciate the legal contentions raised.

(3.) The case of the petitioner No. 1 who has represented her two minor children that her husband was a regular employee of Berhampur Municipality working as a sweeper since 17.11.1984. It is stated that there is an unmanned level crossing on the road from Komapalli to Lanjipalli.