JALADHAR JENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Sahoo, learned advocate appears on behalf of petitioner and submits, his client lost his son, who died when he was in school. By the writ petition his client has sought compensation. On earlier occasion Mr. Pradhan, learned advocate, Senior Panel Counsel appearing on behalf of Union of India had submitted, Rs.50,000.00 was sanctioned but petitioner did not turn up to receive the same.

(2.) Mr. Sahoo, submits, the boy suffered injury and died. He refers to information obtained by writing dtd. 19/6/2012, on query made under Right to Information Act, 2005, disclosed under annexure- 3 at page-10. Treatment status stated therein is extracted and reproduced below.

(3.) He relies on judgment dtd. 11/8/2022 by the first Division Bench of this Court in Writ Petition (Civil) no.7584 of 2014 (Madhav Soren v. State of Odisha and others) and order dtd. 10/5/2022 of this Bench in W.P.(C) no.20443 of 2012 (Sanjay Kumar Mohanty and another v. State of Odisha and others), wherein order dtd. 30/9/2021 also made by the first Division Bench of this Court in W.P.(C) no.24882 of 2012, (Jambeswar Naik and another v. State of Odisha and others) was relied upon. All the cases were regarding death of school children, where compensation awarded was Rs.10.00 lakhs.