MADHAV SOREN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Aggrieved by the unfortunate death of a young girl who was crushed to death by the collapse of a kitchen side wall in the premises of Kolhabeda Ashram School, the father of the deceased has filed this writ petition seeking compensation for her death.

(2.) The facts are that the Petitioner's daughter, Raimati Soren, was a student of Class-I at Kolhabeda Ashram School under Ghasipura Block in the district of Keonjhar. She was staying in the hostel of the said school. On 3/10/2013 at about 6.45 am, while Raimati and some other students were brushing their teeth near a newly constructed kitchen shed, the side wall of the said kitchen collapsed. While other students managed to escape, Raimati was crushed under the falling wall. She was rushed to the Community Health Center (CHC) at Keshadurapal and she was declared brought dead by the doctor.

(3.) After being informed by the Head Sevak, the Petitioner arrived at the said CHC and took the body of his daughter to the Sub-Divisional Hospital, Anandapur where the post-mortem was conducted.