SANIA PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this Writ Petition, the Petitioners seek a direction from this Court to the Opposite Parties/ State to pay an amount of Rs.5,00,000.00 (Rupees Five Lakh only) towards compensation for death of their son Kunal Pradhan inside the campus of Project Upper Primary School, Ranikiari in the district of Ganjam due to falling of latrine wall of the school.

(2.) The brief fact of the case as presented by the Parties during the course of argument and on the basis of material placed on record:

(3.) Learned counsel for the Petitioners earnestly made the following submissions in support of his contentions.