H.A. NGANONGREI Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the respondents to initiate payment of adequate compensation/ex-gratia in favour of the petitioner for the death of her husband. The petitioner also sought direction on the respondents to provide facilities to the senior citizens/differently abled persons as per the Regulatory Policies - October 4, 2017 issued by the Chief General Manager, dtd. 9/11/2017.

(2.) Heard Mr. S. Worthing, learned counsel for the petitioner and Mr. L. Gunindro, learned counsel for the respondents.

(3.) The case of the petitioner is that on 3/7/2019, her husband H.A. David went to the United Bank of India, Mini-Secretariat Branch to get his pension pay and update his pass book at around 9.30 a.m. and he was standing in queue till 12.00 p.m., thereafter he collapsed and become unconscious and succumbed on the way to hospital. Further case of the petitioner is that her husband was not suffering from any serious illness, however, the petitioner's husband died due to the negligence on the part of the respondents and he got exhausted and collapsed and died for not availing separate counter/preference to the senior citizens which was compelled to stand for more than two hours. Hence, the writ petition has been filed seeking for a direction on the respondents to pay adequate compensation to the petitioner.