MONIRAM SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. K Bhattacharjee, learned counsel for the petitioners. Also heard Ms. P Chakraborty, learned Standing counsel, Education Department.

(2.) By this writ petition, the two writ petitioners have prayed for grant of compensation on account of death of their minor sons due to negligence of the respondents.

(3.) The petitioner No. 1 had a minor son whose name was Dibyajyoti Saikia. The name of the son of the petitioner No. 2 was Krishna Bordoloi. Both of them were students in the 1st standard of Sonaruguri Sarkari Nimna Buniyadi Vidyalaya, Morigaon.