LAKSHI DAS Vs. GYANENDRA DEV TRIPATHI

JUDGEMENT

(1.) Heard Mr. SI Akand, learned counsel for the petitioners, Mr. D Nath, learned Senior Government Advocate for the respondents in the various departments of the State of Assam and Mr. R Borpujari, learned counsel for the respondents in the Revenue and Disaster Management Department of the Government of Assam as well as the Finance Department of the Government of Assam.

(2.) Cont.Cas(C) No. 595/2022 has been instituted alleging wilful and deliberate violation of the order of the Court dt. 25/8/2021 in WP(C) No. 4147/2021. The petitioner Smti Lakshi Das had instituted WP (C) No. 4147/2021 claiming for ex-gratia payment on the death caused to her husband in a motor accident on 30/11/2018. The petitioner claimed that as per the Government Notification No. RR.33/2014/66 dt. 15/11/2014 of the Revenue and Disaster Management Department of the Government of Assam, there is an entitlement to an ex-gratia payment.

(3.) Clause-3 of the said notification inter-alia provides for an ex-gratia payment of Rs.2,00, 000.00 to the next of kin of persons killed due to accident in public places or in public carriers (other than those killed by extremist/ terrorist/miscreants and due to the firing of security forces).