SUGAN PRAJAPAT Vs. JODHPUR VIDYUT VITRAN NIGAM LTD

JUDGEMENT

(1.) This writ petition has been preferred under Article 226 of the Constitution of India claiming the following reliefs:

(2.) As per the pleaded facts, the petitioner is a widow whose husband, Late Shri Megha Ram Prajapat (hereinafter referred to as 'deceased') was working on the post of Executive Engineer in Jodhpur Vidyut Vitran Nigam Limited (JdVVNL), Balotra. After lock down took place due to Covid 19 pandemic, the Superintendent Engineer (Pavas) Jodhpur Discom, Barmer vide order dtd. 10/4/2020 directed the deceased to ensure continuous supply of essential service of electricity to Covid Care Centres/Quarantine Centres.

(3.) Learned counsel for the petitioner submitted that even though the State Government, as per the aforesaid order, declared compensation of Rs. 50 Lakhs and thereafter the respondents had under the directions of the State Government vide order dtd. 5/6/2020 introduced the scheme for payment of ex gratia amount of Rs. 50 Lakhs by way of amendment in the Regulations, the same being in addition to the Rs. 20 Lakhs under the aforesaid Regulation, however no amount was released in favour of the petitioner.