VISHRAM SAINI Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) By this writ petition, the petitioner has prayed for direction to the respondents to give financial assistance of Rs. 2.00 lacs to the petitioner and his family on account of death of his son caused due to falling into the bore well.

(2.) Submission of Counsel for the petitioner is that the petitioner has been discriminated in the matter of grant of compensation on account of fatal accidental death of his child Sunil, who fell in the bore well situated in his Khatedari land in Village Nimeda whereas parents of Suraj, another victim of death caused by falling into the bore well, have been awarded Rs. 2,00,000 situated in the Khatedari land of other persons.

(3.) Mr. Jinesh Jain could only make out the difference of his own Khatedari and situation of well in the Khatedari of another in the aforesaid two cases.