STATE OF TAMIL NADU Vs. K. INBARAJ

JUDGEMENT

(1.) Writ Appeal No.1689 of 2013 was filed by the State of Tamil Nadu against the interim order made by the learned single Judge in M.P.No.1 of 2012 in W.P.No.8196 of 2012 dated 19.10.2012, wherein the writ petitioner sought to appoint One-Man Commission for determining the amount of compensation payable to the victims or their next kin who perished in fire accident occurred in the premises of Shri Krishna Aided Primary School, Kumbakonam and also corrective medical treatment to the injured students, pending disposal of the writ petition.

(2.) The writ petition viz., W.P.No.8196 of 2012 was filed by the writ petitioner praying to issue writ of mandamus directing the respondents in the writ petition to grant compensation along with interest at the rate of 12% per annum from the date of tragedy till the date of payment to the families of the deceased (fire accident occurred in the premises of Shri Krishna Aided Primary School, Karisaman street, Kumbakonam, Tanjore District on 16.7.2004).

(3.) When the writ appeal was posted for disposal, the learned Advocate General as well as the counsel appearing for the writ petitioner, who is the first respondent in the writ appeal consented for posting the writ petition itself along with the writ appeal for disposal, as the issue in both the matters are one and the same, namely, claiming compensation for the victims of Shri Krishna Aided Primary School during the fire accident which happened on 16.7.2004. Consequently, the writ petition was also posted along with the writ appeal, as specially ordered case by an administrative order of the Hon'ble The Acting Chief Justice and both the matters are heard together.