- (1.) Heard Sri Siddharth Nandan, Advocate for petitioner and learned Standing Counsel for respondents.
(2.) This writ petition has been filed as a result of a very unfortunate incident, which took place on 19.05.2015 when for immersion of ashes of daughter of a Senior Advocate, a number of people having gone to Sangam and for carrying some of them a Boat was made available by U.P. Jal Nigam which was boarded by about 18 persons. It suddenly drowned in the water. With the help of local boatmen and other people, 15 persons could be saved but three persons, namely, Swarn Kumar Srivastava, Ajay Kumar Srivastava and Shankar Lal Maurya drowned and died.
(3.) Petitioners are legal heirs of Swarn Kumar Srivastava and Ajay Kumar Srivastava. Both deceased have left their widows and minor children. Deceased were sole earning members of family. On account of this mishap resulting in their sudden death, family has suffered serious penurious conditions. This writ petition has been filed seeking a direction to respondents to pay appropriate compensation to the families of aforesaid deceased for the reason that boat supplied by U.P. Jal Nigam was not properly maintained and State of U.P. has also not taken due care in observing safety measures on river sides.;