- (1.)Heard learned counsel for the petitioner and learned Standing Counsel.
(2.)In this writ petition, petitioner had prayed for issuance of a writ in the nature of mandamus commanding the opposite parties to pay compensation to the petitioner for the death of her husband as per the Krishak Durghatna Beema Yojna. It is stated at paragraph No. 4 of the writ petition that the husband of the petitioner, namely, Manna Singh S/o Raghubir Singh had died due to electric shock on 08. 08. 201 The aforesaid facts also mentioned in the inquest report prepared by the police.
(3.)It is not out of place to mention here that in the counter affidavit at paragraph No. 6, the opposite party Nos. 1 to 4 had admitted that the petitioner's husband, namely, Manna Singh S/o Raghubir Singh had died on 08. 08. 2012 due to electricity current. However, in the said writ petition, the opposite parties had taken a plea that since the petitioner had not produced the post-mortem report of the death of her husband, therefore, she is not entitled for compensation as per the scheme, mentioned herein above.