- (1.) The present petition under Articles 226/227 of the Constitution of India is for issuance of writ in the nature of mandamus directing the respondents to grant compensation of L 5 lacs to each of the petitioner on account of death of their respective sons, died in pond due to callous attitude of the respondents in not filling the same.
(2.) Petitioner No. 1 is working as Labourer and petitioner Nos. 2 and 3 are working as Sweepers (Class IV) in the M.C. Chandigarh.
(3.) The particulars of the sons of petitioners are as under:- JUDGEMENT_701_LAWS(P&H)2_2014_1.html;