REGENT COMPUTRONICS PVT. LTD.

P.N. KANAGARAJ Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

STATE OF RAJASTHAN V. VIDHYAWATI [REFERRED TO]
JOGINDER KAUR V. PUNJAB STATE [REFERRED TO]
C. THEKKAMALAI V. STATE OF TAMIL NADU [REFERRED TO]
R. DHANALAKSHMI V. GOVERNMENT OF TAMIL NADU [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. POLICE COMMISSIONER DELHI POLICE HEADQUARTERS [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
KUMARI VS. STATE OF TAMIL NADU [REFERRED TO]
S S AHLUWALIA VS. UNION OF INDIA [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
MANAGER NIRMALA SENIOR SECONDARY SCHOOL PORT BLAIR VS. N I KHAN [REFERRED TO]
NATIONAL HUMAN RIGHTS COMMISSION VS. STATE OF GUJARAT [REFERRED TO]
C CHINNATHAMBI VS. STATE OF TAMIL NADU [REFERRED TO]
CHIEF SECRETARY TO THE GOVERNMENT OF TAMIL NADU MADRAS VS. MRS R SELVAM [REFERRED TO]
LAKSHMANA NAIDU VS. ANGAMMAL [REFERRED TO]
P P M THANGAIAH NADAR FIRM VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
LILLY STANISLAUS VS. CHAIRMAN T N E B [REFERRED TO]
V SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) By consent of both sides the writ petition is taken up for final disposal.

(2.) Prayer in the writ petition is to issue a writ of mandamus directing respondents to pay compensation of Rs. 10,00,000 either jointly or severally to the petitioner's family for the murder of his son K. Jagan- kumar by the respondent No. 7 within his classroom in the school, respondent No. 5 during the school hours.

(3.) The brief facts necessary for disposal of the writ petition are as follows:

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P N KANAGARAJ Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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