Allahabad High Court
Pan Kumari vs State Of U.P. And 2 Others on 2 May, 2023
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 3 Case :- WRIT - C No. - 14721 of 2023 Petitioner :- Pan Kumari Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Shivendra Nath Singh,Kamta Prasad Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Anish Kumar Gupta,J.
1. Heard Shri Sivendra Nath Singh, learned counsel for the petitioner and the learned Standing Counsel for the State- respondents.
2. The petitioner's husband namely Ram Aasre, resident of village Mora Kadar Post Swasa Bujurg, Tehsil and District Hamirpur died due to snake bite on 18.11.2018. He was brought to District Hospital, Hamipur. The Emergency Medical Officer examined and found him dead by snake bite. Accordingly, the memo of investigation prepared by Sub Inspector, Kotwali Hamipur informing him that a man after death, due to snake bite, was brought to the hospital. The postmortem was conducted on 19.11.2018. As per Government Order No.157/1-11-2020-04(G)/2015-TC dated 8.7.2021 issued by the Revenue Department, by which it has been directed that in case of death of snake bite only post mortem report may be conducted and no viscera will be preserved. It has further been directed by the State Government that help be extended to the dependent of such deceased within 7 days.
3. It is not disputed that the Panchnama was conducted and thereafter postmortem report was conducted. As per medical emergency report dated 19.11.2018, the aforesaid Ram Aasre died due to snake bite.
4. As per correspondence of doctor, the deceased died due to snake bite. The petitioner's statement also recorded who has stated that her husband died due to snake bite.
5. The aforesaid facts are supported by the memo on record, yet the respondent No.3 passed the impugned order dated 5.01.2023 rejecting the claim of the petitioner for ex gratia payment to her husband on the ground that since cause of death of the petitioner's husband is not clear, therefore, payment could not be made. The "Rajya Aapda Mochak Nidhi aur Rashtriya Aapda Mochak Nidhi' have been notified by the State Government by notification No.393/1-11-2018-4(G)/2016 dated 17.10.2018, which is reproduced below;
"उत्तर प्रदेश शासन राजस्व अनुभाग-11 संख्या- 393/1-11-2018-4(जी)/2016 लखनऊः दिनांकः 17 अक्टूबर, 2018 अधिसूचना भारत सरकार द्वारा राज्य आपदा मोचक निधि और राष्ट्रीय आपदा मोचक निधि (2015-20) से व्यय के संबंध में मानक एवं दरों को निर्धारित करते हुये पत्र संख्या 32-7/2014-एनडीएम-प्रथम, दिनांक 08.04.2015 के बिन्दू संख्या-13 में निम्न व्यवस्था दी गयी हैः Items Norms of Assistance State specified disasters within the local context in the State, which are not included in the notified list of disasters eligible for assistance from SDRF/NDRF, can be met from SDRF within the limit of 10% of the annual funds allocation of the SDRF.
- Expenditure is to be incurred from SDRF only ( and not from NDRF), as assessed by the State Executive Committee (SEC).
- The norm for various items will be the same as applicable to other notified natural disaster, as listed above or
- In these cases, the sale of relief assistance against each item for local disaster should not exceed the norms of SDRF.
- The flexibility is to be appliable only after the State has formally listed the disasters for inclusion and notified transparent norms and guidelines with a clear procedure for identification of the beneficiaries for disaster relief for such local disasters, with the approval of SEC.
2. भारत सरकार द्वारा की गयी उक्त व्यवस्था के क्रम में अधिसूचना संख्या-303/1-11-2016-4(जी)/2015, दिनांक 27.06.2016 एवं अधिसूचना दिनांक 02.08.2018 द्वारा बेमौसम भारी वर्षा, आकाशीय विद्युत, आंधी तूफान एवं लू-प्रकोप, नाव दुर्घटना, सर्पदंश, सीवर सफाई एवं गैस रिसाव,तथा बोरबेल में गिरने से होने वाली दुर्घटना को राज्य आपदा घोषित किया गया है। अधिसूचना दिनांक 10.08.2018 द्वारा पूर्व में निर्गत अधिसूचना दिनांक 27.06.2016को संशोधित करते हुए राज्य आपदाओंं की सूची में अतिवृष्टि को भी सम्मिलित किया गया है।
3. शासन की उपर्युक्त अधिसूचनाओं द्वारा घोषित आपदाओं- बेमौसम भारी वर्षा, अतिवृष्टि आकाशीय विद्युत आंधी तूफान एवं लू- प्रकोप, नाव दुर्घटना, सर्पदंश, सीवर सफाई एवं गैस रिसाव, तथा बोरबेल में गिरने से होने वाली दुर्घटना के साथ ही प्रदेश में मानव वन्य- जीव द्वन्द्व (Man-Animal Conflict) को राज्य आपदा घोषित किये जाने की श्री राज्यपाल महोदय सहर्ष स्वीकृति प्रदान करते है।
4. वन्य जीव की श्रेणी में बाघ (Tiger), शेर (Lion), तेन्दुआ( Leopard), भेडिया (Indian Wolf), लकडबग्घा (Hyena), मगरमच्छ (Crocodile), हाथी (Elephant), गैण्डा (Rhinoceros) एवं जंगली सुअर (Wild Boar) को सम्मिलित किया गया है।
5. वन्य जीव के आक्रमण से मृतक के परिजनो को रू० 5.00 लाख की धनराशि राज्य आपदा मोचक निधि से स्वीकृत की जायेगी। राज्य आपदा मोचक निधि के मानक से अधिक व्यय होने वाली धनराशि रू० 1.00 लाख वन विभाग द्वारा अपने विभागीय बजट से राजस्व विभाग को उपलब्ध करायी जायेगी।
6. वन विभाग द्वारा वन्य जीव के रूप में शेर (Lion) एवं जंगली सुअर (Wild Boar) को सम्मिलित करते हुये अपने शासनादेश दिनांक 01.10.2014 में उक्तानुसार संशोधन किया जायेगा।
7. उक्त घोषित राज्य आपदाओं के संबंध में होने वाला व्यय अनुदान संख्या -51 के अन्तर्गत लेखाशीर्षक "2245- प्राकृतिक विपत्ति के कारण राहत -05-स्टेट डिजास्टर रिस्पांस फण्ड-800- अन्य व्यय-06- स्टेट डिजास्टर रिस्पांस फण्ड से व्यय-09 राज्य सरकार द्वारा घोषित अन्य आपदाओं हेतु डिजास्टर रिस्पांस फण्ड से व्यय -42 अन्य व्यय" से वहन किया जायेगा।
ह०अप० सुरेश चन्द्रा प्रमुख सचिव संख्या व दिनांक तदैव प्रतिलिपि निम्नलिखित को सूचनार्थ एवं आवश्यक कार्यवाही हेतु प्रेषित।
1. राष्ट्रीय आपदा प्रबन्ध प्राधिकरण, भारत सरकार नई दिल्ली।
2. महालेखाकार (लेखा एवं हकदारी) प्रथम, उ०प्र० इलाहाबाद।
3. विशेष सचिव, मा०मुख्य मंत्री, उ०प्र० शासन।
4. स्टाफ आफिसर, मुख्य सचिव, उ०प्र० शासन।
5. समस्त अपर मुख्य सचिव/ प्रमुख सचिव, उ०प्र० शासन।
6. प्रमुख सचिव वन विभाग, उ०प्र० शासन।
7. समस्त मण्डलायुक्त, उ०प्र०
8. समस्त जिलाधिकारी, उ०प्र०।
9. परियोजना निदेशक,उ०प्र० राज्य आपदा प्रबन्ध प्राधिकरण, लखनऊ।
10. वित्त (व्यय नियंत्रण) अनुभाग-5 उ०प्र० शासन।
11. राजस्व अनुभाग-10/ गार्ड फाइल।
आज्ञा से ह०अप० (श्याम मोहन तिवारी) उप सचिव ।"
6. From the aforesaid facts and evidences on record as mentioned above, we find that the impugned order has been passed by the Additional District Magistrate (F&R), Hamirpur, respondent no.3 without application of mind and without considering the relevant facts, Government Order dated 8.07.2021 and the afore-quoted Scheme, therefore, the impugned order cannot be sustained and is hereby quashed.
7. The writ petition is allowed and a direction is issued to the respondent No.2 to consider the case of the petitioner and pass an appropriate order in accordance with law within a week from the date of presentation of a certified copy of this order along with a copy of this writ petition, which shall be treated by the respondent No.2 as representation of the petitioner.
Order Date :- 2.5.2023 SFH