Allow Cookies!
By using our website, you agree to the use of cookies
Public interest litigation by an activist Mr. Hashik Thayikandy has been filed before the highest court of judicature seeking directions to union and state governments to make a list of appropriate guidelines to disburse adequate Ex-Gratia amount for those next of kin who have lost their closest ones in the prevalent pandemic.
The position filed by Advocate Mr. Deepak Prakash representing activist Hashik put-forth before the hon'ble supreme court the serious nature of coronavirus and data portraying the increasing cure of deaths. In this backdrop, a petition has been filed before the supreme court to direct governments to make a plan for devising monetary policy favoring next of kin.
The petitioner asserts that " The state of the world is akin to an emergency being warlike in nature, therefore it is imperative to provide Ex-Gratia honorary monetary compensation as a mode of relief measure and financial assistance to those families who have lost their loved ones amid pandemic".
Petitioner further detail " that the said petition is being filed in the interest of all the Indian citizens who are also the taxpayers of this country and work diligently each and every-day leading to the development of the nation. The current state of the world is akin to the state of emergency due to outbreak of COVID 19 which has no cure/ vaccine till date and therefore citizens who are working for the country in the current scenario is equivalent to that of a sacrifice as not only are they working in the interest of others citizens but are also working for the development of our country. The families of such citizens are duly entitled to Ex-Gratia compensation, owing to the immense hardships being faced by them in the event of deaths of their closest relative due to COVID 19".
Therefore by emphasizing that it is the duty of the state to protect the interest of the individuals. Especially in circumstances where citizens have sacrificed their lives in the course of their services to the nation. Hence the petition urges the hon'ble court to direct union & State governments to formulate Ex-Gratia monetary policy to hold the hands of next of kin of all those succumbed as a primary obligation.
86540
103860
630
114
59824