The persistence of the National Human Rights Commission, India in a case of food poisoning of 15 children in a government school in Maliguda, Odisha, resulted in the payment of Rs. 8 lakh. Out of which Rs. 50,000 each has been paid to the 14 students who fell sick and Rs. 1 lakh to the mother of boy who succumbed to his illness.

For negligence, 2 teachers were put under suspension and departmental proceedings initiated against them. The complaint was received about the incident on 20th January 2018.

Notice by NHRC 

Earlier, in response to the notices of the Commission, the reports from the State Govt. revealed that an ex-gratia of Rs.2 Lakhs was already sanctioned by the Collector for the payment to the NoK of the victim. Punitive action was initiated against the 2 teachers for negligence.

Show Cause Notice

Subsequently, the Commission issued a show-cause notice to the Chief Secretary, Govt. of Odisha why a sum of Rs.1 Lakh be not recommended to be paid u/s 18 of the Protection of Human Rights Act to the Next of kin of the deceased student in addition to the ex-gratia of Rs.2 Lakhs already sanctioned by the Collector.

Compensation

Pursuant to the directions of the Commission, the Govt. of Odisha submitted the compliance report along with proof of payment, wherein it has been stated that Rs. 1 lakh has been paid to the mother of the deceased boy and Rs. 50,000/- each to other 14 students.


National Human Rights Commission

[Dt. 09-04-2021]

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