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Judgment
This Suo Motu Public Interest Litigation (PIL) was initiated by this Court on the basis of a newspaper report published in the Sikkim Express dated 09.03.2026.
This Court passed several orders in the matter.
Report dated 07.08.2026 filed on behalf of the Respondent No.1 is on board.
As of now, the widow of the deceased driver has been paid a sum of ₹ 5,00,000/- (Rupees Five Lakhs only) under the relevant scheme of the Government. The Government has also offered a job under the 'One Family One Job' Scheme and she has already joined in service.
Learned Additional Advocate General submits at the Bar that the suggested safety measure(s) have also been taken by the Government in compliance with the directions issued by this Court.
There is nothing further survives for consideration in this matter.
It is made clear that nothing contained herein shall preclude the family members of the deceased to independently take up the claim for compensation in accordance with law.
Accordingly, WP(PIL) No.03 of 2026 stands disposed of.