Important Intervention Denial of the committed relief to the victims of endosulfan in Kerala

The media reported that there are many endosulfan victims in Kerala and that the relief was not being extended to the victims as per the recommendations of the National Human Rights Commission given on the 31st December, 2010. The Commission has issued notices to the Chief Secretary, Government of Kerala, District Collectors of Kasargod and Palakkad calling for reports in the matter.
The Commission has observed that the Government of Kerala, vide order dated 26th May, 2012, had notified that the recommendations of the NHRC were to be implemented. The State Government had also laid down the method by which the compensation was to be paid to various categories of victims of endosulfan. Therefore, it is bound to compensate and rehabilitate the victims. If the victims of endosulfan are not being compensated in terms of the Government of Kerala order, it amounts to violation of their human rights.
The report, carried on the 18th January, 2016, referred to an unofficial survey that 613 children below the age of 14 continued to suffer from the illness caused by the aerial spraying of the pesticide in mango plantation of Muthalamada in Palakkad district of Kerala. The report cited the case of a girl named Hemalatha, who, though born after two years of global ban on the pesticide endosulfan, suffers from physical illness because of the residuary effect of the pesticide.
The report further stated that the families of the victims are demanding an expert study at Muthalamada, Velanthavalam, Vadakarapathi, Eruthempathy, Nenmara and Nelliyampathy gram Panchayats.