STATE OF H P Vs. KALAWATI

JUDGEMENT

(1.) Leave granted.

(2.) The case of the Respondent herein is different from the batch of appeals decided today by this Court with the title "State of Himachal Pradesh v. Sarab Dayal Civil Appeal Arising out S.L.P. (C) No. 362 of 2008". The Respondent No. 1 Kalawati's husband-Rameshwar Singh, who was on duty as Chowkidar in the Store Department in the National Highway Division, Solan at Tamboo More, was attacked by some people and he was badly injured. He was treated at P.G. I., Chandigarh for about six to seven months but due to the serious injuries sustained by him while on duty on 5.2.1999 after a lapse of about 11 years, we are told that, he is still in the state of Coma. The State of Himachal Pradesh on 26.10.2002 passed the following order:

(3.) In this view of the matter, the case of the Respondent is different from that of others cases. It was wrongly tagged with other cases. We have heard learned Counsel for the State of Himachal Pradesh and the learned Counsel for the Respondent. We are not inclined to interfere with the impugned judgment of the High Court.