PANDURANG Vs. MANAGING DIRECTOR GESCOM, KALABURAGI

JUDGEMENT

(1.) Appellant being the father who has lost his college-going-son because of electrocution has presented this appeal calling in question the judgment dated 08.06.2012 rendered by a learned Single Judge of this Court dismissing his W.P.No.83496/2009 (GM- KEB) on the ground that his earlier Writ Petition 24710/2005 for the same relief was negatived vide judgment dated 20.02.2006;

(2.) After service of notice, the respondents having entered appearance through their Panel Counsel resist the appeal making submission in justification of the impugned order.

(3.) Brief facts: