AVANTI RAMESH Vs. BASANAGOUDA

JUDGEMENT

(1.) The petitioners are employees of HESCOM and were aggrieved by the order passed by Lok-Adalath, by which, the Lok-Adalath directed HESCOM-Authorities to initiate Departmental Enquiry against the concerned officials and hold that they be made personally liable to pay fine, which the Lok-Adalath was ordering to be paid to the parents of the minor who was killed in a electric accident.

(2.) Learned counsel for petitioners submits that pursuant to the order of the Lok-Adalath, a Disciplinary proceedings were initiated against the petitioners and in these proceedings the petitioners had been exonerated on of all wrong doing. He also submits that the compensation amount as ordered by the Lok-Adalath was also paid to the parents of the deceased-minor.

(3.) In view of the fact that the order of Lok-Adalath has been complied wit, both in terms holding Disciplinary proceedings against the petitioners and also as regards payment of compensation, nothing survives in this writ petition and petition is disposed of as having become unnecessary.