CHIEF SECRETARY Vs. SADEPPA LAREPPA HARIJAN

JUDGEMENT

(1.) These appeals are at the instance of the Zilla Panchayat, Belgaum calling in question the legality of award dtd. 25/2/2010 in KaPaKa:SR:43/2007 and in KaPaKa:SR:44/2007 passed by learned Commissioner for Workmen's Compensation and Labour Officer, SubDivision-II, Belagavi (for short "the Commissioner").

(2.) Brief facts insofar as the same are relevant for deciding the present appeals are that two persons namely Irappa Taragar and Nagappa Harijan were working as labourers under the Contractor who was executing the project for the appellant and on 15/4/2005 at about 8.15 p.m. on account of explosion of some gelatin sticks stored in the shed, Irappa Taragar and Nagappa Harijan died in the spot itself. It is stated that the project under which the said two persons along with several others were working was for implementing Jal Nirmala Yojana.

(3.) On claim petitions being filed, the appellant who was respondent No.4 before the learned Commissioner entered appearance through learned counsel and also filed statement of objections and thereafter took no further part in the proceedings.