NEW INDIA ASSURANCE CO. LTD. Vs. PURAN LAL

JUDGEMENT

(1.) Employee's Compensation Act, 1923 was enacted to provide compensation to the workers who suffer injury(ies)/fatal injury(ies) during the course of their employment. Employee's Compensation Act is a social beneficial welfare legislation for the benefit of the workmen. Section 25A of the Employee's Compensation Act provides for expeditious disposal of a compensation case within a period of three months.

(2.) Vide order dated 14th September, 2015, this Court called for the details of the pending cases under Employee's Compensation Act whereupon the State filed the status report according to which 1195 cases of Employee's Compensation were pending as on 01st September, 2015 and only two officers were dealing with those cases.

(3.) Vide order dated 22nd September, 2015, this Court directed the Government of NCT of Delhi to expedite the hearing and disposal of 1195 cases of Employee's Compensation by 31st December, 2015. Pursuant to the directions issued by this Court, Government of NCT of Delhi appointed 17 officers to deal with the Employee's Compensation and 1118 (94% cases out of 1195 cases) pending as on 01st September, 2015 were disposed of by 27th May, 2016. Government of NCT of Delhi approved the proposal of the Labour Department for creation of 13 posts of Joint Labour Commissioner (Legal) to be filled up on deputation basis in addition to the officers already working in the cadre.