REGENT COMPUTRONICS PVT. LTD.

KEHAR SINGH Appellant

V/S

GOVT. OF NCT OF DELHI Respondents

Referred Judgements :-

RAJEEV SINGHAL AND ANR. VS. MCD (EAST DELHI MUNICIPAL CORPORATION) [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
PRABODH VERMA DAL CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
CHAIRMAN GRID CORPORATION OF ORISSA LIMITED GRIDCO VS. SUKAMANI DAS [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. SUMATHI [REFERRED TO]
M P ELECTRICITY BOARD VS. SHAIL KUMARI [REFERRED TO]
S VS. TIMUDU ORAM [REFERRED TO]
AVTAR SINGH HIT VS. DELHI SIKH GURDWARA MANAGEMENT COMMITTEE [REFERRED TO]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
BHARAT AMRATLAL KOTHARI VS. DOSUKHAN SAMADKHAN SINDHI [REFERRED TO]
SHEHLA BURNEY VS. SYED ALI MOSSA RAZA [REFERRED TO]
MEHMOOD NAYYAR AZAM VS. STATE OF CHATTISGARH [REFERRED TO]
JAIPUR GOLDEN GAS VICTIMS ASSOCIATION VS. UOI [REFERRED TO]
TASKINUDDIN VS. STATE (NCT OF DELHI) [REFERRED TO]
ANIL KUMAR GUPTA VS. UNION OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) BRIEF FACTUAL BACKDROP

(2.) From the record it is gathered that on 25.04.2014, Bharat, who was then about 21 years of age, while working as an electrician with Bryn, was tasked with rectifying a fault in an electricity pole that was causing fluctuation in the electricity supply at a farmhouse in Bijwasan, New Delhi and suffered a fall while performing the task since the electricity pole that he had climbed on, snapped and fell.

(3.) To facilitate some measure of immediate relief, rehabilitation, care and welfare for Bharat, this court has in various orders made from time-to-time, and with due co-operation of counsel and parties, set-up the following mechanism whereby Bharat has been provided treatment and other facilities and benefits, to the extent possible, to make his daily living comfortable and to give him a source of livelihood and income to sustain himself:

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KEHAR SINGH Vs. GOVT. OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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