RAZIA BEGUM Vs. COMMISSIONER EMPLOYEES COMPENSATION

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Vide previous order dtd. 27/1/2021, the Rajasthan police was directed to conduct further investigation in an expeditious manner, into the whereabouts of the Employee-Driver, Mohd. Parvez, and supply a final status report to the Respondent No.1/GNCTD, to place the same before this Court. Pursuant to the said direction, a status report dtd. 7/4/2022 has been handed over to the Court. The same has been filed by the SHO, P.S. Shahjahanpur, District-Bhiwadi, Rajasthan. However, the said report is also inconclusive.

(3.) On behalf of the Respondent No.3-M/s. United India Insurance Co. Ltd., it is submitted by Mr. Abhishek Gola, ld. Counsel that the EmployeeDriver of the truck bearing No. HR-47A-3550, would be covered by insurance, provided that the Respondent No.2-Employer deposits the money with the Respondent No.3, in terms of the insurance policy which has been taken by the Employer.