SHRI ROOP CHAND Vs. BSES RAJDHANI POWER LTD.

JUDGEMENT

(1.) THIS writ petition was filed by the petitioner who was the employee of erstwhile Delhi Vidyut Board and whose successor-in-interest is now respondent No.1/BSES Rajdhani Power Ltd. Petitioner was working as a Senior Lineman in the Delhi Vidyut Board. While attending to no current complaint in July, 1995, petitioner suffered an injury to his back and spinal chord and was disabled to the extent of 75%.

(2.) IN the writ petition, the petitioner prays for:-

(3.) IN my opinion, the decision of the Workmen Compensation Commissioner would operate as res judicata for further claims against the employer on account of injury suffered during the course of employment. So far as the issue of disability is concerned, respondent No.1 states that the petitioner was paid invalid pension as also amount of Group Insurance Scheme applicable as per rules. Petitioner's son was also given employment on daily wages vide letter dated 15.4.1999 of DVB.