BHOPAL SINGH RAWAT Vs. BHARAT ELECTRONICS LTD

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Present appeal has been filed against the judgment and order dated 17/1/2000 passed by the Workmen's Compensation Commissioner, Garhwal Region, Dehradun, thereby dismissing the application of the appellant for compensation.

(3.) Briefly stated, appellant was posted in the establishment of the respondent as security guard since 5/10/1987. During his employment on 31/1/1992 at night he sustained head injury due to which he became 100 per cent blind. The employer of the petitioner has assured that he would be given compensation and amount incurred in treatment but no compensation paid to him by the factory management. His services were also terminated illegally vide order dated 17/3/1995.