MADARSI DEVI Vs. STATE OF U P

JUDGEMENT

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

(2.) A short counter affidavit has been filed by the District Magistrate, Lalitpur, Executive Engineer, who are also present in Court.

(3.) The present writ petition was filed seeking a writ of mandamus commanding the District Magistrate, Lalitpur to comply with the order of the Commissioner, Workmen's Compensation dated 08th April, 2010, by which a sum of Rs. 1,85,915.00/- was awarded as compensation to the petitioner along with interest @ 10 per cent. Pursuant to the said award, a letter dated 19th February, 2011 was issued by the Commissioner to the Collector praying that the amount may be recovered from the Executive Engineer of the U.P. Power Corporation Ltd., Lalitpur.