SAVITA YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Gaurav Tiwari, learned counsel appearing on behalf of the petitioner and Sri Birendra Prasad Shukla, learned Standing Counsel appearing on behalf of the State respondents.

(2.) By means of the present petition, petitioner seeks the following reliefs:

(3.) The petitioner is the wife of the deceased Sanjay Yadav, who was employed as a Khalasi/co-pilot/co-driver of a truck. During the loading of wheat sacks with the aid of an iron rod in the truck, the rod came into contact with a electric wire, as a result of which the petitioner's husband died due to electrocution. A G.D. entry regarding the incident was made at the Police Station Gambhirpur, District Azamgarh, by Harishchandra Gupta, the father of Gopal Gupta, the owner of the Godown, where the petitioner's husband was working. It is further stated that the petitioner resides within the jurisdiction of Police Station Tahbarpur in the same district. The petitioner, being the wife of the deceased, claims compensation under the Mukhya Mantri Krishak Durghatana Kalyan Yojana (hereinafter referred to as "the Scheme").