ANANDRAO BUDHA GAIDHANE Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) RULE. Rule returnable forthwith and heard by consent of the parties.

(2.) THE learned Counsel for the petitioners states that one Krushna s/o anandrao Gaidhane, who was son of petitioner Nos. 1 and 2 and brother of petitioner Nos. 3 and 4, was doing construction work on daily wages and he came in contact with live electric wire at Rajiv Gandhi Square, Takiya Ward, bhandara and died due to electrocution. At that time, the age of the deceased was 22 years. The incident in question took place on 12-8-1999 and the deceased died on 14-8-1999 in the hospital.

(3.) THE learned Counsel for the petitioners contended that in view of the circular dated 28-1-1993 issued by the respondent-Board, the petitioners are entitled to receive an amount of Rs. 60,000/- as compensation for the death of their son and brother from the respondent-Board. It is further contended that the petitioners have made a representation to the respondent Board for grant of compensation to the tune of Rs. 60,000/- in view of the above referred circular, however, the respondent-Board did not take any steps in that regard and, therefore, the petitioners are constrained to approach this Court for directions against the respondents, to pay compensation to the petitioners to the tune of Rs. 60,000/- on account of the death of the victim Krishna.