JHUNA KARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Tripathy, learned advocate appears on behalf of petitioner and submits, his client's husband died due to accident while cutting paddy. Electric wire fell on him and he was electrocuted. The death occurred within one year of the deceased having registered himself under the Odisha Building and Other Construction Workers Welfare Board. He got registered on 19/8/2014 and died by accident on 25/11/2014. He draws attention to annexure G/2 in the counter and submits, by communication dtd. 27/1/2015 there was, inter alia, waiver of some conditions regarding death benefit.

(2.) He submits, when death benefit is available on natural death within one year immediately upon registration, there should not be denial of death due to accident, as not in course of employment.

(3.) Mr. Panda, learned advocate, Additional Government Advocate appears on behalf of State.