ANITA RABHA Vs. ASSAM POWER DISTRIBUTION COMPANY LTD

JUDGEMENT

(1.) The subject-matter in this writ petition filed under Article 226 of the Constitution of India is a claim for compensation lodged for the death of one Gobinda Rabha @ Gopal Rabha [hereinafter referred to as 'Gobinda Rabha', for easy reference] on the ground that his death had occurred in an electrical accident which took place on 31/3/2013 and due to non-disbursal of such compensation, a direction has been sought for to the respondent Assam Power Distribution Company Limited [APDCL] authorities to grant adequate compensation.

(2.) The relevant background facts, in brief, leading to the institution of the writ petition, as found averred in the writ petition, are as follows :-

(3.) Heard Mr. A.T. Sarkar, learned counsel for the petitioner; Mr. K.P. Pathak, learned Standing Counsel, APDCL for the respondent authorities who have been impleaded as the respondent nos. 1, 2, 4, 5 and 6; Ms. M. Barman, learned Junior Government Advocate, Government of Assam for the respondent nos. 3 and 7; and Ms. A. Neog, learned counsel for the respondent no. 8.