AJIT DEKA Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) A tragic incident leading to the death of the petitioner's father, the bread earner of a family of six members and the apathetic attitude of the Assam State Electricity Board (hereinafter referred to as the Board) in providing him with compensation has brought the petitioner before this Court.

(2.) I have heard Mr. H. Sarma, learned counsel for the petitioner, Mr. Singha, learned Standing counsel for the Board and Mrs. R. Chakraborty, learned State counsel, Assam.

(3.) This Court while issuing Rule on 12.4.2000 directed the Senior Electrical Inspector, Barpeta Zone, Govt. of Assam to make an enquiry into the matter and submit a report. By way of interim measure, this court further directed the Board to pay an amount of Rs.25,000/-by way of interim compensation. Inspite of the above order of this Court, no report has yet been submitted. In view of the fact that the incident took place as far as back as in 1999, I do not propose to postpone the disposal of this case any further.