FAJIRAN BEGUM Vs. ASSAM POWER DISTRIBUTION CO. LTD

JUDGEMENT

(1.) As the issues involved in the two writ petitions are connected with the same incident and inter-related and the respondents impleaded are the same, both the writ petitions are taken up together for consideration on being agreed by the learned counsel for the parties. The common subject-matter in the two writ petitions is death of two victims in one incident stated to have occurred due to electrocution and directions have been sought for in these two writ petitions, filed under Article 226 of the Constitution of India, to the respondent APDCL authorities to grant adequate compensation for such deaths.

(2.) [W.P.[C] no. 3000/2017] : The writ petition, W.P.[C] no. 3000/2017 has been preferred by the 4 [four] petitioners together. The petitioners have stated that they are the legal representatives of one Rustam Ali. The petitioner no. 1 was the wife of Rustam Ali and the petitioner nos. 2, 3 & 4 were sons of Rustam Ali, since deceased. The petitioners have contended that Rustam Ali died in an electrical accident occurred on 21/10/2015, having come in contact with a live electric wire.

(3.) The relevant events, in brief, leading to the institution of these two writ petitions are stated together as follows :-