(1.) Heard Mr. M. Ahmed, learned counsel for the petitioner. Also heard Mr. K.P. Pathak, learned counsel for the APDCL and Mr. S.R. Baruah, learned counsel for the respondent No.5.
(2.) The petitioner's case is that the petitio-ner's husband died due to electrocution on 16/5/2011, while drying his clothes in his residence. The petitioner's husband suffered electrocution from the supply line of the Electricity Department due to which he lost his life. In the post-mortem conducted on the body of the petitioner's husband, the Doctor opined that the cause of death was due to electrocution. Due the death of the petitioner's husband Sri Monowar Hussain @Monowar Islam @Nongor due to electrocution, Man-kachar P.S. U/D Case No.02/2011 was registered. The Office-in-Charge of the Manka-char P.S. submitted his final report on 6/8/2011 in the Mankachar P.S. U/D Case No. 02/2011, to the effect that the injury on the deceased was ante-mortem in nature and in his opinion, the cause of death is shock and haemorrhage as a result of rupture of the heart due to electrocution.
(3.) The petitioner thereafter made a claim for payment of compensation due to the premature death of her husband on account of electrocution on 11/3/2013. However, as the petitioner's claim was rejected by the authorities, the present writ petition has been filed in the year 2017.