KAMINI BRAHMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By means of this writ petition, the petitioners who are wife and son of one late Rajen Brahma, have prayed for a direction to the respondents to pay compensation to the tune of Rs. 4 lacs on account of death of said Rajen Brahma due to electrocution. Further prayer made is to provide compassionate appointment to the petitioner No. 2. The alleged incident occurred on 14.2.1989 and nearly 18 years thereafter this writ petition has been filed.

(2.) As per the averments made in the writ petition, deceased Rajen Brahma was working as Linemen under the then ASEB and while he was engaged in duty on 14.2.1989, died due to electrocution. In the Postmortem report, the cause of death was stated to be due to shock and haemorrage as a result of head injury. According to the petitioner such head injury was due to falling from electric pole upon electrocution.

(3.) It is in the aforesaid circumstances, this writ petition has been filed and delay in filing the writ petition has been sought to be explained with the reason that the children left by the deceased Rajen Brahma were minors and now they have attained majority.