BALO DEVI Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Facts first.

(2.) The defendants contested the claim of the plaintiff by filing a written statement. Factum of death of Nafe Singh while on duty was not disputed. However, the stand taken up by the defendants was that employment to one of the dependents of the deceased could be given within three years from his death provided an application in that behalf was made to the Haryana State Electricity Board within period of one year from the death of the employee. The defendants further defended their action by averring that the application made by the plaintiff for providing employment to her son Surinder Singh who was admittedly under age at the time of making the said application, being time-barred, could not be considered at that stage under the prevailing instructions of the Board and hence the said application was rejected.

(3.) In the replication filed by the plaintiff, averments made in the written statement were controverted and those taken in the plaint were reiterated.