BIJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the petitioner seeks compensation of electrocution.

(2.) The case of the petitioner is that he was working with the respondents as a contract worker. On 14.06.2014, he was directed to install/change the fuses of electricity transformer in Village Mahara. For that purpose, the electricity supply was shut. However, before the petitioner had finished the work, the electricity supply was switched on due to which the petitioner was electrocuted and gravely injured and suffered the following injuries:-

(3.) On the other hand, the case of the respondents is that the petitioner was not working as a contract worker with them. However, the following facts as mentioned in the written statement, filed by respondent Nos.2 to 4 reads as under:-