ROSHAN LAL Vs. WORKMENS COMPENSATION COMMI

JUDGEMENT

(1.) Admitted. Mr.M.L. Chauhan, learned Deputy Advocate General appears and waives service of notice of admission on behalf of respondent No. 1 and Mr. D. Dadhwal, learned counsel appears on behalf of respondent No. 2 and waives service of notice of admission. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) The petitioner being aggrieved by the order passed by the Commissioner, Workmen's Compensation, Sadar Sub Division, Mandi (HP) on 30.3.2001 in the matter titled Roshan Lal, s/o Zalam Ram v. Basandhrai Bottlers Private Ltd. through its Managing Director/Proprietor has approached this court by invoking Article 227 of the Constitution.

(3.) The case of the petitioner before this court is that he is a permanent resident of District Mandi. He was employed by respondent No. 2, Basandhrai Bottlers Pvt. Ltd. through its Managing Director/Proprietor in the Bottling Plant at Ner Chowk. According to him, he received the injuries during the course of employment with respondent No. 2. He, therefore, filed a claim petition under section 3 of the Workmen's Compensation Act, 1923 (hereinafter referred to as 'the Act') The claim petition is pending adjudication with the Commissioner, Workmen's Compensation, the respondent No. 1 herein.