SHAKUNTALA DEVI Vs. H.P.S.E.B.

JUDGEMENT

(1.) THIS appeal under Section 30 of the Workmen's Compensation Act is directed against the order of the Commissioner, Workmen's Compensation, HPSEB, Shimla in case No. NFA 94/89 decided on 5.5.1999.

(2.) THE admitted facts are that deceased Shyam Lal was working as Assistant Lineman (ALM) with the H.P. State Electricity Board (Board). He was posted at village Bhakhra under Gurthai Section in Ganguwal Sub Division. On 4.2.1986 at about 10 p.m. when Shyam Lal was inside his private accommodation which he had taken on rent there was a fire and Shyam Lal unfortunately expired in the said fire.

(3.) MR . R.K. Bawa, learned senior Counsel for the appellants contends that the order of the Commissioner is totally illegal and incorrect. He submits that the death of the deceased had a direct nexus and causal connection with his employment. He states that there is no complaint room provided by the Board and, therefore, the deceased was to remain in his room where complaint register was also maintained.