RAKESH KUMAR Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner, who is an agriculturist has approached this court by way of instant proceedings filed under Article 226 of the Constitution of India, seeking therein direction to the respondent Himachal Pradesh State Electricity Board to pay him compensation on account of electrocution rendering him 55% permanently disabled.

(2.) For having a bird's eye view, certain undisputed facts as emerge from the record are that the petitioner, while grazing cattle, came in contact with loose and unattended live H.T. wire touching the earth in the forest namely Chakhra (Junga), as a consequence of which, he suffered multiple burn injuries.

(3.) On 6/7/2018, petitioner came to be examined by a duly constituted Board at DDU Hospital Shimla, who, after having medically examined the petitioner, termed disability suffered by the petitioner to be permanent to the extent of 55%. While rendering aforesaid opinion, the Medical Board, as referred to above, observed as follows: "Electric Burn (L) hand C post burn cunfractur and deformed thumb and fingers with joint stiffness".