PAPPU RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS order shall dispose of C.W.J.C. No. 3689 of 2000 (Pappu Rai & Anr. V/s. The State of Bihar & Ors.) and C.W.J.C. No. 3865 of 2000 (Mukesh Kumar Thakur V/s. The State of Bihar & Anr.).

(3.) THE respondents relying upon Section 33 of Indian Electricity Act, 1910 and Rule 44 -A of the Rules framed under the Act have submitted that in case there is an accidental death then the matter is to be reported by any person to the Board so that the Board makes an enquiry and the matter is referred to Electrical Inspector so that he may in his turn make an enquiry. It is also submitted that as the petitioners have not observed provisions contained under Section 33 the petitioners are not entitled to any relief.