JAMILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the petitioner as well as Mr. Vinay Kirti Singh appearing for the erstwhile Bihar State Electricity Board (now South Bihar Power Distribution Company) (for short 'the Company').

(2.) In spite of indulgence granted, no counter affidavit is filed.

(3.) The husband of the petitioner died of electrocution in the incident which took place on 1.10.2012. An FIR (Annexure-2) was lodged in relation to the unnatural death of her husband. The post mortem report of the deceased is enclosed as Annexure-3. The doctor conducting the post mortem on the cadaver opined the cause of death due to electrocution. It is stated that under the relevant Circular/Resolution of the respondent-Company, she is entitled to payment of grant-in-aid/ ex gratia amount which has now been enhanced from Rs. one lac to Rs. two lacs.