BIHAR STATE POWER HOLDING CO. ( NORTH), VIDYUT BHAWAN, BAILEY ROAD, PATNA, THROUGH SHRI RAJ KUMAR SINHA, LEGAL SUPERVISOR, AUTHORISED ON BEHALF OF THE MANAGING DIRECTOR Vs. NATIONAL HUMAN RIGHTS COMMISSION THROUGH ITS ASSISTANT REGISTRAR ( LAW ) HAVING OFFICE AT FARIDKOT HOUSE, COPERNICUS MARG, NEW DELHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present writ application is to the order dated 01.11.2013 of the National Human Rights Commission (hereinafter referred to as the 'Commission') in Case No. 4589/4/35/2012 directing the petitioner Company to pay additional compensation of Rs. Two Lakhs to the next of kin of Yadunandan Sahni who died due to electrocution.

(3.) The brief facts of the case are that one Yadunandan Sahni, a labourer, died due to electrocution when he came in contact with a broken 11 KV wire on 29.11.2011. The petitioner, as per the policy, gave Rs. One Lakh to Jagtaran Devi, wife of the deceased through cheque dated 22.12.2013. However, before that, a complaint had been filed by one Manoj Kumar seeking compensation. Response was sought from the Energy Department, Government of Bihar as well as the Bihar State Power Holding Company Limited (hereinafter referred to as the 'Company') and pursuant to hearing the parties, the Commission has directed for payment of additional Rs. Two Lakhs to the next of kin of the victim.