MST. MALA BEGUM Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner has filed the instant petition seeking a direction upon the respondents for providing compensation to her for the permanent disability cased to her due to electrocution. A further direction has been sought upon the respondents to appoint son of the petitioner on compassionate grounds and to regularize services of husband of the petitioner.

(2.) It is averred by the petitioner that she is a house wife and on 25/8/2011, while she was working in the field cultivating vegetables, 33000 kv power transmission line fell down, as a result of which she received severe burns and injuries. FIR No.216/2011 for offence under Sec. 285/337 PC came to be registered against the officials of the respondent Department with Police Station, Parimpora. The petitioner was shifted to hospital where she was diagnosed as high voltage electric burns case and she remained in the hospital for more than three months. She was discharged from SKIMS, Srinagar on 2/11/2011. It has been submitted that on account of burns suffered by the petitioner due to electrocution, both the legs of the petitioner below the knees were amputated.

(3.) . The petitioner is stated to have suffered 100% disability and in this regard she has placed on record a copy of the certificate issued by the Medical Board. It has been submitted that the petitioner has to bear the expenses of Rs.1,85,250.00 for installation of artificial limbs. It is averred that on account of disability suffered by the petitioner, she is unable to perform any job and that she needs help of an attendant for attending to day-to-day chores. It has been submitted that the petitioner has spent more than Rs.15.00 lacs on her treatment. The petitioner further submitted that she has been paid only an amount of Rs.1.00 lacs as exgratia relief but the respondents have not acceded to her request for engaging her husband as a permanent employee. According to the petitioner, she was 38 years old at the time of the accident and that because of negligence of the respondents, she has been crippled for whole of her life. On the basis of these assertions, the petitioner has sought compensation of Rs.50.00 lacs from the respondents.