NAZIR AHMAD MIR Vs. STATE OF JK

JUDGEMENT

(1.) One Mohammad Hanief Chela had died during the course of employment of Nazir Ahmad Mir (Siraj) on 10/7/2006. The legal heirs of the deceased including his adopted daughter Insha had laid a claim for compensation under the Workmen's Compensation Act, 1923, before the Commissioner, Workmen's Compensation Srinagar.

(2.) The learned Commissioner, vide judgment dtd. 29/5/2010, granted compensation to the tune of Rs.4,30,580.00(Four lakh thirty thousand five hundred eighty) in favour of the applicants. This award of compensation was challenged before this Court in OWP No. 9245/2012 titled 'Nazir Ahmad Mir Vs. State and Ors'. The petition due to absence of the petitioner was dismissed for non-prosecution vide order dtd. 12/3/2015.

(3.) Through the instant petition, it has been alleged that the amount of Rs.52774.00 (Fifty two thousand seven hundred seventy four) released vide Cheque no 089386000051000 dtd. 22/6/2015 issued by the Accounts Officer, of the Registry of this Court in favour of Insha adopted daughter of the deceased was not credited by the Jammu and Kashmir Bank at Chanapora, branch where applicant namely Insha, had her account.