MASKEENA BIBI Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioners, in the instant filed under Article 226 of the Constitution of India, implore for the following relief:

(2.) The relief aforesaid is being sought on the facts detailed out in the petition as under:

(3.) Per contra, respondents have filed objections to the writ petition, wherein the contentions raised by the petitioners are being controverted and resisted. It is being contended that as reported by Executive Engineer, Inspection Division, Jammu, the husband of petitioner No.1, late Shakeel Ahmad helped the Lineman Sh. Vijay Kumar(respondent No.3)on 27/1/2006 in carrying the chain block to 100 KVA Sub Station at Palli. The chain block was unloaded from the scooter and the Lineman (respondent No.3) proceeded to get the operating rod kept in a nearby house and that while the respondent No.3 had gone hardly a little distance, he heard a loud noise.