GHULAM MOHAMMAD MALIK Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioners are parents of one Shri. Sheeraz Ahmad Malik, who died due to electrocution on 14/10/2005, and have filed this petition seeking a direction to the respondents to pay a compensation of Rs.40.00 lacs along with interest on account of loss of their only son. It is alleged that the deceased, Sheeraz Ahmad Malik, lost his life when a live High Tension Wire fell on him while he was entering his house. It is due to an electric short circuit the deceased died on the spot. The deceased was a student at the time of his death.

(2.) It seems that on the directions of the Deputy Commissioner, Pulwama, the case of the petitioners for payment of compensation on account of electrocution of their only son was processed in the year 2005, but the same was not taken to any logical end. The petitioners remained silent for quite a long time and then moved a representation, somewhere in the year 2012 and, thereafter, in the year 2020. When nothing was heard from the respondents the petitioners filed the instant petition.

(3.) Upon this writ petition coming up for consideration on 19 th January, 2023, this Court directed the respondents to consider the representation stated to have been filed by the petitioners before the concerned Superintending Engineer Electric Department, Bijbehara, in the light of the recommendations of the Deputy Commissioner, Pulwama, dtd. 15/12/2005. The matter was considered by the Executive Engineer Electric Division, Pulwama, in compliance with the directions of this Court and the same was rejected primarily on the ground that there was huge delay on the part of petitioners to approach the respondents.