MOHD. AKBAR Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) In the instant petition filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) The aforesaid reliefs have been prayed on the premise that the petitioner working as a lineman in the respondents department suffered an electric shock while undertaking repairs of an electric line on 9/7/2009 in village Manyal Tehsil Thanamandi and sustaining multiple injuries resulting into the amputation of his left arm after having remained for considerable period of time in the hospital for treatment and that the petitioner on account of the amputation of his left arm sustained 75% disability and that an FIR as well of the incident came to be registered in Police Station, Thanamandi and that the respondents did not pay any compensation to the petitioner and instead paid half salary to the petitioner on account of the disability and that the petitioner have had requested the respondents for appointment of his son in his place on compassionate ground which request of the petitioner was not accepted by the respondents, thus, necessitating the filing of the instant petition.

(3.) Objections to the petition have been filed by the respondents wherein it is being admitted that the petitioner has been a permanent employee of the department having suffered 75% disability due to the electric shock received by him while under active duty.