NAGINA AKHTER Vs. UT OF J&K

JUDGEMENT

(1.) Vide order dtd. 14/10/2025, Commissioner/Secretary to Government, Power Development Department, Government of UT was directed to consider the grant of ex-gratia rellief in favour of petitioner as well as minor children of deceased Farooq Ahmed.

(2.) Learned counsel for the respondents has produced Order No.63/PDD/ST of 2025 dtd. 30/10/2025, whereby sanction has been accorded to the grant of ex-gratia relief, to the tune of Rs.10.00 lac, in favour of legal heirs of electrocution victim, namely, Farooq Ahmed. Same is taken on record.

(3.) Learned counsel for the petitioner is directed to furnish account details of petitioner Nagina Akhter to Ms. Saliqa Sheikh, Advocate during the course of the day.