STATE RAJASTHAN Vs. ANCHHI

JUDGEMENT

(1.) THIS petition has been filed by the petitioner against the award of the Workmen's Compensation Commissioner dated 3.10.2005, Annex.3, contending that there is nothing to show that there was any causal between the death and employment, and there had been no accident, as such, the Commissioner could not pass the award. The other submission made is that the interest has been award @ 12% and additional interest has also been awarded, which is wrong.

(2.) I have considered the submission. In my view, such award is appealable under Section 30 of the Workmens Compensation Act by filing appeal within a period of 60 days, and admittedly, no such appeal has been filed, while the present writ petition has been filed after expiry of limitation. In my view, it would not be proper for me to entertain the writ petition against the appealable award. The writ petition is, therefore, dismissed summarily.