SHAMSUDDIN ALIAS NONA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is unfortunate that despite of time granted on 6.12.2006, the Board has not cared to file any counter affidavit.

(2.) In that view of the matter, the prayer for adjournment is refused and this writ petition is being disposed of in the absence of the counter affidavit of the Board.

(3.) It is submitted by Mr. A.K. Das, learned counsel appearing for the petitioner, that petitioner's son, aged about 12 years, died due to electrocution due to negligence of the then Bihar State Electricity Board, now Jharkhand State Electricity Board (for short "the Board"), as the live wire fell on the shutters of his shop when he was going to lift it. He further submitted that the petitioner approached the Deputy Commissioner, Jamshedpur who requested the Board in 2001 to look into the matter and thereafter the petitioner was approaching the Board.