SOHRI DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Seeking quashing of order dated 22.04.2009 and 29.06.2009, the petitioner has preferred this writ petition.

(2.) The brief facts of the case are that, on 29.07.2004 the husband of the petitioner came in contact with the live electric wire of 11,000 Volt due to which he suffered severe burn injuries and died. The petitioner moved the respondent-Jharkhand State Electricity Board seeking compensation however, in view of the report of the Committee constituted by the Board, vide order dated 25.09.2006, the petitioner was denied compensation and therefore, the petitioner approached this Court in W.P.(C) No. 731 of 2005. The writ petition was disposed of vide order dated 30.04.2009 directing the respondent-Board to take appropriate decision within a period of two months. The matter was again re-examined by the Committee which submitted its report on 29.09.2009 declining the application of the petitioner.

(3.) Mr. M.A. Khan, the learned counsel appearing for the petitioner submits that the report prepared by the Committee constituted by the Jharkhand State Electricity Board appears to be a paper work. No one from the locality has been examined before preparing the report. The current photographs of the house of one Sheo Balak Pandit would indicate that the electric wire is still hanging over the roof of his house. This case is squarely covered by a decision of this Court in "Madhuri Kumari Vs. State of Jharkhand & Anr, 2003 2 JCR 444" (Jhr).