RANJU DEVI Vs. STATION MANAGER/ MASTER, AT GAJHANDI

JUDGEMENT

(1.) Heard, learned counsel for the parties. The claimant/ appellant is in appeal against the judgment dtd. 23/1/2015 passed by the Presiding Officer, Labour Court, Dhanbad in W.C. Case No. 12 of 2012, whereby and whereunder, the claim for compensation under Ss. 3, 4 and 22 read with Rule 20 of Employees Compensation Act, 1923 has been dismissed.

(2.) The claimant is the widow of the deceased Surendra Prasad who was a permanent employee of Eastern Railway under Dhanbad Division and was posted as a porter at Gajhandi Railway Station.

(3.) As per the case of the claimant, on 26/11/2008 , deceased was on duty and with permission of the Station Manager, left the place of employment and had proceeded towards Koderma for his personal work by a power wagon rail. The power wagon had a brief halt when the workman went to attend his natural call and while returning, he was hit by a Goods Train, resulting in his death.