MD. AYUB ALI Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) None appears for the petitioner. Heard Mr. B.D. Das, learned Standing Counsel, for respondent A.S.E.B., and Mr. H. Rahman, learned Government Advocate, Assam.

(2.) It is stated in the petition that on 13.10.2003, at about 3 a.m., one Osman Ali @ Osman Gani, aged about 50 years, while returning back to his home, from fishing, at village Ratanpur, was electrocuted and he died when his feet fell on the wire of live electric line that was lying on the way.

(3.) The petitioners, herein, are the sons and daughters of late Osman Ali @ Osman Gani. They claim compensation to the tune of Rupees Ten lakhs as the said accident/incident which resulted in the death of their father, according to them, took-place, due to the gross negligence on the part of the A.S.E.B. authorities. They also stated that their father was the sole bread earner of the family. It is further stated that they informed the accident/incident to the Officer-in-charge, Hajo Police Station and also to the Sub-Divisional Officer, A.S.E.B., Hajo, and they, later on, filed application for compensation before the authorities concerned which, however, failed to evoke any response from the respondent authorities.