RAMAN Vs. UTTAR HARYANA BIJLI VITRAN NIGAM LTD.
LAWS(SC)-2014-12-63
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
December 17,2014
RAMAN
Appellant
VERSUS
UTTAR HARYANA BIJLI VITRAN NIGAM LTD.
Respondents
Referred Judgements :-
NIZAM'S INSTITUTE OF MEDICAL SCIENCES V. PRASANTH S. DHANANKA'S [REFERRED TO]REKHA JAIN V. NATIONAL INSURANCE CO. LTD [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
JYOTI KAUL VS. STATE OF MADHYA PRADESH [REFERRED TO]
ABATI BEZBARUAH VS. DEPUTY DIRECTOR GENERAL GEOLOGICAL SURVEY OF INDIA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
K NARASIMHA MURTHY VS. MANAGER ORIENTAL INSURANCE CO LTD [REFERRED TO]
BALRAM PRASAD VS. KUNAL SAHA [REFERRED TO]
Cited Judgements :-
JEYABARATHY VS. CHAIRMAN [LAWS(MAD)-2018-1-310] [REFERRED TO]RAJASTHAN STATE ELECTRICITY BOARD VS. BADRI BAI WIFE OF KISHAN LAL ALIAS MADAN LAL [LAWS(RAJ)-2022-12-99] [REFERRED TO]
VANGAPALLI MUNINDER RAO ANR VS. BHUKYA RAJANNA [LAWS(TLNG)-2020-3-16] [REFERRED TO]
SUB DIVISIONAL OFFICER, ELECTRICITY DIVISION AND ORS. VS. MADAN SINGH AND ORS. [LAWS(ALL)-2016-4-71] [REFERRED TO]
MOHAMMAD ASHRAF RATHER VS. UNION OF INDIA AND OTHERS [LAWS(J&K)-2017-10-17] [REFERRED TO]
PUSHWINDER SINGH VS. STATE OF J&K [LAWS(J&K)-2023-10-33] [REFERRED TO]
AJMER VIDHYUT VITRAN NIGAM LTD. VS. SOHANI [LAWS(RAJ)-2022-11-138] [REFERRED TO]
ANJU RANI VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2016-12-30] [REFERRED TO]
A KUMARAVEL FATHER & GUARDIAN TO K ANAND BABU VS. TAMIL NADU ELECTRICITY BOARD [LAWS(MAD)-2019-4-47] [REFERRED TO]
RUBI AND ORS. VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2019-9-427] [REFERRED TO]
KANI VS. RAJASTHAN STATE ELECTRICITY BOARD, JAIPUR AND ORS. [LAWS(RAJ)-2016-2-45] [REFERRED TO]
JAGIR SINGH AND OTHERS VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2015-10-289] [REFERRED TO]
SHRI KEHAR SINGH VS. GOVT. OF NCT OF DELHI [LAWS(DLH)-2021-8-13] [REFERRED TO]
ZOTHANPUIA VS. POWER & ELECTRICITY DEPARTMENT [LAWS(GAU)-2020-2-59] [REFERRED TO]
ZARINA W/O NYAZ MOHAMMAD VS. STATE OF MP AND ANOTHER [LAWS(MPH)-2018-8-302] [REFERRED TO]
PURSHOTAM PARKASH VS. DAKSHIN HARYANA BIJLI VITRAN NIGAM [LAWS(P&H)-2019-9-276] [REFERRED TO]
AJMER VIDYUT VITRAN NIGAM LTD VS. LAD KANWAR [LAWS(RAJ)-2022-9-3] [REFERRED TO]
S. RUCKMANI VS. TAMIL NADU ELECTRICITY BOARD LTD. [LAWS(MAD)-2019-10-365] [REFERRED TO]
CHAIRMAN PSPCL AND OTHERS VS. DIA [LAWS(P&H)-2018-4-150] [REFERRED TO]
BIJENDER VS. STATE OF HARYANA [LAWS(P&H)-2017-1-329] [REFERRED TO]
JAIPUR VIDYUT VITRAN NIGAM LTD. VS. LADA DEVI [LAWS(RAJ)-2022-7-177] [REFERRED TO]
HIMACHAL PRADESH STATE ELECTRICITY BOARD LTD. VS. KAMLA [LAWS(HPH)-2024-5-42] [REFERRED TO]
KANEEZ FATIMA VS. STATE OF U. P. [LAWS(ALL)-2022-11-81] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)The appellant, represented through his natural guardian father - Manoj Kumar, has filed this appeal questioning the judgment and order dated 30.10.2013 passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh in the Letters Patent Appeal No.1631 of 2013 in Civil Writ Petition No. 14046 of 2012.
(3.)The brief facts are stated herein:
The appellant, a four year old boy was electrocuted on 03.11.2011 by coming in direct contact with the naked electric wire lying open on the roof of his house. Immediately after the incident, the boy was taken for first aid to a nearby R.M. Anand Hospital in Panipat, Haryana from where he was referred to Post Graduate Institute of Medical Sciences, Rohtak. The final treatment was given at Safdarjang Hospital, New Delhi, where the doctors left with no other option but to carry out triple amputation by removing both his arms upto arm pit and left leg upto knee as the grievous injuries suffered were not curable. On 08.02.2012, the disability certificate was issued to the appellant certifying to be 100% permanent disability.
(2.)The appellant, represented through his natural guardian father - Manoj Kumar, has filed this appeal questioning the judgment and order dated 30.10.2013 passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh in the Letters Patent Appeal No.1631 of 2013 in Civil Writ Petition No. 14046 of 2012.
(3.)The brief facts are stated herein:
The appellant, a four year old boy was electrocuted on 03.11.2011 by coming in direct contact with the naked electric wire lying open on the roof of his house. Immediately after the incident, the boy was taken for first aid to a nearby R.M. Anand Hospital in Panipat, Haryana from where he was referred to Post Graduate Institute of Medical Sciences, Rohtak. The final treatment was given at Safdarjang Hospital, New Delhi, where the doctors left with no other option but to carry out triple amputation by removing both his arms upto arm pit and left leg upto knee as the grievous injuries suffered were not curable. On 08.02.2012, the disability certificate was issued to the appellant certifying to be 100% permanent disability.
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