- (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) THE respondent No.2 i.e. Executive Engineer Eastern Electricity Distribution Division under the letter dated 20th July, 2014 has required the subordinate authorities to ensure that the sum of Rs.7,33,200/ - paid to the legal heirs of Khubi Singh under the provisions of the Workmen Compensation Commissioner dated 5.5.2014 are recovered from the contractor namely the petitioner. For the purpose the said amount has been directed to be recovered from the bills which are to be paid to the petitioner.
(3.) LEARNED Counsel for the petitioner submitted before this Court that the Workmen Compensation Commissioner under order dated 5.5.2014 has determined the liability in the matter of payment of compensation upon the Electricity DistributionDivision, therefore, Executive Engineer cannot insist upon the money being recovered from the petitioner. This Court after examination of the records required the counsel for the petitioner to inform as to what were the terms and conditions of the contract between the petitioner and the Electricity Urban Distribution Division. Counsel for the petitioner submitted that the contract is irrelevant for the dispute in question and the corporation must abide by the orders of this Workmen Compensation Commissioner.;