Sheo Kumar Singh, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India the petitioner has prayed to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to provide reasonable compensation to the petitioner in lieu of death of her husband (Gauri Shankar), which had been caused by negligence of the respondents/electricity department.
(2.) The brief facts giving rise to filing of the present writ petition are that the husband of the petitioner, Gauri Shankar, was working on contract basis as a lineman under the control and supervision of the Electricity Distribution Division, Sultanpur. He was working with Samar Bahadur Singh and Lalji, employees of the electricity department.
(3.) On 14.06.2014, Samar Bahadur Singh, lineman, visited village Dalapur with the husband of the petitioner for completing and connecting the electricity on south feeder for which Samar Bahadur Singh called for cut off the electricity on south feeder to another employee Lalji, who disconnected the electricity of south feeder. The husband of the petitioner climbed on the south feeder for repairing the electricity line with the assumption and confidence that the electric line has been disconnected and continue as such the maintenance. In the meantime, employee of the electricity department connected the south feeder and as such supply of electricity ran in the wires of the south feeder causing multiple injuries to the petitioner due to sudden flow of electricity in the wires under maintenance and later on he expired on 14.06.2014.;