- (1.) Heard Ms. Samridhi Arora, learned counsel for the petitioner and Sri Nripendra Mishra, Advocate for U.P. Power Corporation as well as learned Standing Counsel for the State.
(2.) This writ petition has been pending since the year 2009 for a claim of compensation by the petitioner on having suffered substantial injury on account of electrocution as a result whereof he claims to be almost 100 per cent handicapped. The respondents 2, 3, 5, 6 and 7 which includes the Uttar Pradesh Power Corporation through its Managing Director have filed a short counter affidavit sworn by Mr. L.K.Khan, the then Executive Engineer, Electricity Urban Distribution Division-II, Vasundhara, District Ghaziabad and the affidavit has been affirmed on 15th March, 2009.
(3.) Paragraphs 1, 2, 3, 4, 5 and 6 of the said affidavit have been sworn on personal knowledge whereas paragraphs 7, 8, 9 and 10 of the affidavit are based on record. To the said counter affidavit a rejoinder affidavit has been filed on behalf of the petitioner denying the contents of the said counter affidavit to the extent indicated therein.;