- (1.) Petitioner has filed this petition under Article 226 of the Constitution of India challenging the order dated 28.11.2014.
(2.) Learned counsel for the petitioner has submitted that the deceased Satender was not an employee of the petitioner. In fact the cleaning work was being done by the petitioner through contractor/outsourcing.
(3.) Respondents No.2 to 4 had approached the Commissioner under Employees' Compensation Act, 1923, seeking compensation on account of death of Satender. Case of respondents No.2 to 4 was that Satender was working as a Driver with the petitioner and had died on 07.08.2010 while he was performing his duties in unhygienic atmosphere. It was further the case of respondents No.2 and 3 that the said Satender was getting salary to the tune of Rs. 5349/- per month and was aged about 40 years at the time of death.;