- (1.) By judgment dated 21.2.2014, learned Single Bench directed appellant respondent Jodhpur Vidhyut Vitaran Nigam Limited (hereinafter referred to as 'JVVNL') to comply with the order passed by the Commissioner (Disability), Rajasthan, Jaipur and to provide appointment to the respondent petitioner as an employee in Class-IV cadre.
(2.) The facts necessary to be noticed for adjudication of this appeal are that the respondent petitioner came to be employed as a casual labourer with JVVNL through a contractor M/s Raj Builders.
(3.) He met with an accident while working at 33/11 KV Electricity Sub- Station, Bilara, Jodhpur and lost both the hands. On being failed to receive adequate financial as well as medical aid, the appellant preferred an application raising claim for compensation as per provisions of the Workmen Compensation Act, 1930. The application was accepted on 9.10.2009 awarding compensation in a tune of Rs.5,40,528/-.;