Rajesh Shankar, J. - (1.) Heard the learned counsel for the parties.
(2.) The present writ petition has been filed for quashing the order dated 13.10.2010 passed by the Commissioner, Workmen s Compensation, Hazaribagh (respondent no. 2) in W.C Case No. 61 of 2009, whereby the petitioner was directed to pay compensation of Rs.1,58,188/ together with interest @ 12% from the date of accident in favour of the respondent no. 3 to be paid within 60 days and in failure to pay the amount within the stipulated time, the petitioner was made liable to pay Rs. 25000/ as penalty.
(3.) The factual background of the case as stated in the writ petition is that the respondent no. 3 was a national level sportsman and was engaged by the petitioner on contractual basis from 15.05.2002 to 14.05.2003 and he was paid stipend of Rs. 2,500/ . The contract was further extended for one year from 19.05.2003 to 18.05.2004. On 04.07.2003, the respondent no. 3 participated in the Inter Divisional Weight Lifting Championship held at Jamshedpur, but unfortunately, during weight lifting of 110 Kg, his shoulder got injured. Thereafter, the respondent no. 3 underwent medical treatment and the doctor who had conducted his operation strictly cautioned him to avoid weight lifting. The respondent no. 3 wrote letters to the petitioner for providing medical facility and also for his employment. However, he was only given a job of salary of Rs. 3100/ in the sports hostel on 10.09.2007, but no medical facility and other allowances were given. The respondent no. 3 approached the Deputy Labour Commissioner, Hazaribagh vide filing W.C Case No. 61 of 2009. The petitioner appeared in the case and denied the claim of the respondent no. 3, but the respondent no. 2 vide order dated 13.10.2010, directed the petitioner to pay the respondent no. 3 an amount of Rs. 1,58,188/ as compensation together with interest @ 12% from the date of accident to the date of payment. It was further directed that in case of failure to make payment of the awarded amount within the stipulated period, a penalty of Rs. 25000/ would also be paid by the petitioner.;