- (1.) HEARD J.C. to Sri R.S.Mazumdar, learned counsel for the petitioner and J.C. to Mrs. I. Sen Choudhary, learned counsel for the respondent Electricity Board.
(2.) WITH the consent of the learned counsel for the parties, this case is taken up for final disposal at the stage of admission. The petitioner in this writ application has prayed for a direction to the concerned authorities of the respondents for grant of compensation to the petitioner on the death of her husband allegedly caused due to electrocution from the loosely hanging live electric cable of the respondents.
(3.) THE case of the petitioner is that on 12.06.2002 about 4 A.M., the petitioners husband had accidentally come in contact with a loosely hanging 440 volt live electric cable which was hanging on the ground after having snapped overhead. As a result, he suffered death. A U.D. case was registered at the police station on 12.06.2002. The postmortem report had confirmed that the death was on account of electrocution. It is further submitted that the petitioner happens to be the surviving widow of the deceased and she has three daughters and one son and she is a B.P.L. Card holder. The petitioner had filed her letter of request before the Executive Engineer, Electricity Supply Division, Chaibasa for appropriate compensation vide her letter dated 26.06.2002 but no action has been taken by the respondent authorities and she has been running from pillar to post. She has filed a series of representations, the last being on 01.08.2008 but to no avail. ;