Sita Devi vs North Bihar Power Distribution Company ... on 12 September, 2023

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Patna High Court - Orders

Sita Devi vs North Bihar Power Distribution Company ... on 12 September, 2023

Bench: Mohit Kumar Shah

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.16522 of 2022
                 ======================================================
                 Sita Devi Wife of Late Manjay Majhi Resident of Village and Post- Jaitepur,
                 P.S.- Lalganj, District- Vaishali.

                                                                      ... ... Petitioner/s
                                                  Versus
           1.    North Bihar Power Distribution Company Limited 3rd floor, Vidhut
                 Bhawan, Baily road, Patna through Managing Director.
           2.    Chief Engineer, Electric Supply Division, North Bihar Power Distribution
                 Company Limited, (NBPDCL), Muzaffarpur.
           3.    Executive Engineer, Electrical, Electric Supply Division, NBPDCL, Mahua,
                 Vaishali.
           4.    Assistant Engineer, Electric Supply Sub-division, NBPDCL Lalganj,
                 Vaishali.
           5.    Junior Engineer, Electric Supply Sub-division, NBPDCL, Lalganj, Vaishali.
           6.    The State of Bihar Bihar.
           7.    The Collector, Vaishali.
           8.    S.P., Vaishali.
           9.    SHO, Lalganj police station, Lalganj, Vaishali.
           10. Officer-in-Charge, Lalganj police station
           11. The investigating officer of U.D, case no 03/2018.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr.Rajeev Ranjan, Adv.
                 For the State          :      Mr. Sajid Salim Khan, SC-25
                 For the NBPDCL         :      Mr. Vinay Kirti Singh, Sr. Adv.
                                               Mr. Vijay Kumar Verma, Adv.
                                               Mr. Akhileshwar Singh, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

5   12-09-2023

In pursuance to the earlier order of this Court dated 4.9.2023, the Chairman-cum-Managing Director, Bihar State Power Holding Company Ltd., has filed a show cause, tendering unconditional and unqualified apology for the inconvenience caused to this Court and for non-compliance of the orders of the Patna High Court CWJC No.16522 of 2022(5) dt.12-09-2023 2/2 Hon'ble Apex Court as also this Court. However, it is submitted that a sum of Rs. 4,00,000/- has already been paid by the North Bihar Power Distribution Company Ltd. by way of ex-gratia amount in lieu of the death of the husband of the petitioner on account of electrocution.

2. In view of the aforesaid, though the learned counsel for the petitioner submits that now, the grievances of the petitioner has partly stood redressed, however, he seeks liberty on behalf of the petitioner to avail such other alternative remedies as are otherwise available under the law, for redressal of her subsisting grievances, regarding enhancement of the amount of compensation. Liberty, so sought, is granted.

3. The present writ petition stands dismissed.

(Mohit Kumar Shah, J) Ajay/-

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Patna High Court - Orders