Calcutta High Court (Appellete Side)
Shankar Das vs The Union Of India And Another on 18 November, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
Sl. No. 31
18.11.2013.
S.d. W.P. No. 33317(W) of 2013
Shankar Das
-versus-
The Union of India and another.
Mr. Debaprasad Guha Thakurta
Mr. Subhajyoti Mitra
...for the petitioner.
Mr. Moloy Kumar Das
....for the respondents.
The petitioner claims compensation for the accidental death of the petitioner's son by electrocution at the BBD Bag Circular Railway Station.
Though the railways suggest that the matter should be carried before the Railway Claims Tribunal, the Senior Commercial Manager of Eastern Railway should indicate whether there is any policy for awarding any compensation as in the present case. If there is a policy, the railways should indicate the quantum of money offered to the petitioner. If there is no policy or the railways do not make any offer, the relevant official should file an affidavit indicating that the claim is permissible to be entertained by the Railway 2 Claims Tribunal so that the question of jurisdiction cannot be raised before the Tribunal.
Let the matter appear a fortnight hence.
(Sanjib Banerjee, J.)