Sahadev Das vs Chief Executive Officer
2022 Latest Caselaw 5683 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.A. No.463 of 2017

            Sahadev Das                                 ....           Appellant
                                                     Mr. D.C. Swain, Advocate

                                          -versus-

            Chief Executive Officer, CESU and           ....        Respondents
            another
                                                                           None


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE CHITTARANJAN DASH
                                          ORDER

18.10.2022 Order No.

02. 1. The present appeal is directed against the judgment dated 1st November 2017, passed by the learned Single Judge rejecting the Appellant's W.P.(C) No.20296 of 2009, in which a prayer has been sought for a direction to the Respondents to award compensation to the Appellant on account of injury sustained due to electric shock.

2. The learned Single Judge has noted that the disputed questions of fact had to be adjudicated in proceedings in a Civil Court. Unless negligence of the Respondents was demonstrated, it would not be possible for the learned Single Judge to order compensation.

3. In the circumstances, the Court finds no error having been committed by the learned Single Judge which requires interference. The appeal is accordingly dismissed.

4. It will nevertheless be open to the Appellant to seek appropriate remedies in accordance with law.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge S. Behera