Patna High Court
Gupteshwar Yadav vs The State Of Bihar And Ors on 19 August, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.23902 of 2018
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Gupteshwar Yadav Son of Late Shiv Shankar Singh Resident of village -
Manpa, Post office- Nachap, Police Station - Murar, Distt. Buxar
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Inspector - General, home Special Department of Government of Bihar,
Patna.
3. The District Magistrate, buxar
4. The Superintendant of Police, Buxar
5. The Commandant, Bihar Home Guard, Buxar.
6. The Executive Engineer, Electricity Supply Division, Buxar.
7. The Assistant Engineer Electricity Supply Division, Buxar.
8. The Junior Engineer, Electric Supply Division, Chaugai, Dumraon, under
district - Buxar.
9. The Chief Electrical Inspector, Dumraon, Distt. Buxar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ramchandra Singh, Adv.
For the Respondent/s : Mr. Prabhat Kumar Verma -AAG-3
Mr. Divya Verma, AC to AAG-3
Mr. Y Madhuri, Adv.
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 19-08-2025
1. The petitioners have filed the instant
application for the following reliefs:
(i) this Hon'ble High Court
may be graciously pleaded to direct the
respondents-authorities to pay
appropriate accidental death
compensation to the petitioner in
accordance with law, because father of
Patna High Court CWJC No.23902 of 2018 dt.19-08-2025
2/4
the petitioner namely Shiv Shankar
Singh constable, Bihar Home Guard,
Buxar was died due to electric shock
when he was returning after performing
his security duty due to fell down High
Voltage of Electric Wire on the way.
(ii) Any other reliefs may be
allowed under facts and circumstances
of this case in accordance with law for
which dependent of petitioner is duly
entitled.
2. A detailed counter affidavit was filed
by the respondents stating that already an amount
of Rs. 4,00,000/- has been paid to the petitioner.
3. The Learned counsel for the
respondents further contended that since this
matter is squarely covered under the order dated
26.06.2024
passed in CWJC No. 17625 of 2016
(Lalmuni Devi Vs. The State of Bihar & Ors.)
by this Court in which this Court has passed the
order in light of the judgment passed by the
Hon'ble Apex Court in the case of Power Grid
Corporation of India Vs. Century Textiles
reported in 2017(2) PLJR (SC) 152, this writ
Patna High Court CWJC No.23902 of 2018 dt.19-08-2025
petition may also be disposed of on the same
terms and conditions.
4. After perusal of the aforesaid
judgment, the Learned counsel for the petitioner
seeks liberty to file appropriate application for
compensation before the concerned Civil Court.
5. Heard the Learned counsel for the
petitioner as well as the Learned counsel for the
respondents.
6. Having regard to the submissions
made by the learned counsel for the petitioner, the
present writ petition stands disposed of in terms of
the aforesaid judgment passed in CWJC No.
17625 of 2016 (supra) with liberty to the
petitioner to seek necessary compensation by
approaching the concerned Civil Court. The
petitioner shall file such application within a period
of four weeks from the date of receipt of copy of
this order, the same shall be examined and
disposed of by the appropriate court as
expeditiously as possible.
7. With the aforesaid direction the writ
Patna High Court CWJC No.23902 of 2018 dt.19-08-2025
petition stands disposed of.
8. Interlocutory Application, if any, shall
stands disposed of.
(G. Anupama Chakravarthy, J)
Manish/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 21.08.2025
Transmission Date
