Kajali Mejhain vs Eastern Coalfields Limited & Ors
2021 Latest Caselaw 1948 Cal

15.03.2021
 Ct. No.13
 Sl. No.61
   akd
                                     W.P.A. 238 of 2021         [via video conference]

                        [Kajali Mejhain -Vs- Eastern Coalfields Limited & Ors.]



                            Mr. Uma Shankar Agarwal
                            Mr. Krishna Deo Das
                                              ... ... for the petitioner

                            Mr. Manik Das
                                                     ... ... for the respondents

The petitioner claims that her mother had worked as

General Mazdoor of Lachipur Colliery under Kajora Area of Eastern

Coalfields Limited. She died on January 24, 2004. Her prayer for

compassionate employment was rejected by the authorities. She

prayed for monetary compensation in lieu of the compassionate

employment. A representation has been made in this regard which

is pending since the year 2020.

In those circumstances, the authority respondent no. 4, shall

consider and dispose of the petitioner's representation within a

period of 2 months from the date of communication of a copy of this

order in accordance with law.

With the aforesaid observations, WPA 238 of 2021 is

disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this judgment, if applied

for, be given to the parties upon compliance of all formalities.

(Rajasekhar Mantha, J.)