Bhari Bauri vs Eastern Coalfields Limited & Ors
2021 Latest Caselaw 1951 Cal

15-03-2021
 ct no. 13
  Sl.51
    sp

                         WPA 10817 of 2020

                                Bhari Bauri
                                -Versus-
                  Eastern Coalfields Limited & Ors.
                      (Via Video Conference)



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

             Mr. Manik Das
                                          ...for the respondents

The petitioner claims that her husband had

worked as Surface Trammer E.S.P. of

Shamsunderpur Colliery under Bankola Area of

Eastern Coalfields Limited. He died on August 2,

1996. 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 1996.

In those circumstances, the authority

respondent no. 6, 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 10817

of 2020 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.)