Balika Hari vs Eastern Coalfields Limited & Ors
2021 Latest Caselaw 1954 Cal

15-03-2021
 ct no. 13
  Sl.53
    sp

                            WPA 10822 of 2020

                                  Balika Hari
                                  -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 Sweeper of Kendra Colliery under

Pandeswar Area of Eastern Coalfields Limited. He

died on April 12, 1995. 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 10822

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.)