MAMNI PRADHAN Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Mr. N.Naha Roy, learned counsel for the petitioner. Also heard Mr. H.B.Agrawal, learned senior counsel assisted by Mr. Vinod Deshmukh, learned counsel for the respondents No. 1 to 5. None appears for other respondents.

(2.) By this petition, the petitioner challenges clause 9.5.0(iii) under Chapter IX with the heading 'Social Security' of the National Coal Wage Agreement-VI, for short, NCWA-VI, which is a settlement arrived at in terms of Sec. 18 of the Industrial Disputes Act, 1947 (for short, the ID Act). The petitioner has prayed for the following reliefs:

(3.) The petitioner claims to be the daughter of one Late Sudama, who was working on a regular basis as 'Belt Khalasi' under the Respondent No. 1. While in service, he died of a snake bite on 8/9/2011. The mother of the petitioner, namely, Smt. Kumari filed a representation dtd. 22/2/2012 requesting consideration of the case of the petitioner for appointment under the scheme of dependent employment under the NCWA-VI stating that after the death of her son, namely, Ramo, the petitioner could only be considered for dependent employment.