SUBHADRA WD/O. MEHATAB MARASKOLE Vs. MINISTRY OF COAL, GOVERNMENT OF INDIA, NEW DELHI (BOMBAY)(D.B.)(NAGPUR BENCH)

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith by consent of the parties.

(3.) By this petition the petitioner seeks a direction against respondent No.2 to pay her wages for the period from 06.07.2003 till 04.05.2007 i.e. the date on which her son attained majority. There is also a prayer seeking monthly compensation of an amount of L 3,000/- for a period from 06.07.2003 till date. The petitioner has also sought a direction to be issued to the respondents to employ her son on a suitable post.