SAMALWATI BAI Vs. W C L

JUDGEMENT

(1.) With consent the petition is heard finally. 1. Order dated 14.8.2012 is being assailed vide this petition; whereby, claim of the petitioner for appointment on compassionate ground in lieu of death of her husband employed with the respondent as Dresser in Mathni Underground Mines, Western Coal Fields Ltd. Pench Area, who died in harness on 25.12.2003.

(2.) Petitioner under the provisions of National Coal Wage Agreement applied for appointment on compassionate ground. When the application filed by the petitioner did not reap any benefit, she preferred a Writ Petition No. 8860/2012. The writ petition was disposed of on 13.7.2011 directing the respondents to consider the claim of the petitioner for appointment on compassionate ground in lieu of death of her husband while in service by constituting a committee.

(3.) The committee was constituted, which furnished the report in the following terms: