LAWS(CAL)-2014-11-88

MAINO MEJHIAN Vs. EASTERN COALFIELDS LIMITED

Decided On November 25, 2014
Maino Mejhian Appellant
V/S
EASTERN COALFIELDS LIMITED Respondents

JUDGEMENT

(1.) The petitioner's application seeking an appointment on compassionate ground stood rejected simply on the premise that the National Coal Wage Agreement - VI. does not include the married daughter.

(2.) To address the points canvassed by the respective advocates, it would be apt to narrate the facts involved in this case.

(3.) Admittedly the mother of the petitioner was an employee of Eastern Coalfields Limited and was working as 'Shale Picker' at the Parasea OCP Kunustoria Area, Burdwan. She died on 9th February, 2014 while in service. The petitioner appears to be the only daughter of the deceased employee and claims to be totally dependent upon her income.