MAYA BOURI Vs. EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) On the prayer of the learned Counsel for the Coal Company, time to file report stands extended till today. Report filed in Court today in the form of an affidavit is taken on record. Copy has already been served upon the petitioner.

(2.) Mr. Panda, learned Counsel appearing for the petitioner, on instruction, submits that the petitioner shall not use any exception to the said report and shall proceed on the basis of the existing records.

(3.) The petitioner is the widow of one Bodi Bouri, since deceased, who was an employee of the respondent no. 1 (for short the Coal Company). The deceased employee had suffered an untimely death during his employment tenure on July 7, 2002. The death certificate is Annexure P-1 at page 31 to the writ petition. After the death of the employee the petitioner on December 30, 2002 applied for compassionate appointment for his son-in-law, Annexure P-3 at page 37 of the writ petition.