EASTERN COALFIELDS LIMITED Vs. SHIULY BAURI

JUDGEMENT

(1.) The writ application has been preferred challenging, an Award dtd. 19/6/2025, passed by the respondent no.7 being the learned Presiding Officer, Central Government Industrial Tribunal-cum- Labour Court, Asansol, in reference case no. 02 of 2020.

(2.) Vide the impugned award, the learned CGIT granted relief as follows:-

(3.) The petitioner 's case herein is that the father of the respondent No. 1 and husband of the respondent No. 2 namely- Khudiram Bauri was posted as a chainman at Pandabeshwar area of Eastern Coalfields Ltd. (hereinafter referred to as "ECL" in short). During his service tenure, the said Khudiram Bauri expired on 10/12/1996. The said Khudiram Bauri died leaving him surviving his wife and two daughters namely- Shiuli Bauri and Doli Bauri as dependents. After the death of the said Khudiram Bauri, the respondent No. 2, being his wife applied before the management of ECL for her appointment on compassionate grounds. However, the management did not provide any employment to the respondent No. 2, on the ground that she had crossed the maximum age for employment as per the provisions of National Coal Wage Agreement. Thereafter, the respondent No. 1, being the daughter of the said Khudiram Bauri submitted an application before the management of ECL for her appointment on compassionate grounds. The said application filed by the respondent No. 1 was processed by the said management and the respondent No. 1 was asked to appear before the Screening Committee of the management of ECL and she was found fit for employment in the Initial Medical Examination (hereinafter referred to as "IME" in short). Thereafter, the area management, forwarded the proposal for employment of the respondent No. 1 to the ECL Headquarters.