EASTERN COALFIELDS LTD. Vs. SMT. KARUNA RANI LAHA

JUDGEMENT

(1.) Under challenge in this appeal is the judgement and order

(2.) By the said impugned order, the learned Single Bench was pleased to allow the prayer of the writ petitioner for compassionate appointment in place and stead of the appointment of her deceased husband and therefore directed the present appellant/Eastern Coalfields Limited (for short ECL) to issue the letter of appointment within two weeks from the date of communication of the order.

(3.) The Honourable Single Bench also directed the appellant/ECL to pay 25 per cent of the salary accrued in favour of the writ petitioner calculated from one month after the day the writ petitioner was medically examined for the purpose of employment.