P. YERAMMA Vs. COAL INDIA LTD.

JUDGEMENT

(1.) Heard Ms. M. Nirola, learned counsel for the petitioner. Also heard Mr. M.Z. Ahmed, learned Senior Counsel assisted by Mr. A.M. Dutta, learned counsel for the respondents.

(2.) By filing this petition, the petitioner assails the impugned letter dtd. 29/9/2011, issued by the MT (HR/P), Boragolai Colliery, NEC, whereby the petitioner was directed to submit the required documents within 6 (six) months after the death of the husband of the petitioner stating that after 6 (six) months from the death of her husband, the case will not be entertained in future. And the letter dtd. 20/7/2013, whereby, the claim of the petitioner for dependent employment of the son of petitioner has been rejected on the ground that the name of the son was not kept in the Live Roster. The petitioner also prayed for grant of monetary compensation as well as dependent employment in terms of the National Coal Wage Agreement (in short the NCWA).

(3.) The petitioner is the wife of Late P. Appaiya, who was an employee of Boragolai Colliery under Margherita, North East Coal Field India Limited. The husband of the petitioner had died-in-harness on 2/7/2008, leaving behind the petitioner and three minor children who were fully dependant on her husband. At the time of death of the petitioner's husband, her elder son Sri P. Sriramlu was recorded in the Service Book of her deceased husband as aged about 15 years. Due to sudden death of her husband, the petitioner was on financial destitution having no knowledge of the scheme of monetary compensation and dependent employment. Having come to know the scheme, on 25/2/2010, she applied for monetary compensation. Several correspondences were made between the respondent authorities. On 5/7/2011, the petitioner had applied for dependent employment of her elder son Sri P. Sriramlu in terms of the NCWA.