MOSTT. HOPENTI DEVI Vs. CENTRAL COOLFIELDS LIMITED

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the Central Coal Field Limited.

(2.) Learned Counsel appearing for the petitioner submits that the petitioner's husband, late Mutra Manjhi working as Helper in Religarha Colliery, died in harness on 12.10.2003. Thereafter on 04.02.2004, the petitioner filed an application before the appropriate authority for giving employment to her son. On receiving such application, the authority of the CCL intimated vide letter dated 05.10.2004 that she may file application in prescribed form even for getting monetary compensation. Thereupon the petitioner filed an application in prescribed form on 25.11.2004 for having monetary compensation and also for giving employment to her son.

(3.) In course of time, petitioner's son, namely, Ram Prasad Manjhi attained majority on 01.08.2006 and then he was given appointment on 16.9.2008 and, therefore, the petitioner, being widow of the deceased employee, is entitled to monetary compensation w.e.f. 12.10.2003 to 31.07.2006, but the same is being not paid to the petitioner and, therefore, the petitioner has moved this Court for directing the respondents to pay monetary compensation to the petitioner for the aforesaid period.