RADHA DEVI Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is the widow of ex-employee of Bharat Coking Coal Ltd. namely Lakhan Ram who died in harness on 11.05.1993 leaving behind petitioner and her three sons. After death of her husband, the petitioner requested the respondents for giving employment to her son but the application for appointment of her son was rejected.

(3.) Thereafter, the petitioner requested for monetary compensation since she was deprived of her right of compassionate appointment under the provisions of Clause 9.3.0 of N.C.W.A. - VII. The grievance of the petitioner is that though she represented the respondents several times for redressal of her grievance but to no effect.