PUNIA DEVI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioners submits that Pachu Dhobi, husband of the petitioner No.1, a P/R Worker, Karma Project at Kuju Area, died in harness on 04.05.2001. Thereafter the petitioner No.1 being the widow of the deceased employee, filed an application well within time either for appointment on compassionate ground or for making monetary compensation, but when no decision was taken on her application, the petitioners again made representations after representations but nothing fruitful came out and, therefore, the petitioners have approached to this Court for directing the authority either to give employment to the petitioner No.1 or to give monetary compensation to her.

(3.) In view of the facts and circumstances, this writ petition is disposed of with a direction to the petitioner No.1 to file representation in this respect before the respondent No.3 General Manager, (P&IR), Central Coalfields Limited, Darbhanga House, Ranchi, along with a copy of this order within a period of three weeks and the respondent No.3, on receiving the representation, will be taking decision either to give employment to the petitioner No.1 or to give monetary compensation, within a period of six weeks thereafter. If the authority takes a decision that the petitioner is entitled to only monetary compensation, that amount be paid if payable to the petitioner immediately thereafter.