SUNITA DEVI Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) Heard Mr. Kumar Harsh, learned counsel for the petitioner and Mr. Amit Kumar Sinha, learned counsel for the respondent-Central Coalfields Limited.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dated 21/23.09.2017. The prayer for payment of monetary compensation in terms of National Coal Wage Agreement (NCWA) is also made in the writ petition.