CHUNARI DEVI Vs. CENTRAL COALFIELDS UMITED

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submitted that the petitioner is praying monetary compensation because of death of her husband in lieu of compassionate appointment, as per Clause 9.5.0. of National Coal Wage Agreement VI, which is quoted at Annexure 10 to the memo of the petition.

(2.) Learned counsel for the respondents submitted that husband of the petitioner was working with the respondents as category III employee and during course of his employment with the respondents, he expired on 31st December, 2006. The petitioner, being a widow of the deceased employee, is of the age of more than 45 years, therefore, as per the National Coal Wage Agreement, the petitioner is not entitled to compassionate appointment.

(3.) Learned counsel for the respondents further submitted that two sons of the petitioner are working with the respondents and, hence, she is not entitled to monetary compensation, as per Clause 9.5.0.