SUNITA DEVI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The instant intra-court appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dated 07/25/2/2021 passed by learned Single Judge of this Court in W.P.(S) No.729 of 2018 by which the claim of the writ petitioner for monetary compensation in the light of the provisions contained under the National Coal Wage Agreement (NCWA), has been denied as not fit to be granted by observing that no interference is required in the order dated 21/23/9/2017.

(2.) Brief facts of the case as per the pleadings made in the writ proceeding, which are required to be enumerated herein, read as under :-

(3.) It appears from the pleadings of the writ petition, so far as undisputed facts are concerned is that the husband of the writ petitioner who was working as Driller, Category-IV, Kargali (UG), B and K Area died in harness on 2/8/2000.