PATRAS Vs. CENTRAL COALFIELDS LTD. RANCHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is seeking payment of Life Cover Scheme Rs. 25,000/- as also payment of monetary compensation @ Rs. 3,000/- per month due to his late mother namely Ali Saba on the death of his father, late Samuel, Ex-Miner of Bhurkunda Colliery under the respondent-CCL. The employee had died 03.01.2001 and the petitioner's mother also died on 21.02.2008.

(3.) The petitioner claims to be only son of the deceased employee and he is entitled to monetary compensation in terms of Para-9.3.2. read with clause 9.5.0. of NCWA. He is also seeking quashing of the order contained in Ref. No. 1371 of 04.01.2013 issued by the Deputy Manager,(Personnel), Bhurkunda, Annexure-11 to the writ petition where such claim has been rejected.