BASANTI DEVI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The instant intra court appeal is directed against the order dtd. 19/12/2023 passed by learned Single Judge in W.P.(S) No.4415 of 2023; whereby the learned Writ Court dismissed the said writ petition preferred by the petitioner-appellant for compassionate appointment.

(2.) The brief facts of the case as it appears from the pleadings and documents annexed with the respective affidavits, is that the Appellant is the wife of deceased Shivraj @ Simraj Munda, who was an employee of the Respondent Company and at the time of his demise, he was working as a loader at CCL, Kuju Colliery, Ramgarh. The couple was married in the year 2004: the husband of the petitioner passed away on 21/11/2011. i.e. more than 13-14 years ago. After the demise of her husband, the appellant along with one other co-accused was charged for his murder. Thereafter, in 2018, she was acquitted "due to lack of evidence and also on the basis of benefit of doubt".

(3.) The learned Single Judge has rejected the writ petition on two grounds. First, that since more than 13 years had elapsed since the death of the ex-employee, there existed no "emergent urgency to justify employment on compassionate ground".