SARASWATIA KUMARI Vs. BHARAT COKING COAL LTD

JUDGEMENT

(1.) Heard Ld. Counsel for the parties.

(2.) The instant Writ application has been preferred by the Petitioner for the following relief :

(3.) The brief facts of the case as per the pleadings in the Writ application is that the father of the Petitioner namely Kanhai Chouhan was appointed on 3/12/1996 in Katras Project as an underground minor loader and he died in harness on 31/10/2010. Petitioner made her first application dt. 2/3/2011, before the Project Officer, Katras Colliery for grant of compassionate appointment; however, she did not receive any communication from the Respondents regarding the acceptance or rejection of her application.