ISHWARI SINGH Vs. M/S. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the averments made in the respective affidavits and the documents annexed therein.

(2.) The instant writ application has been preferred by the petitioner praying therein for the following reliefs:

(3.) Briefly stated, the elder brother of the petitioner namely, Sri Bhagwan Singh was killed on 13/2/1982 while working on the post of clerk in CCL. The sister-in-law (Bhabhi) of the petitioner proposed the name of the petitioner for getting employment as dependent of deceased and for this purpose, she also had sworn an affidavit. Pursuant thereto, petitioner was granted employment under Clause 10.4.2 of NCWA-II.