TILOK TAMA DEVI @ TILOTOMA DEVI @ RITA DEVI, WIFE OF LATE SATYA NARAYAN BOURI, RESIDENT OF GOPINATHDIH, P.O. LALPUR, P.S. PUTKI, DISTRICT DHANBAD Vs. M/S BHARAT COKING COAL LIMITED THROUGH THE CHAIRMAN

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is represented by Mr. Kalyan Banerjee. Mr. R.S. Majumdar, learned senior counsel appears on behalf of intervenor and Mr. Indrajit Sinha makes his appearance on behalf of respondent-BCCL. The petitioner has come out with a prayer to provide employment on compassionate ground in place of her deceased husband who was permanent employee under the respondent-BCCL who died in harness on 19.08.2015. The petitioner has further prayed to make payment of dues of service benefit like provident fund amount, gratuity amount, insurance amount of accident benefit and all other benefits of the deceased husband. The husband of the petitioner late Satyanarayan Bouri was employed on 27.07.1990 as General Mazdoor having CMPF No.D.H.N./28/273 in BCCL and while in service he died on 19.08.2015. After death of her husband, the petitioner made representation for payment of service benefits and also for appointment on compassionate ground on 24.08.2015.

(3.) Mr. Kalyan Banerjee, learned counsel appearing on behalf of the petitioner submits that though her representation was filed as long back on 24.08.2015 but till date no order has been passed on the representation and the respondent authorities are disputing the genuineness of his claim as legally wedded wife of the deceased Satyanarayan Bouri. During pendency of this case an interlocutory application was filed bearing I.A. No.4407 of 2016 by one Sudeshna Bauri for her impleadment as party respondent in the instant writ petition bearing W.P. (S) 7 of 2016 which was allowed after hearing counsel for the parties on 11.11.2016.