SHREEKANT KUMAR SINGH, SON OF LATE YUGAL KISHORE SINGH, RESIDENT OF VILLAGE Vs. THE EASTERN COALFIELDS LIMITED.

JUDGEMENT

(1.) The father of the petitioner, Yugal Kishore Singh was employee of Eastern Coalfields Limited, who died in harness on 07.04.2015. This petitioner, the son, applied for compassionate appointment, and said application is still pending.

(2.) Counsel for the petitioner submits that because of the death of the father, who was the sole earning member of the family, the entire family is in distress. He submits that he is looking after his old grand mother and other dependent family members also. He claims, that as the application of the petitioner has not been disposed and he has not been provided with an employment, he is suffering huge loss. He further submits that the death cum retiral benefits have also not been paid to the legal heirs of the deceased.

(3.) Counsel for the Eastern Coalfields Limited, submits that the application of the petitioner will be considered as per the provisions of National Coal Wage Agreement and thereafter an appropriate order will be passed at the earliest.