JIRWA DEVI, WIFE OF LAKHAN MANJHI, RESIDENT OF VILLAGE PICHARI, PO PICHARI, VIA PHUSRO BAZAR, PS PETERWAR, DIST. BOKARO Vs. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) On account of death of her husband on 13.02.2001, claiming employment under sub-Clause (ii) to Clause 9.5.0 of NCWAVI the petitioner has approached this Court.

(2.) Heard.

(3.) The petitioner claims that after the death of her husband, she submitted an application on 25.07.2001 in the office of Project Officer, Dhori (K) Colliery-respondent no. 5 for employment on compassionate ground. Receipt of this application has been denied by the respondent-Central Coalfields Limited. The learned counsel for the petitioner, referring to the endorsement over application dated 25.07.2001, submits that denial of receipt of the aforesaid application by respondent-CCL is untenable. Now, since the petitioner has attained 45 years of age; at the time of death of her husband she was 32 years of age, the aforesaid dispute regarding application dated 25.07.2001 pales into insignificance. The only question which remains for adjudication is, whether the petitioner, in terms of sub Clause (ii) to Clause 9.5.0 of NCWAVI, is entitled for payment of monetary compensation or not?