SMT. GENDIA DEVI Vs. CENTRAL COALFIELD LIMITED

JUDGEMENT

(1.) In spite of the Coal India Limited being made a party vide order dated 24.02.2016 no counter affidavit has been filed on its behalf.

(2.) Heard Mr. M.K. Laik, learned senior counsel appearing for the petitioner and learned counsel appearing for the respondents.

(3.) In this writ application, the petitioner has prayed for a direction upon the respondents to implement the provisions of N.C.W.A. in the matter of giving employment to the dependent of the deceased employee late Guruchand Mahto who died in harness.