LALITA DEVI Vs. BCCL DHANBAD

JUDGEMENT

(1.) THE petitioner, in this writ petition, has prayed for quashing the order dated August 9, 2005 passed by the Presiding Officer, Central government Industrial Tribunal No. 1, dhanbad in Ref. Case No. 253 of 2000, whereby the petitioner's application for impleading her party in the said reference has been rejected.

(2.) IT has been stated that the petitioner is the widow of the deceased concerned workman, namely, Itwari Ram. After the death of her husband, the petitioner was given monetary benefit in lieu of employment till her son is not provided with employment. In the meanwhile, the respondent No. 5, who claims to be the petitioner's step son, raised a dispute, claiming his right for compassionate appointment. The dispute was referred to the said Tribunal by the appropriate Government for adjudication. The term of the reference is as follows:

(3.) THE petitioner on coming to know about the said reference, filed application for her addition as a party to the said case. According to the petitioner, if the reference is decided in favour of said Ram Swarup Ram, the monetary benefit, which is being given to the petitioner, monthly, may be stopped to her prejudice and as such, her presence in the said reference case is necessary for safeguarding her interest and the interest of justice.