SOSHILA DEVI Vs. REGIONAL LABOUR COMMISSIONER

JUDGEMENT

(1.) THIS matter was taken up earlier on 19.7.2002, and on that date it was stated on behalf of the petitioner that Form 'H' was filed by the deceased employee for change in the name of the nominee, and it was stated that the supplementary' affidavit would be filed to show that the Form 'H was filed by the deceased employee, and therefore, at the request of the learned counsel for the petitioner, two weeks' time was allowed to file supplementary affidavit in that regard, and in the meantime, relevant records from the office of the Regional Labour Commissioner (Central) was also called for, which has been received:

(2.) AS it appears that no supplementary affidavit has been filed on behalf of the petitioner as yet.

(3.) ACCORDING to the petitioner, she is said to be the second wife of one Chhotu Rajwar, who was an employee of M/s Bharat Coking Coal Limited. After the death of the first wife of Chhotu Rajwar namely Badhinya Devi @ Koshila Devi, the petitioner, married with Chhotu Rajwar, and out of their wedlock, one son and four daughters were born. Further case of the petitioner is that her husband gave an application before the respondent for changing the name of the nominee in nomination form by bringing the name of the petitioner in place of the first wife. It is stated that the husband of the petitioner died on 6.8.1996, and thereafter, the petitioner as well as her major son Jai Ram Rajwar were paid their share in the C.M.P.F. and other legal dues. It is also stated that the petitioner was nominated as the wife of Chhotu Rajwar in the L.I.C. policy also.