PANWA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order contained in letter dated 29.10.2018 whereby reference has been refused by the concerned Government.

(2.) From the pleadings and arguments, it appears that the concerned workman namely Shiv Pujan Dusadh (husband of the petitioner) was working as Miner Loader in Tetulmari colliery (Sijua) Area No.V as a permanent employee. The husband of the petitioner expired on 01.06.1995 while he was in service.

(3.) It is further case of the petitioner that at the time of death of her husband, the age of son was 12 years and as such he was entitled to be kept in live roster and on attaining the age of majority, as per National Coal Wages Agreement (NCWA), the appointment should have been given. Since the appointment has not been given and as such industrial dispute has been raised in the year 2016 which has been refused by the Central Government.