Ravi Munda vs Central Coalfields Limited and Others

S.J. Mukhopadhaya, J.—According to petitioner his father late Rameshwar Munda was an employee of M/s. C.C.L. working as P.R. in Topa Colliery of Hazaribagh District and died in harness on 14th August, 1999. The grievance of the petitioner is that the respondents have not yet issued any order of appointment though petitioner applied vide Annexure 1 and 2/1. It is also alleged that the petitioner also has not been paid the death benefits to which he is entitled.

In the facts and circumstances as the issue requires determination by the competent authority at first instance, instead of hearing them for the present the petitioner is given liberty to pursue the matter before the competent authority.

If any representation is preferred by petitioner before the General Manager, Topa Colliery, Hazaribagh with a copy to the Project Officer, Topa Colliery, Hazaribagh, the General Manager will determine and pay the admitted death benefits to the heir of the deceased, if not yet paid, within two months from the date of receipt of representation.

The aforesaid authority will also determine the issue relating to appointment of petitioner on compassionate ground and communicate its decision to petitioner within three months from the date of receipt of representation.

In case of any adverse decision, the authority will communicate the ground to the petitioner within the period aforesaid.

The writ petition stands disposed of.