URMILA DEVI vs M/S CENTRAL COALFIELDS LIMITED

Prayer in the writ petition is for a direction upon the respondent-M/s Central Coalfields Limited to pay monetary compensation to the petitioner in

terms of Clause 9.5.0 of National Coal Wage Agreement.

The petitioner has claimed that she has submitted an application for compassionate appointment on 03.09.2002, her husband died on 27.03.2002.

She has been paid gratuity and CMPF amounts and benefit under Life Cover Scheme, however, she has neither been offered compassionate

appointment nor paid monetary compensation in terms of Clause 9.5.0 of National Coal Wage Agreement.

On grant of gratuity to the petitioner by the controlling authority in P.G. Case No. 36(136)/2003, in my opinion, objection raised by the

respondents raising a doubt on the claim of the petitioner being wife of the deceased employee must be overruled. The respondent-General Manager

(P&IR), Central Coalfields Limited and the respondent-Project Officer, Khas Mahal Project, Central Coalfields Limited shall ensure that monetary

compensation is paid to the petitioner in terms of the extant guidelines which provides that the monetary compensation shall be paid to the dependant

of deceased employee from second month of the date of the application.

The writ petition stands allowed with the aforesaid direction to the respondent nos. 2 and 3.