TAPEN SEN, J. - (1.) HEARD the parties.
(2.) THE substitution petition filed on 2.2.1998 stating that the original writ petitioner died on 17.12.1997 is being allowed. At the time when the writ application had been filed, the petitioner was aggrieved by the action of the respondents in having withheld various amounts which have been mentioned at paragraph 2 of the writ application. However, when the case was taken up Mr. K.B. Sinha, learned counsel for the petitioner stated that the petitioner has since been paid various amounts under different heads but he has not yet been paid the following amounts : (a) payment in lieu of leave travel concession; (b) leave encashment during the period of suspension; (c) employees' share towards Provident Fund; (d) food Allowance; and (e) gratuity.
(3.) THE petitioner has also prayed a prayer for employment under compassionate considerations as per Clause 9.4.3 of the National Coal Wage Agreement No. III.;