TAPEN SEN, J. - (1.) HEARD the parties.
(2.) IN this writ application the petitioner, who is the widow of Late Deepak Kumar Sharma, has come out with a case that her husband was a General Manager 'sSchedule Contractor who was working at the Central Sauda Mines of CCL and he had submitted bills to the authorities for payment but since they were not being honoured, there was a hunger strike which was called by the representatives of the contractor. The petitioner has further stated that on 23.8.2001, while her husband was carrying out his contractual work inside the colliery, he met with an accident and died. It is in the backdrop of the aforesaid developments that the petitioner has come forward making a claim/demand to the effect that the respondents should make necessary verification in relation to the works already done by her husband so that payments are released and then, to pay compensation as per agreement (Annexure -4). She has also prayed that the respondents should also consider the employment of one Dhaneshwar Ram, a Contractor Mazdoor, said to be a dependent, of the petitioner 'shusband.
(3.) UPON perusal of the facts pleaded, it is evident that this case pertains firstly to a monetary claim and secondly, to a claim for employment on compassionate considerations.;