Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 21.03.2018 passed by the appropriate Government by which the reference has been refused to be made on the ground of delay.
(2.) It is the case of the petitioner who is the widow of deceased employee namely, Late Krishna Bhuiya who was permanent employee under the management of Godhur Colliery M/s Bharat Coking Coal Limited (in short BCCL) working as minor loader died in harness on 21.07.2008.
(3.) It is the case of the petitioner that immediately after the death of her husband, the request for providing appointment was made through registered post to the management in order to survive and when it was not considered, again a letter was submitted for her employment on 15.04.2015 but compassionate appointment having not been granted, a dispute was raised before the Labour authority, conciliation as contained under the provision of Section 12 of the Industrial Disputes Act, 1947 but conciliation having failed, thereafter conciliation report was forwarded before the appropriate Government for needful, in pursuace thereto, the order has been passed on 21.03.2018 by the appropriate Government refusing to make reference on the ground that the dispute has been raised not within a reasonable time.;