Calcutta High Court
Sabra Khatun vs M/S. Eastern Coalfields Limited & Ors on 24 February, 2023
OD-3
WPO 3147 OF 2022
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
SABRA KHATUN
VS.
M/S. EASTERN COALFIELDS LIMITED & ORS.
BEFORE:
The Hon'ble JUSTICE LAPITA BANERJI
Date : 24th February, 2023.
Appearance:
Mr. Partha Ghosh, Mr. Amal Kumar Datta, Ms. Simran Sureka,
Mr. Debashis Das, Advocates
. . .for petitioner
Syed Nurul Arefin, Mr.Rahul Singh, Ms. Rashmi Binayak, Advocates
. . . . for ECL Authorities.
Mr. Kallol Guha Thakurata, Md. Wasim Rahaman,
Advocates . . .for respondent no.8.
The Court:- Mr. Ghosh, learned Counsel appears on behalf of the petitioner. Mr. Arefin, learned Counsel appears on behalf of Eastern Coalfields Limited (ECL).
It is submitted on behalf of ECL that the gratuity dues and the other dues under the Life Cover Scheme have already been disbursed in favour of the petitioner. Mr. Ghosh accepts the same.
Mr. Guha Thakurata, learned Counsel appearing on behalf of the Regional Commissioner, CMPF Organization/the respondent no.8 submits that the provident fund dues have been duly processed and the pensionary benefits will also be released to the petitioner approximately within a period of two weeks from 2 date. The provident fund dues have been calculated to the tune of Rs.49,96,319/- in favour of the petitioner.
Let the matter appear for further consideration under the same heading 'Court Application' on March 24, 2023.
(LAPITA BANERJI, J.) pa