Jharkhand High Court
Fuljhari Devi vs M/S Central Coalfields Ltd And Others on 11 February, 2023
AWARD
BEFORE NATIONAL LOK ADALAT DATED 11.02.2023
( HELD AT JHARKHAND HIGH COURT)
(Organized by High Court Legal Services Committee under section 19, Legal Services
Authorities Act, 1987 (Central Act).
W.P. (S) No. 1700 of 2021
1.Petitioner/Appellant:- Fuljhari Devi
Versus,
2. Respondent/O.P.(s): M/s Central Coalfields Ltd and Others
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Present Name of Hon'ble Judge:- HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Name of Advocate Member:- MR. Manish Mishra, Government Pleader-V For the petitioner/Appellant : Mr. Vikash Pandey, Advocate For the Respondent/O.P.(s) : Mr. Prashant Kr. Singh, Advocate Ms. Preity Sinha, Advocate AWARD This matter was taken up in National Lok Adalat. Mr. Ashish Kumar, Regional Provident Fund Commissioner-II, CMPF and the Accounts Officer of CMPF MR. Suman Oraon are present.
Mr. Prashant Kr. Singh, Advocate with Mr. Partha Bhattacharjee, G.M. (Personnel), CCL and Chief Manager of Personnel (Legal), CCL Mr. Vijay Kumar are present. They submit that fresh application with regard to the claim of the petitioner has been sent to CMPF which the Regional Provident Fund Commissioner-II, CMPF Mr. Ashish Kumar has received on 07.02.2023. The CMPF authorities say that there are certain clarifications which are required for which the required letter will be issued to CCL by 13.02.2023. The letter will be addressed to the Project Officer, Jharkhand OCP.
The petitioner will approach the aforesaid authority on 27.02.2023 and the petitioner has submitted that she will also produce the original death certificate of the deceased and any other documents which may be asked for by CCL. The CCL would complete the entire formality by 27.03.2023 and send the documents to CMPF.
Upon receipt of the necessary details/documents, CMPF will do the needful within 60 days thereafter.
The parties agree to the aforesaid and the matter is accordingly settled. The parties are informed that the Court fee, if any, paid by any of them shall be refunded.
.......................................... .......................................... Petitioner/Plaintiff/ Appellant Respondent/O.P. ............................... .............................. Sign. of Hon'ble Judge Sign. of Advocate Member (Seal of the Committee)