Jharkhand High Court
Subhas Das Gupta vs C.M.D.,National Insuance Co. on 12 September, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 6693 of 2007.
Subhas Das Gupta ... ... ... ... Petitioner
Versus
Chairman-cum-Managing Director,
National Insurance Company
Limited and others ... ... ... ... ... ... Respondents.
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CORAM: HON'BLE MRS. JUSTICE POONAM SRIVASTAV
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For the Petitioner : Mr. Dilip Kumar Prasad, Advocate.
For the Respondents : Mr. D.C. Ghosh, Advocate.
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06. 12.09.2011. Heard learned counsel appearing on behalf of the petitioner and the respondents as well.
Apparently the petitioner is aggrieved on account of the reason that according to him, certain amounts still remain unpaid towards post retiral benefit and a representation was made, on which the respondents had made a request to the petitioner to visit the respondents' office at Patna and settle the amount, if any, towards arrears or error in calculation. However, subsequent to institution of the writ petition, amount of Rs. 49,000/- was paid through cheque in Court by the respondents to the petitioner on 24th February, 2010 which was duly accepted and the petitioner was directed to visit the office of the Manager, National Insurance Company Limited at Patna on 2nd March, 2010.
The rival contention is that the petitioner asserts that he did visit the Patna Office whereas counsel appearing for the Insurance Company states that he did not go to settle the amounts in question.
However, since various letters in the writ petition as well as the orders clearly demonstrate that the respondents considered the claim of the petitioner and passed reasoned order observing that whatever amount the petitioner is entitled, that has already been paid to him.
In that view of the matter, I do not find any further direction is required in this case. This writ petition is rendered infructuous and is, accordingly, dismissed.
(Poonam Srivastav, J) AKS.Cp.2.