Nanki Mundain vs Central Coalfield Limited Through Its ... on 13 August, 2025

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Jharkhand High Court

Nanki Mundain vs Central Coalfield Limited Through Its ... on 13 August, 2025

Bench: Ananda Sen

                                                            2025:JHHC:23467

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             WP(S) No.3622 of 2025
                                          -----
             Nanki Mundain, wife of late Mani Munda, resident of CCL Colony
             Govindpur, PO and PS Govindpur, District Bokaro, Jharkhand
                                                          ... Petitioner(s).
                                   Versus
             1.Central Coalfield Limited through its Chairman cum Managing
             Director, At & PO- Darbhanga House, PS Kotwali, District
             Ranchi, Jharkhand
             2.The Director Personnel, Central Coalfields Limited, At & PO-
             Darbhanga House, PS Kotwali, District Ranchi, Jharkhand
             3.The General Manager (Pension), Central Coalfields Limited, At
             & PO- Darbhanga House, PS Kotwali, District Ranchi, Jharkhand
             4. The General Manager, Central Coalfields Limited, Kathara
             Area, at Kathara, PO and PS Kathara, District Bokaro,
             Jharkhand
             5.Project Officer, Govindpur Project, Central Coalfields Limited,
             Govindpur, PO and PS Govindpur, District Bokaro, Jharkhand
             6.Regional Commissioner, Coal Mines Provident Fund, Region-
             II, Mayfield Building, Station Road, PO and PS Chutiya, District
             Ranchi, Jharkhand                       ... Respondent(s).

             CORAM      :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Abhijeet Kr. Singh, Advocate For the CMPF : Mr. Prashant Vidyarthy, Advocate For the CCL : Mr. A. K. Das, Advocate .........

02 /13.08.2025: Death-cum-retiral benefits of late Mani Munda, who was workmen under the Central Coalfields Limited working in Govindpur area has not been disbursed to his legal heirs/nominee. The deceased workmen died on 07.11.2018.

2. This petitioner claiming to be the wife of the deceased has approached this Court with the grievance that death-cum-retiral benefits of late Mani Munda has not been disbursed to her.

3. Learned counsel appearing on behalf of the CMPF submits that the employer has not forwarded the claim application to them, thus, they cannot proceed any further.

4. Learned counsel appearing on behalf of the employer-CCL submits that some documents are to be submitted by the petitioner which has yet not been submitted by the petitioner.

2025:JHHC:23467

5. Considering the rival contention, I direct the respondent- CCL to complete all the formalities in relation to payment of death- cum-retiral benefits of late Mani Munda. The necessary documents should be obtained from the legal heirs and thereafter recommendation should be forwarded to the CMPF. Only the primary documents are to be sought for from the legal heirs / nominee of the deceased. The CCL will ensure that within four weeks from receiving all the documents from the petitioner, the CCL will forward the same to the CMPF.

6. Once the paper is forwarded to the CMPF, the CMPF will process the same and will ensure that the payment is made as early as possible preferably within the period of eight weeks from the date of the recommendation made by the CCL. It is made clear that the petitioner/claimants should not be put to unnecessary harassment by the respondents.

7. With the aforesaid direction, this writ petition is disposed of.

(ANANDA SEN, J.) Tanuj/ 2

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