Chattisgarh High Court
Mohan Lal B.P vs South Eastern Coalfield Limited 22 ... on 6 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (S) No. 4959 of 2018
Mohan Lal B.P. S/o Late Kusu B.P. Aged About 45 Years Category-I,
Churcha Mines, R.O. West Block, District Korea Chhattisgarh.
---- Petitioner
Versus
1. South Eastern Coalfield Limited Through The Chairman - Cum -
Managing Director Seepat Road, Bilaspur, District Bilaspur
Chhattisgarh.
2. The General Manager, South Eastern Coalfield Limited, Baikunthpur,
District Korea Chhattisgarh.
3. Deputy Chief Personnel Manager, South Eastern Coalfield Limited,
Baikunthpur, District Korea Chhattisgarh.
4. The Personnel Manager, South Eastern Coalfield Limited, Churcha
Colliery, Baikunthpur, District Korea Chhattisgarh.
5. Sub Area Manager, South Eastern Coalfield Limited, Churcha Colliery,
Baikunthpur, District Korea Chhattisgarh.
----Respondents
For Petitioner : Shri Mazid Ali, Advocate. For Respondents : Shri Vivek Chopda, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 06/08/2018
1. The limited grievance which the petitioner has raised in this petition is that the petitioner who is otherwise entitled for the benefits of the Special Piece Rate Allowance has not been paid to him which is being paid to other similarly placed persons.
2. The counsel for the petition submits that the petitioner has made a representation to the respondent No.5 in this regard, but no decision as such has been taken by the respondents till date and therefore prays for a direction to the respondents to decide his representation at the earliest.
3. Without entering in to the merits of the case so far as eligibility and entitlement of the petitioner is concerned, the petition at this juncture is 2 disposed of with a direction that subject to petitioner's making fresh representation to the respondent No.2 so far as his grievance is concerned supported with all relevant documents to be made within 15 days from today, the respondent No.2, in turn, shall process and decide the same within a further period of 90 days from the date of receipt of representation.
4. The writ petition accordingly stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder