Respondent No. 5 / vs Anil Oraon @ Baleshwar Oraon on 20 January, 2023

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Jharkhand High Court

Respondent No. 5 / vs Anil Oraon @ Baleshwar Oraon on 20 January, 2023

Bench: S.N. Pathak

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     C.M.P. No. 692 of 2022
         Central Coalfields Limited through Chairman-cum-Managing Director, Ranchi.
                                           ...     ... Respondent No. 5 / Petitioner
                                    Versus
          1.   Anil Oraon @ Baleshwar Oraon.
          2.   Coal Mines Provident Fund Organization, Dhanbad.
          3.   Regional Commissioner, CMPF, Region-I, Ranchi.
          4.   Manager (Finance) CMPF, PF Section, CCL, Ranchi.
          5.   Assistant Commissioner-I, CMPF, Region-I, Ranchi.
          6.   Director Personnel, Central Coalfields Limited, Ranchi.
          7. Head of Department (EE Department), Central Coalfields Limited,
               Ranchi.                                   ...   ... Opp. Parties
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK

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For the Petitioner : Mr. Dilip Kumar Chakraverty, Advocate For the CMPF : Mr. Prashant Kumar Singh, Advocate

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3/ 20.01.2023 This civil miscellaneous petition has been filed on behalf of the Central Coalfield Limited for modification of order dated 03.08.2022 passed in W.P.(S) No. 3600 of 2019, whereby, a direction was issued to the respondent- CCL to release the amount of CMPF.

It has been pointed out by Mr. Dilip Kumar Chakraverty, learned counsel for the Central Coalfield Limited that the word 'The respondent- Central Coalfields Ltd' has been wrongly mentioned in 7th line of last but one paragraph of order dated 3.8.2022 passed in W.P.(S) No. 3600 of 2019, rather, it ought to have the word "The respondent-CMPF", as the amount of CMPF of writ petitioner is deposited with the opposite party-CMPF by the CCL and therefore, the authority of CMPF has to pay the amount to the writ petitioner.

Mr. Prashant Kumar Singh, learned counsel appearing for opposite party-CMPF has no objection to it.

Accordingly, the order dated 3.8.2022 passed in W.P.(S) No. 3600 of 2019 is modified to the extent that the word mentioned as 'The respondent- Central Coalfields Ltd' be read as "The respondent-CMPF" in the 7th line of last but one paragraph.

Let the certified copy of order dated 3.8.2022 passed in W.P.(S) No. 3600 of 2019 be issued along with this order.

This civil miscellaneous petition is accordingly, allowed.

(Dr. S. N. Pathak, J.) R.Kr.

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