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[Cites 1, Cited by 0]

Chattisgarh High Court

South Eastern Coalfields Limited vs Sawan Sai on 8 April, 2022

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                    1

                                                                    NAFR
           HIGH COURT OF CHHATTISGARH AT BILASPUR
                         MCC No. 176 of 2022
  1. South    Eastern       Coalfields       Ltd.    Through     C.M.D.
    Seepat Road, Bilaspur, Chhattisgarh.

  2. Chief General Manager, South Eastern Coalfields
    Ltd.     Eastern     Coalfields         Limited,    Korba     Area,
    Distt. Korba, Chhattisgarh.

  3. Sub     Area    Manager,       South     Eastern        Coalfields
    Limited,         Rajgamar       Colliery,        Distt.     Korba,
    Chhattisgarh.

  4. Regional        Personnel          Manager,     South      Eastern
    Coalfields       Limited,     Korba      Area,     Distt.   Korba,
    Chhattisgarh.
                                                      ­­­Applicants

                                 Versus

  1. Sawan Sai S/o Late Shri Bachan Sai, Aged about 60
    years, R/o House No. M/436, Ompur Colony, Post
    and     Police    Chowki     Rajgamar,     P.S.     Balco   Nagar,
    Disttt. Korba, Chhattisgarh.

  2. The Regional Commissioner, CMPF, Beside Sarkanda
    Police Station Seepat Road, Sarkanda, Bilaspur,
    Chhattisgarh.

                                                     ­­­Respondents

For Applicants :­ Mr. Shailendra Shukla, Advocate For Respondents :­ None Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 2 08/04/2022

1. This Court vide order dated 18/02/2022 passed in WPS No. 2296/2016 (Sawan Sai v. South Eastern Coalfields Limited and Others) had directed the present applicants to pay the amount of gratuity and pension to the non­applicant No. 1 @ 12% interest from the date of his retirement till the date of payment within 30 days but it has not been done and further time has been sought for by the applicants herein for compliance of the aforesaid order.

2. As prayed, further thirty days' time is granted to the applicants herein to comply with the order dated 18/02/2022 passed in WPS No. 2296/2016.

3. Accordingly, this MCC stands disposed of. 

               Sd/­                          Sd/­
     (Sanjay K. Agrawal)               (Sanjay K. Agrawal)
             Judge                           Judge


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