Usha Kumari Bhuiya @ Bhuia @ Usha ... vs M/S. Eastern Coalfields Limited & ...
2023 Latest Caselaw 7074 Cal

12.10.23

Sws.M WPA 16856 of 2021

Usha Kumari Bhuiya @ Bhuia @ Usha Bhuiya @ Bhuia vs.

M/s. Eastern Coalfields Limited & Ors.

Ms. Simran Sureka Mr. Dehashis Das ...for the petitioner Mr. Manik Das Ms. Tanushree Dasgupta ...for the ECL

By a judgment and order dated May 4, 2023

this Court directed that the petitioner will be entitled

to Monthly Monetary Cash Compensation (MMCC)

from August 29, 1996 (being the date subsequent to

the date of death of the petitioner's father). Interest

was also payable on arrears of MMCC from August

29, 1996. However, the said date has been wrongly

recorded as May 16, 1998.

Let such inadvertent typographical mistakes

be corrected.

The petitioner will be entitled to MMCC from

August 29, 1996 and also interest @ 6% per annum

from August 29, 1996.

At paragraph 37 on page 32 of the judgment

the word 'daughter' will be substituted in place and

stead of word 'widow'.

At paragraph 41 of the judgment also on page

33 the petitioner is recorded to be the 'widow' of the

deceased employee. However, the petitioner is the

'daughter' of the deceased employee.

Let such inadvertent mistakes be corrected.

Let this order be incorporated in the judgment

and order dated May 4, 2023.

All parties shall act on the server copies of this

order duly downloaded from the official website of

this Hon'ble Court.

(Lapita Banerji, J)