Purni Debi vs M/S. Eastern Coal Fields Limited And Ors
2025 Latest Caselaw 363 Cal/2

Calcutta High Court

Purni Debi vs M/S. Eastern Coal Fields Limited And Ors on 10 July, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

Form No. J(2)
                                                                              2025:CHC-OS:117

                       IN THE HIGH COURT AT CALCUTTA
                      CONSTITUTIONAL WRIT JURISDICTION
                                ORIGINAL SIDE

                                WPO/283/2025
                                 PURNI DEBI
                                     VS
                  M/S. EASTERN COAL FIELDS LIMITED AND ORS.


PRESENT :
THE HON'BLE JUSTICE ANIRUDDHA ROY



 For the petitioner :             :Mr. Partha Ghosh, Advocate
                                  :Mr. Amal Kumar Datta, Advocate
                                  :Ms. Simran Sureka, Advocate
                                  :Mr. Debashis Das, Advocate
                                  :Mr. Bratin Suin, Advocate

 For the respondent:              :Mr. Shiv Shankar Banerjee, Advocate (VC)
                                  :Ms. Sanchita Barman Roy, Advocate
                                  :Ms. Kankana Chakraborty, Advocate
                                  :Mr. Abhishek Chakraborty, Advocate


Heard on: July 10, 2025.

Judgment on: July 10, 2025.

ANIRUDDHA ROY,J. :

1. The Court: - Mr. Partha Ghosh, learned Advocate appears for the

petitioner.

2. Mr. Shiv Shankar Banerjee, learned Advocate through virtual mode

appears for ECL.

3. Pursuant to the order dated June 24, 2025 the petitioner files a

supplementary affidavit affirmed on July 08, 2025, the same is taken on

record.

2025:CHC-OS:117

4. Learned Counsel for the Coal Company has also submitted a copy of the

joint minute dated July 04, 2025, the same is also taken on record.

5. The parties jointly submit that the petitioner has vacated the quarter and

delivered possession to the Coal Company and the relevant Coal

Company has taken possession of the quarter.

6. In view of the above, it is submitted on behalf of the Coal Company if

three weeks time is granted the entire unpaid gratuity payable to the

petitioner in accordance with law shall be paid to the petitioner.

7. On the basis of the aforesaid submission made on behalf of the ECL the

appropriate authority of ECL shall pay the gratuity and the benefit under

Life Cover Scheme positively within a period of four weeks from date.

8. Nothing further survives in this writ petition.

9. On the prayer of the learned Counsel for the petitioner, the petitioner

shall be at liberty to claim interest, if any, payable to the petitioner on

delayed payment in accordance with law, when it shall also be taken into

consideration that the official quarter was withheld by the petitioner after

retirement.

10. Accordingly, this writ petition WPO/283/2025 stands disposed of

without any order as to costs.

(ANIRUDDHA ROY, J.)

GH.