Sulochana Hari vs M/S. Eastern Coal Fields Limited And Ors
2025 Latest Caselaw 1915 Cal/2

Calcutta High Court

Sulochana Hari vs M/S. Eastern Coal Fields Limited And Ors on 24 June, 2025

Author: Aniruddha Roy

Bench: Aniruddha Roy

OD-6

                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                                WPO/424/2025

                          SULOCHANA HARI
                                 VS
              M/S. EASTERN COAL FIELDS LIMITED AND ORS


BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY
Date : 24th June, 2025.

                                                                     APPEARANCE:
                                                        Mr. Subhrangsu Panda. Adv.
                                                        Mrs. Pratati Pramanick, Adv.
                                                                    Ms. H. Roy, Adv.
                                                              Mr. Ratul Ghosal, Adv.
                                                           Mr. Rohit Adhikary, Adv.
                                                                  ..for the petitioner.

                                                        Mr. Anup Kanti Poddar, Adv.
                                                             Ms. Khusboo Ruia, Adv.
                                                              Ms. Anjali Shaw, Adv.
                                                                    For respondents.

The Court:- Ms. Bratati Pramanick, learned Advocate led by Mr.

Subhrangsu Panda, learned Advocate appears for the petitioner.

Referring to the representation dated March 21, 2025 claiming

monetary compensation under the relevant Coal Agreement, Annexure P-5 at

page 47 of the writ petition, learned Counsel for the petitioner submits that the

same has not yet been disposed of.

The law is well settled on the issue.

Mr. Anup Kanti Poddar, learned Advocate appears for the Coal

Company.

In view of the above, respondent no. 5 is directed to consider the said

representation dated March 21, 2025 in the light of the judgment of this Court

dated May 20, 2025 In the matter of : Maya Bouri vs. M/s. Eastern Coal

Fields Ltd. and Ors. rendered in WPO/33/2025 and passed its reasoned

order after verification of all the relevant records.

In the event assistance is required from the petitioner, the same shall

be called upon and shall be provided by the petitioner forthwith.

The entire exercise shall be carried out and completed within six weeks

from the date of communication of this order. This direction is mandatory.

The reasoned order then shall be communicated to the petitioner within

the said period of six weeks.

After the reasoned order is communicated, the petitioner shall be at

liberty to mention this writ petition for including for its final disposal upon

notice to the respondents.

Mr. Panda submits that he has received instruction and accordingly the

petitioner with reference to prayer (c) to the writ petition does not press the

claim relating to arrear provident fund and pension with interest as claimed

therein. For such claim the petitioner prays for liberty to file separate

necessary proceeding in accordance with law.

After considering the prayer of the petitioner, the claims relating to

provident fund and pension with interest are deleted from the scope of this writ

petition.

However, the petitioner shall be at liberty to agitate this claim, if any, on

account of arrear of provident fund and pension with interest in a separate

independent proceeding in accordance with law, if the petitioner is found to be

eligible to do so in law.

(ANIRUDDHA ROY, J.)

dg)