Citation : 2026 Latest Caselaw 2592 Cal/2
Judgement Date : 2 April, 2026
OD-6,7
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
APOT/284/2025
IN WPO/214/2025
IA NO:GA/1/2025, GA/2/2025
M/S EASTERN COALFIELDS LIMITED AND ORS
-VS-
KAMALA HERA AND ANR
---
APOT/300/2025 IN WPO/214/2025 IA NO:GA/1/2025; GA/2/2025 KAMALA HERA AND ANR.
-VS-
COAL INDIA LIMITED AND ORS.
BEFORE:
The Hon'ble JUSTICE MADHURESH PRASAD And The Hon'ble JUSTICE PRASENJIT BISWAS Date: 2nd April, 2026.
Appearance:
Mr. S. Dutta, Adv.; Ms. A. Shaw, Adv., for appellant in item 6 and for respondents in item 7.
1. The Court: The issue arising for consideration in the appeal(s) is arising out of the
writ petitioners' claim for Monthly Monetary Cash Compensation (MMCC), under
the extant National Coal Wage Agreement(NCWA).
2. The learned Advocates representing the parties have expressed an agreement
reached between the writ petitioners and the respondent company that the
MMCC will be paid to the writ petitioners from the date of demise of the employee
concerned but without any interest on the arrears.
3. In view of such agreement being recorded in the present order, the appeals have
become infructuous and are disposed of in the above terms.
4. The writ petitioners would be obliged to cooperate and submit the requisite
documents and complete the formalities.
5. In view of the matters being disposed on agreement, subject to cooperation from
the writ petitioners' side, we expect that the entire process including the actual
payment to be completed within eight weeks from the date of production of a copy
of this order before the concerned authority.
(MADHURESH PRASAD, J.)
(PRASENJIT BISWAS, J.) tk
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!