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M/S Eastern Coalfields Limited And Ors vs Kamala Hera And Anr
2026 Latest Caselaw 2596 Cal/2

Citation : 2026 Latest Caselaw 2596 Cal/2
Judgement Date : 2 April, 2026

[Cites 0, Cited by 0]

Calcutta High Court

M/S Eastern Coalfields Limited And Ors vs Kamala Hera And Anr on 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

 
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