Wasda Begum vs M/S Eastern Coal Fields Limited And Ors
2026 Latest Caselaw 529 Cal/2

Calcutta High Court

Wasda Begum vs M/S Eastern Coal Fields Limited And Ors on 4 February, 2026

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

OD-1
                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                           WPO/468/2025
                           WASDA BEGUM
                                 VS
               M/S EASTERN COAL FIELDS LIMITED AND ORS.


 BEFORE:
 The Hon'ble JUSTICE SAUGATA BHATTACHARYYA
 Date: 4th February, 2026.
                                                                     Appearance:
                                                         Mr. Partha Ghosh, Adv.
                                                    Mr. Amal Kumar Datta, Adv.
                                                         Mr. Debashis Das, Adv.
                                                           Mr. Bratin Suin, Adv.
                                                         .... for the petitioner
                                                        Ms. Amrita Pandey, Adv.
                                                   Mr. Ghanshyam Pandey, Adv.
                                                                         ...for ECL

 1.

The Court: Learned advocate representing the petitioner submits that

steps are being taken by the concerned Authority of Eastern Coalfields

Limited (for short ECL) for releasing death benefits in favour of the

petitioner as the husband of the petitioner being employee of ECL went

missing for which missing diary was lodged on 11 th February, 2004.

2. Ms. Pandey, learned advocate representing the ECL has drawn

attention of this Court to paragraph 18 of the report filed on behalf of

ECL and it is submitted that soon admissible benefits are to be

released in favour of the petitioner.

3. In view of such submissions made on behalf of the parties, hearing of

this matter stands adjourned.

4. List the matter under the same heading in the monthly combined list

of March, 2026.

5. The concerned authority of ECL is directed to release the admissible

benefits by four weeks from date.

(SAUGATA BHATTACHARYYA, J.) TR/