Ugani Devi vs Bharat Coking Coal Limited Through Its ...
2025 Latest Caselaw 1631 Jhar

Jharkhand High Court

Ugani Devi vs Bharat Coking Coal Limited Through Its ... on 6 August, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P.(S) No. 7425 of 2017
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           Ugani Devi                              ....Petitioner
                                Versus

Bharat Coking Coal Limited through its Chairman cum Managing Director & Ors ....Respondents

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner(s) : Mr. Nikhil Ranjan, Advocate For the Respondents : Mr. Anoop Kumar Mehta Advocate

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07/06.08.2025 Heard learned counsel for the parties, at length.

2. Learned counsel for the petitioner has referred to a judgment of Division Bench passed by Calcutta High Court.

3. In reply to the same, Ld. Counsel for the Respondents has referred to a judgment passed by Hon'ble Apex Court in Civil Appeal No. 6730 of 2023.

Mr. Mehta further submits that in view of Hon'ble Supreme Court judgment the petitioner would be entitled from three years prior to filing of the writ application; accordingly, he will seek instruction as to what lump sum amount she can get.

4. List this case on 11.08.2025.

(Deepak Roshan, J.)

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