Talcher Coal Mines Employees vs Sachidananda Sinha
2023 Latest Caselaw 4927 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CONTC No.1019 of 2017

Talcher Coal Mines Employees         .....                                  Petitioner
Union, Angul
                                                        Mrs. Soma Patnaik, Advocate
                                     Vs.
Sachidananda Sinha, General          .....                            Opposite Parties
Manager, Mahanadi Coalfields                               Mr. N.C. Sahoo, Advocate
Limited, Angul & Anr.

             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR. JUSTICE M.S.RAMAN

                                            ORDER

02.05.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, claiming the benefit the petitioner had approached this Court by filing OJC No.4720 of 1994, which was allowed vide judgment dated 12.09.2016. Due to non-compliance of the said order, the petitioner filed this contempt petition in 2017. This Court issued notice, vide order dated 20.04.2021, but till date the said judgment has not been complied with.

3. Mr. N.C. Sahoo, learned counsel appearing for the opposite parties contended that against the judgment dated 12.09.2016 passed by this Court in OJC No.4720 of 1994, the opposite parties preferred SLP before the apex Court, but the same was dismissed. Now steps have been taken for compliance of the said judgment and the petitioner-Union has been called upon to produce the relevant certificates so that the amount can be disbursed in favour of the employees.

4. Mrs. Soma Patnaik, learned counsel appearing for the petitioner Union contended that though the petitioner-Union complied with the order of the authority by producing relevant

documents, but the opposite parties have not complied with the order of this Court.

5. Therefore, this Court takes a serious view on such action of the opposite parties and directs the opposite parties to comply with the judgment dated 12.09.2016 passed by this Court in OJC No.4720 of 1994 by 10.05.2023, otherwise the General Manager, MCL, Talcher Area, Talcher shall remain present on 15.05.2023 and file show-cause affidavit as to why he shall not be dealt with under the Contempt of Courts Act for violation of Court's order.

6. Put up this matter on 15.05.2023.

ALOK Digitally by ALOK signed (DR. B.R. SARANGI) JUDGE RANJAN RANJAN SETHY Date: 2023.05.02 SETHY 17:32:10 +05'30' (M.S. RAMAN) Alok JUDGE