REGENT COMPUTRONICS PVT. LTD.

Sudarshan Prasad Appellant

V/S

SOUTH EASTERN COALFIELDS LIMITED Respondents

Referred Judgements :-

CALCUTTA DOCK LABOUR BOARD VS. SANDHYA MITRA [REFERRED TO]
D V KAPOOR VS. UNION OF INDIA [REFERRED TO]
BAKSHISH SINGH UNION OF INDIA VS. DARSHAN ENGINEERING WORKS:DARSHAN ENGINEERING WORKS [REFERRED TO]
R KAPUR VS. DIRECTOR OF INSPECTION PAINTING AND PUBLICATION INCOME TAX [REFERRED TO]
ANIRUDHPANDEY VS. BIHAR STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
GORAKHAPUR UNIVERSITY VS. SHITLA PRASHAD NAGENDRA [REFERRED TO]
H GANGAHANUME GOWDA VS. KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
TEXMACO LIMITED VS. ROSHAN SINGH [REFERRED TO]
Y.K. SINGLA VS. PUNJAB NATIONAL BANK [REFERRED TO]
KERALA STATE CASHEW DEV. CORP. LTD. VS. N. ASOKAN [REFERRED TO]
VANDANA VIDHUT LIMITED VS. LABOUR COMMISSIONER AND ORS. [REFERRED TO]
STATE OF UTTAR PRADESH AND OTHERS VS. DHIRENDRA PAL SINGH [REFERRED TO]
RAMJILAL CHIMANLAL SHARMA VS. ELPHINSTONE SPINNING AND WEAVING MILL CO LTD [REFERRED TO]

JUDGEMENT

(1.) Learned counsel appearing for the petitioner submits that though the petitioner retired from South Eastern Coalfields Limited (SECL) as Mining Sardar on 31-12-2014, but he has not been paid retiral benefits including gratuity, bonus, leave encashment etc.. Therefore, necessary direction be issued to SECL.

(2.) Learned counsel appearing for the respondents - SECL would submit that the petitioner was allotted SECL quarter which he has not vacated till this date, therefore, the amount of gratuity and other benefits have not been paid.

(3.) Learned counsel for the petitioner further submits that there is no reason for retaining the amount of gratuity, bonus and leave encashment, however, he submits that the quarter occupied by the petitioner will be vacated expeditiously.

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SUDARSHAN PRASAD Vs. SOUTH EASTERN COALFIELDS LIMITED

Referred Judgements :-

JUDGEMENT

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