WESTERN COALFIELDS LTD Vs. NEW INDIA ASSURANCE LTD

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Shri Barve, the learned counsel, waives notice on behalf of the respondent. By consent, heard finally.

(2.) THE present petition is directed against the communication addressed by the respondent, thereby cancelling the Long Term Group Janata Personal accident Policy, issued in favour of the officers and employees of the petitioner no. 1 herein and further seeks a declaration that the respondent is bound with the commitment to keep the policy alive for a period of 10 years, as per the memorandum of Understanding dated 14th September, 1999.

(3.) THE facts in brief giving rise to the filing of the present petition, are as under : the petitioner No. 1 is the Government of India Undertaking wherein more than 61,000 workers and about 2,500 officers are employed. The petitioner nos. 2 to 7 are the various Unions of the workers and officers working with the petitioner No. 1. The respondent herein is a Government of India Undertaking and engaged in the business of general insurance.