EASTERN COALFIELDS LIMITED Vs. MANGALI @ MANGALA BOURI

JUDGEMENT

(1.) These intra Court appeals have been filed by both the parties against a judgement and order dtd. 26/11/2024, allowing the prayer of the writ petitioner Mangala Bouri for her claim of Monthly Monetary Cash Compensation (MMCC) and directing the Appellant Authority to pay the same from the date of death of her mother that is 27/11/2000 with interest at the rate of 6% per annum.

(2.) The appellant Authority challenged the order on the ground of wrong interpretation by the learned single Judge in respect of the facts and circumstances of the case and saddled them with interest at the rate of 6% per annum ignoring the negligence on the part of the writ petitioner/claimant to substantiate her claim with proper and sufficient documents. That apart the ground of challenge of the said judgement by the claimant is the quantum of interest granted by the single Bench and prayed for 18% interest instead of 6% per annum with costs of Rs.10.00 Lakhs only for the harassment suffered by her. Since both the appeal germinated from the same judgement and order and the matter for adjudication in both the cases are same, the appeals were heard analogously.

(3.) The husband of Tulsi Bouri was an employee of Eastern Coalfield limited in short (ECL) , who is a leading coal producer in India , Government of India undertaking and one of the subsidiaries of the Coal India Limited. After demise of the said employee, his wife Tulsi Bouri was given a compassionate appointment. On September 8, 2008, Tulsi Bouri applied for VRS and GHS scheme, which was under active consideration and on November 27, 2000, received intimation from the respondent regarding death of her mother Tulsi Bouri, expired on November 26, 2000.