PURNI DEVI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) A statement on affidavit has been made by the respondent CCL today.

(2.) Learned counsel for the respondent CCL informs that by letter dated 14.05.2010, the respondent CCL has already forwarded the pension claim papers of the petitioner to the Coal Mines Provident Fund authorities since it is the CMPF authorities who are expected to process the same and make payment to the petitioner.

(3.) Learned counsel for the respondent CMPF informs that considering the fact that the pension papers have been forwarded to the office of the CMPF, the required process has already been initiated and it would be finalized and the necessary authority slip would be issued to the petitioner in accordance with the Coal Mines Pension Scheme within one month from today.