DADU RAM AND ANR Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the respondents as he has not been paid his pension after his retirement. Counsel appearing on behalf of Respondent Nos. 1 to 6 submits that he is only an authority, who has to forward after checking of the papers and ascertaining whether the petitioner is entitled for pension or not. They have given a positive statement before the Court that these respondents have completed their duties and have forwarded the papers.

(2.) Counsel for Respondent No. 7Ms. Rupa Kumari, has sought a short time to apprise the Court whether they have received the documents or not. Three weeks' time, as prayed for, is allowed to ascertain that whether the paper forwarded by Respondent Nos. 1 to 6 has been received by them and in the event, the paper which has been forwarded and received, Respondent No. 7 shall ensure the pension is released. On the next date, Respondent No. 7 shall come with a clear unequivocal statement whether the pension has been released or not. List this case on 07.02.2011.