UDDIN MIAN Vs. CENTRAL COAL FIELD LIMITED

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has approached this Court with a prayer for direction upon the respondents to pay the post retiral dues such as Pension, Gratuity, Leave Encashment, CMPF as the petitioner has been retired from the post of Clipman on 31.12.2016 from Bhurkunda Project, Central Coalfield Limited (hereinafter referred as C.C.L.).

(3.) As per the factual matrix, the petitioner entered into the service of C.C.L. under the VRS Scheme on 15.05.1977 as a Miner at Arra Colliery and retired from service after more than 39 years of service from Bhurkunda Colliery of C.C.L. in the District of Ramgarh on 31.12.2016.