DEBJANI MAJHI Vs. UNION OF INDIA

JUDGEMENT

(1.) At the outset, Mr. Sudhansu Kumar Deo, learned counsel appearing for the petitioner, has submitted that inadvertently the Coal Mines Provident Fund has not been made a party to the instant writ petition though the writ petitioner has prayed for making payment of C.M.P.F. amount in her favour and, therefore, he has sought for leave of this Court to implead Coal Mines Provident Fund as party to the proceeding.

(2.) Considering the submission made by learned counsel for the petitioner, the prayer is allowed. He is directed to implead the Coal Mines Provident Fund as respondent in the instant writ petition and make necessary correction in the cause title in course of the day.

(3.) The writ petition is under Article 226 of the Constitution of India seeking for the following reliefs :-