SOMARI KAMIN Vs. CENTRAL COALFIELDS LIMITED AND ORS.

JUDGEMENT

(1.) This Civil Review has been preferred for review of the order passed by this Court dated 5th January, 2010 in W.P. (S) No. 847 of 2008.

(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that the applicant is the original petitioner who preferred this writ petition for getting Coal Mines Provident Fund which was objected by the respondents mainly on the ground that the original employee was dismissed from service on 3rd/5th November, 2001 for the reason that she was an imposter and as such, she was not entitled to the contribution of the respondents -Company. Whatever contribution was made by the petitioner has been ordered to be refunded and the said amount could not be refunded because she has not filled up the necessary forms.

(3.) Counsel for the applicant has also argued out the case on merits and on the basis of Coal Mines Provident Fund scheme.