LAL BABU SINGH Vs. CENTRAL COALFIELD LIMITED

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the Respondents.

(2.) LEARNED counsel appearing for the petitioner submits that while the petitioner was working as Pump Khalasi in one of the establishments of M/s. Central Coalfield Limited, got retired on 1.7.1997, still retiral dues has not been paid to the petitioner.

(3.) HOWEVER , learned counsel appearing for the Central Coalfield Limited submits that in the year 1971 one scheme known as 'Family Pension Scheme' came into force but the petitioner did not opt for that and subsequently, in the year 1998 the scheme relating to pension called as 'Coal Mines Pension Scheme' came into force whereby employees were required to make certain contribution and, therefore, a demand notice was issued to the petitioner whereby he was asked to deposit a sum of Rs. 65,698/ - but the petitioner instead of depositing the said amount has preferred this writ application whereby he has challenged the demand notice as unwarranted.