SHITAL CHATTERJEE, SON OF LATE SHAMBHU CHATTERJEE Vs. STEEL AUTHORITY OF INDIA LIMITED, THROUGH ITS CHAI

JUDGEMENT

(1.) In supplementary counter-affidavit dated 08.05.2018, the respondent-SAIL admits that circular dated 19.10.2016 has been issued for payment of arrears of wages and salary revision with effect from 01.01.1997 till 31.03.2005 to the eligible ex-employees of Chas Nala Plant and the petitioners are eligible to get benefits under the said circular. It is further pleaded that two of the petitioners namely, K.V. Varughese and Sahadat Hussain have already been paid 1st installment of the benefits under circular dated 19.10.2016.

(2.) On admitting claim of the petitioners by the respondent-SAIL, this writ petition stands disposed of with a direction to respondent no.3-General Manager, Central Office, Chas Nala, SAIL, ISP, PO-Chas Nala, DistrictDhanbad to take steps for payment to the petitioners in terms of circular dated 19.10.2016, within six weeks, if the petitioners have already submitted their application alongwith documents, if any. Those petitioners who have yet not submitted their claim in prescribed format they may do so within next six weeks.