KRISHNA KUMAR DUBEY Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for a direction on the respondents to pay the admitted dues which has not been paid to the petitioner after deploying his buses for the period from 2003 -05. It has been stated that the respondents had deployed the buses of the petitioner on hire basis for transportation of its employees from their residences in the various parts of the colliery to Urimari and Birsa Project of M/s C.C.L. since 1997. The petitioner had been deploying his buses on contract basis during the year 2000 -01 and even thereafter the petitioner's buses were deployed for the said purpose. But the petitioner has not been paid the admitted dues for the period from March 2003 to January 2005. It has been stated that the Project Officer of the colliery had also recommended for payment, but in spite of the same, payment has not been made. The petitioner filed representation before the Director, Technical (Operation), C.C.L. Ranchi on 30.5.06, but till date no order has been passed.

(2.) LEARNED counsel appearing on behalf of the C.C.L. submitted that the petitioner had approached the Director, Technical (Operation), C.C.L. Ranchi and that he is the competent authority to look into the petitioner's claim and pass appropriate order.