- (1.) It is submitted that it has been held in case of National Insurance Co. Ltd. Vs. Bhutel Murmu & Ors in W.P.(C) No. 2477 of 2008 by judgment dated 26th April, 2010 that Permanent Lok Adalat has got no jurisdiction to decide the disputed case. Counsel for the respondents could not dispute this position.
(2.) In the circumstances, the impugned Award is set aside and the matter is remitted back to the Workmen Compensation Commissioner, Jamshedpur, Accordingly, Permanent Lok Adalat, Jamshedpur is directed to transmit the records to the Compensation Commissioner, Jamshedpur within two weeks from the date of receipt of certified copy of this order.
(3.) Parties are directed to appear before the Workmen Compensation Commissioner, Jamshedpur, within two weeks thereafter and they are directed to cooperate in early disposal of the matter.;