AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner in this writ application has challenged the order as contained in Annexure -3 to the writ application dated 22.1.2002 whereby the Project Officer, Parej East, O/C Project, P.O. Ghatotand, District -Hazaribagh has deducted Rs. 2,11,790/ - (Rs. Two lakhs eleven thousand seven hundred and ninety) from the 2nd running bill of the petitioner by way of compensation under the Workmens Compensation Act on account of death of one Talo Manjhi who was said to be employee of the petitioner employed as guard. Mr. V. Shivnath, learned counsel appearing for the petitioner submits that the Project Officer of the Central Coalfields Limited had no authority or jurisdiction to determine the amount of compensation under the Workmens Compensation Act and to deduct the said amount from the running bill of the petitioner. It is submitted that only the Commissioner under the Workmens Compensation Act has the jurisdiction to decide as to whether the petitioner was liable to pay any amount by way of compensation. But in the present case the Project Officer without any authority under the law has illegally and arbitrarily issued Annexure -3 and deducted the aforesaid amount of Rs. 2,11,790/ - by way of compensation.
(3.) MR . K.K. Srivastava, learned counsel appearing for the respondents on the basis of the counter affidavit filed, has submitted that though the Project Officer has no jurisdiction to determine the amount of compensation under the Workmens Compensation Act but since the respondents were the principal employer and because of the fact that the petitioner was avoiding his legal and moral responsibilities and therefore the said amount has been deducted from the running bill of the petitioner.;