AMARESHWAR SAHAY, J. - (1.) SINCE the points in issue as well as the facts in both the writ petitions are identical and therefore, both the writ petitions were taken up and heard together and are being disposed of by this common order.
(2.) IN both the writ petitions, the petitioner namely Central Coalfields Limited Officers Benevolent Society has prayed for quashing the letter dated 22.05.2002 (Annexure -2) issued under the signature of respondent No. 2 - Branch Manager, the New India Assurance Company Limited, Branch Office - 2, Radheyshyam Lane, Main Road, Ranchi whereby and whereunder, the Group Insurance Policies known as Group Janta personal Accident Policy of the petitioners have been cancelled/terminated before the expiry of its term of 10 years. The facts in short in W.P.(C) No. 478 of 2003, according to the petitioner, are that the writ petitioner, i.e. the Central Coalfields Limited Officers Benevolent Society, entered into an agreement with the New India Assurance Company Limited on 06.02.1998 after paying Rs. 3,11,935/ - for covering 795 of its members i.e. the officers of the Central Coalfields Limited and their spouse and children towards Group Janta Personal Accident Policy. The said Policy was for a period of ten years.
(3.) THE facts in short in W.P.(C) No: 400 of 2003, according to the petitioner, are that the writ 10/5/2014 Page 214 Equivalent Citation:2009 -EastCrC -4 -258 petitioner - Central Coalfields Limited Officers Benevolent Society, entered into an agreement with the New India Assurance Company Limited on 06.02.1998 after paying Rs. 2,72,920/ - for covering 728 of its members i.e. the officers of the Central Coalfields Limited and their spouse and children towards Group Janta Personal Accident Policy. The said Policy was for a period of ten years and the coverage was available round -a -clock and worldwide w.e.f. 18.05.1998.;