- (1.) HEARD the parties and with their consent this application filed for initiating a proceeding for contempt against the opposite parties as well as the review petition filed by the Central Coalfields Limited are being finally disposed of at this stage itself.
(2.) THE petitioner being daughter of the deceased employee of the CCL filed a writ petition before this Court being W.P.(S) No. 4599 of 2007 for direction to the respondents to pay the C.M.P.F. amount alongwith interest to the petitioner on the ground that her father died on 16.9.2006. According to her she is the only surviving member in her family and her mother and brothers have already predeceased her father. The petitioner is a widow lady and has no other source of income.
(3.) THE said writ petition was disposed of by order dated 29.11.2007 on consideration of the fact that a cheque amounting to Rs. 5,51,823/ - issued by the C.M.P.F. for handing over the same to the petitioner had already been sent to the CCL and, therefore, CCL. was directed to handover the cheque to the petitioner within a period of two weeks from the date of the order. It appears that till date the said cheque has not been handed over to the petitioner for one or the other reason and ultimately the petitioner had to move this Court for initiating a proceeding for contempt against the authorities of the C.C.L;