MINKETAN CHANDRA Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Mr. Yogesh Kumar Chandra, learned counsel for the appellants as well as Mr. Vaibhav Shukla, learned counsel, appearing for the respondents/SECL.

(2.) By way of present writ appeal under Sec. 2 of Sub-Sec. (1) of the Chhattisgarh High Court (Appeal to Division Bench Act, 2006, the appellants, who were writ petitioners in the writ petition, have challenged the order dtd. 9/10/2025 passed by learned Single Judge in WPS No.4746/2020 (Minketan Chandra Vs. South Eastern Coalfields Ltd. & Others), by which the writ petition filed by the writ petitioners/appellants herein has been dismissed by the learned Single Judge.

(3.) Brief facts necessary for disposal of this appeal are that the father of appellant No.1 and husband of the appellant No.2, namely late Lakhan Lal Chandra, while working as a Subordinate Engineer in the establishment of the SECL, died due to a sudden illness on 26/12/2018. He was survived by appellant No.2 (wife), appellant No.1 (son) and another son namely Bhushan Chandra. The name of dependent appellant No.1 was proposed for employment on the ground that his mother i.e. appellant No.2 is working as a temporary employee i.e. Teacher in Vidyut Gruh Higher Secondary School No.1, Korba in the Pay Scale of Rs.9300.00 38800 + 4200/- Grade Pay, drawing a salary of Rs.42,304.00 and also receiving pension emoluments to the tune of Rs.12,228.00. The claim of the appellants was denied vide communication dtd. 20/8/2020 on the ground that the deceased employee's wife (one of the dependents) is already in service, therefore, the employment of an additional dependent will not be considered. Being aggrieved by the same, the appellant have preferred Writ Petition bearing WPS No. 4746 of 2020, which was dismissed by the learned Single Judge vide impugned order dtd. 9/10/2025. Hence, this appeal.