Calcutta High Court
Kali Dhangar vs M/S. Eastern Coal Fields Limited And Ors on 15 July, 2025
Author: Aniruddha Roy
Bench: Aniruddha Roy
Form No. J(2)
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
ORIGINAL SIDE
WPO/1214/2024
KALI DHANGAR
VS
M/S. EASTERN COAL FIELDS LIMITED AND ORS.
PRESENT :
THE HON'BLE JUSTICE ANIRUDDHA ROY
For the petitioner : Mr. Partha Ghosh, Adv.
Mr. Amal Kumar Datta, Adv.
Ms. Simran Sureka, Adv.
Mr. Debashis Das, Adv.
Mr. Bratin Suin, Adv.
For the respondents : Mr. Manik Das, Adv.
Heard on : July 15, 2025.
Judgment on : July 15, 2025.
ANIRUDDHA ROY, J. :
1. Mr. Partha Ghosh, Learned Counsel, is appearing for the petitioner. Mr.
Manik Das, learned Counsel, is appearing for the respondents.
2. The last order dated January 21, 2025 speaks for itself. The said order
depicts that the co-ordinate Bench has not gone into the merits of the case
and directed the respondent No. 3, ECL to decide the claim made by the
petitioner by his representation dated August 23, 2024.
3. Pursuant to the said direction, ECL passed a reasoned order dated
February 17, 2025.
4. Mr. Partha Ghosh, Learned Counsel appearing for the petitioner prays for
leave to file supplementary affidavit to disclose the said subsequent
reasoned order dated February 17, 2025. Such leave is granted. The
supplementary affidavit filed in Court today disclosing the said reasoned
order dated February 17, 2025 is taken on record. Copy has been served
upon Mr. Manik Das.
5. This Court is of the view that the said reasoned order dated February 17,
2025 is a fresh cause of action and beyond the scope of the writ petitioner
as no prayer challenging the said reasoned order dated February 17, 2025
is available in the writ petition and rightly so, as the reasoned order is a
subsequent event to the writ petition.
6. This Court while taking up the writ petition has expressed its view that in
absence of any prayer relating to the said subsequent reasoned order dated
February 17, 2025 though even if it is taken into consideration, it cannot
be dealt with unless either the petitioner files a fresh writ petition with the
prayer challenging the said impugned reasoned order dated February 17,
2025 or by way of amendment of the writ petition.
7. At this juncture, Mr. Partha Ghosh, learned Counsel appearing for the
petitioner submits that the prayer can be moulded and this writ petition
can be proceeded. To the said submission, this Court is of the view that
prayer cannot be moulded where principal reliefs are there but no
sufficient amplification in support thereof is available in the writ petition.
8. This Court proceeds on the basis of the existing records and on the basis of
the reliefs claimed in the writ petition.
9. The petitioner is the widow of one Sadhan @ Sadhin Dhangar, since
deceased, who was an employee of the relevant Coal Company. The
deceased employee has suffered an untimely death during his employment
tenure on February 6, 2017. The death certificate is Annexure P-2 at
page 33 of the writ petition.
10. After demise of the employee, the elder son of the employee and the
widow, namely, Ram Dhangar, on February 2, 2019 applied for
compassionate employment. While the said application of the elder son was
under consideration and being proceeded with, on September 27, 2021,
the elder son died. As a result, the application of the elder son claiming
compassionate employment has not reached up to stage of its logical
conclusion.
11. Thereafter, the petitioner/widow on December 9, 2021 requested
ECL to grant compassionate employment to the younger son, namely,
Shyam Dhangar.
12. On May 11, 2022 the said younger son applied seeking
compassionate employment at Page 44 to the writ petition. By a
communication dated August 30, 2023, ECL informed the said younger
son to attend the initial medical examination but the younger son did not
attend the same. No further claim on account of compassionate
employment was subsequently made or pursued on behalf of the said
younger son. Thus, the claim for compassionate employment by the
younger son had also lost its force and did not achieve a logical conclusion.
13. On August 23, 2024 the petitioner being the widow of the employee
applied for Monthly Monetary Cash Compensation (for short "MMCC") in
lieu of compassionate employment at Pages 53 and 55 to the writ petition.
By a letter dated October 7, 2024, ECL asked the petitioner to produce the
relevant document at Page 57 to the writ petition. On November 15,
2024, the petitioner submitted the relevant document at Page 58 to the
writ petition.
14. Mr. Partha Ghosh, Learned Counsel appearing for the petitioner
submits that since the claims for compassionate employment have not
arrived at its logical conclusion, in the alternative, in the facts of the case,
the petitioner is claiming the monetary compensation from the date of
death of the employee.
15. Mr. Ghosh relying upon a decision of this Court dated May 20, 2025
In the matter of : Maya Bouri Vs. M/s. Eastern Coalfields Ltd. & Ors.
rendered in WPO/33/2025 submits that, law is now well-settled that it is
the obligation of the Coal Company to pay monetary compensation payable
to the petitioner in accordance with law.
16. This Court has been informed that till date no appeal has been
preferred from the said judgment of this Court dated May 20, 2025.
17. The reasoned order dated February 17, 2025 shows that ECL is
agreeable to grant MMCC from the date of the application being September
1, 2024 submitted by the petitioner and not from the date of death of the
employee.
18. After considering the rival submissions of the parties and on perusal
of the materials on record, this Court is of the considered view that there is
no latches or delay or any inaction on the part of ECL. At all material time,
ECL was ready and willing to consider the application for compassionate
employment for the elder son and then for the younger son but those
claims could not achieve their logical conclusions not for any reason
whatsoever on the part of ECL. ECL proceeded bona fide with those claims.
19. In the above set of facts, this Court is of the view that, in exercise of
its power in equity, no interest should be awarded to the petitioner on
MMCC claim.
20. Accordingly, in view of the discussions and reasons recorded In the
matter of : Maya Bouri (Supra), the appropriate authority of the
respondents is directed to quantify the monetary compensation payable to
the petitioner strictly in accordance with law and upon compliance of all
formalities and legal requirements and also upon furnishing required
documents and records by the petitioner, shall release and pay the
monetary compensation to the petitioner positively within a period of Three
Months from the date of communication of this order. The relevant date for
the purpose of quantifying the compensation should be Date of Death of
the employee concerned.
21. Resultantly and as a consequence, the reasons shown by ECL for not
granting MMCC benefits from the date of death of the employee are set
aside and quashed.
22. With the above observation and direction, this writ petition
WPO/1214/2024 stands allowed, without any order as to costs.
(ANIRUDDHA ROY, J.)
Sbghosh
