- (1.) This writ application has been filed for quashing the letter dated 19.05.2011 whereby the claim of the petitioner for appointment under the scheme of double employment, has been rejected. It appears that petitioner's father was an employee of CCL but unfortunately he died on 16.11.1991. Thereafter, petitioner has filed an application for employment under para 9.3.0 of Double Employment Scheme. The aforesaid application of the petitioner has been rejected by the impugned letter.
(2.) It is submitted by Sri A.K. Das, learned counsel for the CCL that a Division Bench of this Court in WPS No. 1288 of 2005 (Fulchand Vs. Central Coalfield Ltd. and others), after considering the judgment of Hon'ble Supreme Court in SAIL Vrs. Awadhesh Singh and another, 2001 1 LLJ 163, has held that any agreement entered in between the employer and employee giving the benefit of double employment is not enforceable under Article 226 of the Constitution of India and accordingly held that the writ application is not maintainable.
(3.) In view of the aforesaid judgment of the Division Bench, I find no merit in this writ application. Accordingly, this writ application is dismissed.;