Chattisgarh High Court
Lachhan Das Mahant vs State Of Chhattisgarh 24 Wps/7934/2019 ... on 30 September, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Writ Petition (S) No. 7910 of 2019
Lachhan Das Mahant S/o Shri Bhuridas Mahant Aged About 63 Years R/o
Village And Post Kartala, Tahsil Kartala Bhaisma, District- Korba,
Chhattisgarh........(Wrongly Mentioned as Laxman Das in the Retirement
Order).
---- Petitioner(s)
Versus
1. State of Chhattisgarh Through The Secretary, (Resham Department) Rural
Industries Mantralya, Mahanadi Bhawan, Atal Nagar District New Raipur,
Chhattisgarh., District : Raipur, Chhattisgarh
2. The Director, Directorate Of Rural Industries (Resham Department)
Chhattisgarh, Indrawati Bhawan, Block-1, 4th Floor, Atal Nagar District-
Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
3. Assistant Director (Resham), Kosabadi Parisar Korba, District- Korba,
Chhattisgarh., District : Korba, Chhattisgarh
4. Joint Director Trasury, Account And Pension, Bilaspur, District- Bilaspur,
Chhattisgarh., District : Bilaspur, Chhattisgarh
---Respondents
For Petitioner : Ms. Varsha Sharma, Advocate. For State : Shri P. Acharya, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 30.09.2019
1. Heard.
2. Learned counsel for the parties would jointly and fairly submit that the matter in issue is covered by the common order dated 26.2.2015 passed by the Division Bench of this Court in WA No.281 of 2013 (Lakhanram Sahu and others Vs. State of Chhattisgarh and others) and other connected writ appeals. Against the said order, the State travelled up to the Supreme Court by filing SLP (C)Nos.11541-11550/2016, which have been dismissed by the Supreme Court, affirming the order passed by the Division Bench of this Court. They would pray that this writ petition may also be allowed in the same terms.
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3. In view of the above joint statement made, the present writ petition is also allowed in terms of the common order dated 26.2.2015 passed by the Division Bench of this Court in WA No.281 of 2013 (Lakhanram Sahu and others Vs. State of Chhattisgarh and others) and other connected writ appeals. Let the current pension of the petitioners be calculated and payment commenced preferably within a period of eight weeks from the date of receipt and/or presentation of a copy of this order and the arrears to be paid within a period of 6 months from the date current pension starts.
4. A copy of the order dated 26.2.2015 passed in WA No.281 of 2013 (Lakhanram Sahu and others Vs. State of Chhattisgarh and others) and other connected writ appeals, be made a part of this record.
Sd/-
(P. Sam Koshy) Judge inder