Donatus Beck vs State Of Chhattisgarh 78 Wps/2391/2019 ... on 3 April, 2019

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Chattisgarh High Court

Donatus Beck vs State Of Chhattisgarh 78 Wps/2391/2019 ... on 3 April, 2019

Bench: P. Sam Koshy

                                                1


                                                                                     NAFR
                   HIGH COURT OF CHHATTISGARH AT BILASPUR
                                       WPS No. 2387 of 2019
             Donatus Beck S/o Mathura Beck Aged About 63 Years Retired From The
             Post Of Permanent Gangman, Office Of Executive Engineer, Public
             Works Department, Division Pathhalgaon, District Jashpur Chhattisgarh.,
             District : Jashpur, Chhattisgarh

                                                                           ---- Petitioner

                                             Versus

        1. State Of Chhattisgarh Through Secretary, Public Works Department,
             Mahanadi     Bhawan,     Mantralaya,     Naya    Raipur,    District   Raipur
             Chhattisgarh., District : Raipur, Chhattisgarh

        2. Superintendent Engineer Public Works Department, Ambikapur Division
             Ambikapur, District Surguja Chhattisgarh., District : Surguja (Ambikapur),
             Chhattisgarh

        3. Executive Engineer Public Works Department, Division Pathhalgaon,
             District Jashpur Chhattisgarh., District : Jashpur, Chhattisgarh

        4. Joint Director Treasury, Accounts And Pension, Ambikapur, District
             Surguja, Chhattisgarh., District : Surguja (Ambikapur), Chhattisgarh

                                                                        ---- Respondents

     For Petitioner                      :      Mr. CJK Rao, Advocate
     For State                           :      Ms. Sunita Jain, GA

                            Hon'ble Shri Justice P. Sam Koshy
                                     Order on Board
03/04/2019

1. 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 2 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.

2. In view of the above joint statement made, the present writ petition subject to the verification of the facts so far as the petitioner is concerned 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 petitioner be calculated and payment commenced preferably within a period of four 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 12 months from the date current pension starts.

3. 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 Rohit

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