Madhya Pradesh High Court
Poonam Bai vs The State Of Madhya Pradesh on 2 March, 2016
WP-4248-2016
(POONAM BAI Vs THE STATE OF MADHYA PRADESH)
02-03-2016
Mrs.Sudha Gautam, learned counsel for the petitioner.
Mrs.J.Pandit, learned Government Advocate for the
respondents.
This writ petition has been filed by the petitioner claiming pension.
The case of the petitioner is that she was working on the post of Gangman (Daily Wager) in P.W.D and retired in the year 2003. Further, case of the petitioner is that she is entitled for the pension and in this regard she has submitted a representation dated 24.2.2015 to the concerned authority but the said representation has not been decided so far.
When the matter is taken up today, learned counsel for the petitioner submits that in the light of the judgment of the Division Bench of this Court dated 9.12.2011 in the matter of Hari Narayan Sharma vs. State of M.P passed in W.P.No.2726/2011, the petitioner is entitled for pension. She has prayed for a direction to decide the petitioner's pending representation considering the judgment of the Division Bench.
Learned counsel for the State has not opposed such a limited prayer.
Considering the above, the writ petition is disposed of by directing respondent no.4 Chief Engineer, Public Works Department, Jabalpur, to decide the petitioner's pending representation dated 24.2.2015 in respect of grant of pension. While deciding the said representation the respondent no.4 will take into account the judgment of this Court dated 9.12.2011 passed in Writ Petition No.2726/2011. Petitioner is also directed to submit a copy of the said judgment to respondent no.4. Let the aforesaid exercise be completed by respondent no.4 within a period of three months from the date of receipt of certified copy of this order. Certified copy as per rules.
(ALOK ARADHE) JUDGE