Chattisgarh High Court
Devi Prasad Pandey vs State Of Chhattisgarh 47 Wps/3588/2019 ... on 10 May, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.3584 OF 2019
Devi Prasad Pandey S/o Late Shri B.P. Pandey Aged About 87 Years
Presently R/o C-38, Gayatri Nagar, Raipur, Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through Its Secretary, Department Of Water
Resource Mantralaya Mahanadi Bhawan, Atal Nagar, New Raipur
Chhattisgarh.
2. Engineer In Chief Department Of Water Resources Government Of
Chhattisgarh Atal Nagar, New Raipur Chhattisgarh.
... Respondent(s)
For Petitioner : Shri Sharad Mishra, Advocate. For Respondent-State : Shri P. Acharya, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 10.05.2019
1. The relief which the petitioner has raised in this petition is that though he has got an order in his favour vide WPS No.1551 of 2005, dated 31.07.2017, whereby this court had set aside the order of dismissal from service issued against the petitioner and had granted relief of reinstatement with all consequential benefits and also ordered that since the petitioner had crossed the age of superannuation, he would be entitled for all consequential benefits as if he stood retired from service instead of dismissal.
2. The grievance of the petitioner is that, till date inspite of repeated representations being made he has not received any consequential reliefs.
3. Given the aforesaid factual matrix of the case, particularly the fact that the order of dismissal have already been set aside by this court and it has been directed that the petitioner shall be entitled for all consequential benefits treating him retired from service on attaining the age of superannuation, let the respondents No.1&2 take appropriate steps ensuring that the representation which the petitioner has made to the 2 respondent No.2 is adjudicated upon at the earliest and whatever relief that the petitioner would be entitled for in terms of order passed by this court in WPS No.1551 of 2005, decided on 31.07.2017, be released to the petitioner at the earliest preferably within a period of four months from today.
4. Accordingly, the writ petition stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder