Chattisgarh High Court
Smt. Satyabhama Jaiswal vs State Of Chhattisgarh 94 Wps/5268/2018 ... on 21 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 5376 of 2018
Smt. Satyabhama Jaiswal W/o Shri Shivkumar Jaiswal, aged about 50
years, Occupation - Assistant Teacher, Town Primary School, R/o
Champa, P.S. Champa, District Janjgir-Champa (C.G.).
---Petitioner
Versus
1. State Of Chhattisgarh, Through Secretary, Nagriya Prashashan And
Vikas Vibhag, Mantralaya, Naya Raipur, Chhattisgarh.
2. Sanchalak, Sanchalanalaya Nagriya Prashashan And Vikas
Chhattisgarh, Raipur, Chhattisgarh.
3. Ayukat, Sanchalanalaya Nagriya Prashashan And Vikas Raipur,
Chhattisgarh.
4. Mukhya Nagar Palika Adhikari, Nagar Palika Parishad Champa, District
Janjgir Champa, Chhattisgarh.
5. Vikas Khand Shiksha Adhikari, Bamhanidih, District Janjgir Champa,
Chhattisgarh.
---Respondents
For petitioner : Shri Abdul Wahab Khan, Advocate. For respondent No.4 : Shri Dheeraj Wankhede, Government Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 21/08/2018
1. The grievance of the petitioner in the instant Writ Petition is that, though she was entitled for the benefit of Kramonnati as well as other benefits on having put requisite length of service with the respondents, the same has not been given to the petitioner.
2. The counsel for the petitioner submits that, initially, it was granted to the petitioner, but subsequently, it was withdrawn without any reasons assigned. 2 He further submits that, there are other benefits also which had not been granted to the petitioner. He further submits that, the petitioner has already made a representation to the respondent No.4 in this regard which is pending consideration and thus he seeks for direction to the respondent No.4 to decide the same at the earliest.
3. The said prayer is not opposed by the State counsel.
4. Accordingly, the Writ Petition stands disposed off with a direction to the respondent No.4 to consider and decide the representation which the petitioner has filed at the earliest preferably within a period of 60 days from today. In addition, the petitioner would also be entitled for making a fresh representation.
5. The Writ Petition accordingly stands allowed and disposed off.
Sd/-
(P. Sam Koshy)
Sumit JUDGE