Chattisgarh High Court
Gauri Bai Yadav vs Vivek Dhand 33 Wps/1140/2019 Suryakant ... on 20 February, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Contempt Case (C) No. 72 of 2019
1. Gauri Bai Yadav W/o Shrisukh Ram Yadav Aged About 62 Years
R/o Near Devakinandan Hospital Bilaspur ,tahsil Bilaspur Civil And
Revenue District Bilaspur Chhattisgarh, District : Bilaspur,
Chhattisgarh
2. Ram Hari Sahu S/o Shri Jhadi Ram Sahu Aged About 62 Years R/o
House No. 89, Irani, Chauk Chantidih ,tahsil Bilaspur Chhattisgarh.
3. Bhagirathi Sahu S/o Shri Jagat Ram Sahu Aged About 63 Years
Caste Sahu R/o Sambalpuri ,sakari,bilaspur ,tahsil Bilaspur Civil And
Revenue District Bilaspur Chhattisgarh.
4. Smt. Parvati Chaudhari W/o Shri Jagannath Chaudhari Aged About
64 Years R/o Ward No. 15, Dabaripara ,tarbahar ,bilaspur Tahsil
Bilapsur Civil And Revenue District Bilaspur Chhattisgarh.
5. Ram Bai Gond W/o Shri Sansay Aged About 64 Years Caste Gond
R/o Near The Pond Deepupara Bilaspur ,tahsil Bilaspur Civil And
Revenue District Bilaspur Chhattisgarh., District : Bilaspur (CG).
6. Parvat Bai Gond W/o Shri Mant Ram Aged About 64 Years Caste
Gond R/o Tahsil Bilaspur ,civil And Revenue District Bilaspur (CG).
7. Bitthul Ram Sahu S/o Shri Jhadi Ram Sahu Aged About 62 Years
Caste Sahu R/o Hose No. 93, Irani Chauk Chantidih ,tahsil
Bilaspur ,civil And Revenue District Bilaspur Chhattisgarh., District :
Bilaspur, Chhattisgarh
8. Raghuveer Yadav S/o Shri Sonu Yadav Aged About 62 Years R/o
House No. 43,near The Shanichar Mandir ,chantidih Bilapsur Tahsil
Bilaspur ,civil And Revenue District Bilaspur Chhattisgarh.
----Applicants
Versus
1. Vivek Dhand The Secretary Department Of Urban Administration
And Development, Mahanadi Bhawan New Raipur Chhattisgarh.
3. Niranjan Das The Director, Directorate, Department Of Urban
Administration And Development Indrawati Bhawan New Raipur Civil
And Revenue District Raipur Chhattisgarh.
4. Saumuitra Ranjan Chaubey The Commissioner, Municipal
Corporation Bilaspur, Civil And Revenue District Bilaspur (CG)
---Respondents
For applicants : Shri PM Shrivas, Advocate For Respondent 2 : Shri Mazid Ali, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 20/02/2019
1. Alleging non compliance of the order dated 14.05.2018 passed by this court in WPS No.3534 of 2018, the present contempt petition has been filed.
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2. The direction given by this court in the said writ petition was to scrutinize the case of the petitioner and to consider grant of pension in accordance with guidelines issued by the Finance Department dated 28.02.2018.
3. Shri Mazid Ali, Advocate, enters appearance on behalf of respondent No.2 and submits that so far as pension for applicant No.1 is concerned, that has already been processed and released and so far as the case of other applicants are concerned, it has already been recommended and forwarded and it is under active consideration and their entitlement may also be finalized.
4. On the said undertaking made by the counsel for the applicant No.2, this court is of the opinion that at this juncture no contempt is made out.
5. Accordingly, reserving the right of the applicants to revive in case if there is non compliance within a further reasonable period, the contempt petition stands disposed of.
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(P. Sam Koshy) Judge inder