Chattisgarh High Court
Smt. Usha Kiran Kerketta vs State Of Chhattisgarh 3 Wps/1561/2017 ... on 24 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 4197 of 2016
Smt. Usha Kiran Kerketta W/o Late Shri Amrit Kerketta, Aged About 50
Years R/o Flat No D-1/39, 4th Floor, Chauhan Town, Junawani Road, Bhilai,
Nagar, District Durg Chhattisgarh, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Principal Secretary Department Of Law And
Legislative Affairs, Mahandi Bhavan, Mantralaya, New Raipur District Raipur
Chhattisgarh, Chhattisgarh
2. Registrar General Chhattisgarh High Court, Bilaspur Chhattisgarh, District :
Bilaspur, Chhattisgarh
3. District And Session Judge, South Bastar Dantewada Chhattisgarh, District :
Dantewada, Chhattisgarh
---- Respondents
For Petitioners : Mr. T. K. Jha, Advocate. For Respondents/State : Mr. Dilman Rathi Minj, Dy. Govt. Adv.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 24/01/18
1. Learned counsel for the petitioner would submit that the petitioner has made a representation for grant of pay-scale towards A.C.P which is pending consideration before respondent No. 2 since 21.08.2015 and has not been decided till date.
2. I have heard learned counsel for the petitioner.
3. Be that as it may, respondent No. 2 is directed to consider the representation of petitioner for grant of pay-scale towards A.C.P. and take a decision on the same expeditiously preferably within a period of 45 days from the date of receipt of copy of this order. The petitioner would also be at liberty to make an additional representation before the concerned authority, if 2 any.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka