Chattisgarh High Court
Aghanu Ram Verma vs State Of Chhattisgarh 316 ... on 18 May, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3805 of 2018
Aghanu Ram Verma S/o Bhukhan Lal Verma, aged about 65 years,
retired Timekeeper, R/o village Pendary, Post Bargaon, District Janjgir-
Champa (C.G.).
---Petitioner
Versus
1. State Of Chhattisgarh Through- Secretary, Rural Engineering Services
Department, Mantralaya, Mahanadi Bhawan, New Raipur, District
Raipur (C.G.).
2. Executive Engineer, Rural Engineering Services Kondagaon Sub
Division, District Kondagaon (C.G.).
3. Deputy Director, Treasury Accounts and Pension, Bastar Division,
Jagdalpur, District Jagdalpur (C.G.).
---Respondents
For petitioner : Shri N.K.Chhaterjee, Advocate. For State : Shri Shashank Thakur, Government Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 18/05/2018
1. The grievance of the petitioner in the instant Writ Petition is that, though the petitioner has retired on 30/06/2016, but till date his pensionary benefits has not been paid.
2. At this juncture, the State counsel submits that the pension papers of the petitioner has already been processed and the matter has already been referred to the Treasury Office, but for want of PRAN Card and Aadhar Card of the petitioner, the same could not be finalized. 2
3. In the given facts, let the petitioner furnish these documents and information to the respondent No.2, who in turn shall forthwith issue instructions for the release of pensionary benefits.
4. The Writ Petition accordingly stands allowed and disposed off.
Sd/-
(P. Sam Koshy)
Sumit JUDGE