Bhuwan Prakash Kaiwartya Rahi vs State Of Chhattisgarh 15 Wps/924/2018 ... on 29 January, 2018

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Chattisgarh High Court

Bhuwan Prakash Kaiwartya Rahi vs State Of Chhattisgarh 15 Wps/924/2018 ... on 29 January, 2018

Bench: Sanjay K. Agrawal

                                         1

                                                                           NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                         Writ Petition (S) No. 912 of 2018

        Bhuwan Prakash Kaiwartya Rahi S/o Shri Chandra Prakash Kaiwartya,
        Aged About 58 Years, Working As In Charge Executive Engineer And
        Posted At Municipal Corporation Raipur District Raipur Chhattisgarh.,
        District : Raipur, Chhattisgarh

                                                                    ---- Petitioner

                                      Versus

     1. State Of Chhattisgarh Through The Secretary Department Of Local
        Administration And Development Mantralaya Mahanadi Bhawan Naya
        Raipur District Raipur Chhattisgarh., District : Raipur, Chhattisgarh

     2. Nagar Palik Nigam ( Municipal Corporation ) Raipur Through Commissioner
        Nagar Palik Nigam Raipur District Raipur Chhattisgarh., District : Raipur,
        Chhattisgarh

     3. Commissioner, Nagar Palik Nigam, Raipur District Raipur Chhattisgarh.,
        District : Raipur, Chhattisgarh

     4. Additional Commissioner, Nagar Palik Nigam Raipur District Raipur
        Chhattisgarh., District : Raipur, Chhattisgarh

                                                                ---- Respondents

For Petitioners : Mr. Ghanshyam Pandey, Advocate. For Respondents : Mr. H.B. Agrawal, Senior Adv. with Ms. Deepali Dubey, Advocate.

For State : Ms. Sunita Jain, Panel Lawyer.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29/01/18

1. Learned counsel appearing on behalf of the petitioner would submit though the petitioner's suspension has been revocked but one annual increment has not been paid to him till date and the juniors in service to the petitioner have been promoted to the next higher post, for which the petitioner has already made a representation before the respondent authorities but it has not been considered and decided till date.

2. Be that as it may, the respondents No. 2 and 3 are directed to consider the case of the petitioner for grant of one annual increment and promotion, if any. The petitioner would also be at liberty to make a fresh representation within a period of two weeks from today, that will be considered by the respondent authorities after hearing the petitioner expeditiously within a period of six weeks thereafter.

3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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