A. G. Khan vs State Of Chhattisgarh 15 Wps/625/2018 ... on 17 January, 2018

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Chattisgarh High Court

A. G. Khan vs State Of Chhattisgarh 15 Wps/625/2018 ... on 17 January, 2018

Bench: Sanjay K. Agrawal

                                           1

                                                                                NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                                WPS No. 5274 of 2017

        A. G. Khan S/o Late Shri Karim Khan, Aged About 71 Years, R/o Anand
        Vihar, Ward No. 8, Tehsil Kawardha, District Kawardha Chhattisgarh,
        Chhattisgarh

                                                                       ---- Petitioner

                                       Versus

     1. State Of Chhattisgarh Through The Secretary, Food And Civil Supply
        Department, Mantralaya, Mahanadi Bhawan, New Raipur, District Raipur
        Chhattisgarh, Chhattisgarh

     2. Joint Director, Directorate Of Treasury, Account And Pension Raipur
        Chhattisgarh, District : Raipur, Chhattisgarh

     3. Joint Director, Directorate Of Treasury, Account And Pension Durg
        Chhattisgarh, District : Durg, Chhattisgarh

     4. Collector, Kawardha, District Kabirdham Chhattisgarh, District : Kawardha
        (Kabirdham), Chhattisgarh

     5. District Treasury Officer, Kawardha, District Kabirdham Chhattisgarh, District
        : Kawardha (Kabirdham), Chhattisgarh

     6. Food Inspector, Kabirdham, District Kabirdham Chhattisgarh , District :
        Kawardha (Kabirdham), Chhattisgarh

                                                                   ---- Respondents

For Petitioners : Mr. Ishwar Jaiswal, Advocate. For Respondents/ State : Mr. Dilman Rathi Minj, Dy. Govt. Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 17/01/2018

1. Learned counsel for the petitioner would submit that though the petitioner retired from service on 22.05.2006 and the amount of pension and gratuity has been paid to him but fixation of pension and arrears / benefit of 6th pay commission has not been granted to him for which he has also made 2 representations before the respondent No. 4 - Collector, Kawardha which is pending consideration till date.

2. I have heard learned counsel for the petitioner.

3. Be that as it may, the respondent No. 4 - Collector, Kawardha is directed to consider the case of the petitioner for grant of interest and fixation of pension expeditiously after hearing the petitioner. The petitioner would also be at liberty to make additional representation, if any, before the respondent No. 4.

4. It is made clear that this Court has not expressed any opinion on the merits of the case.

5. 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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