Chattisgarh High Court
Prafull Sao vs Union Of India on 4 December, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (Art. 227) No.894 of 2017
Prafull Sao, S/o Rameshchandra Sao, aged about 48 years,
Occupation Vakalat, R/o Village Pandigaon, Tahsil Pussure, Distt.
Raigarh (C.G.), Present Address Sarangarh, Tahsil Sarangarh, Civil &
Revenue Distt. Raigarh (C.G.)
---- Petitioner
Versus
1. Union of India, through Secretary, Postal Department, New Delhi.
2. Post Master, Head Post Office, Raigarh, Distt. Raigarh (C.G.)
3. Sub Post Master, Sadar Bazar, Post Office, Raigarh, Distt. Raigarh
(C.G.)
---- Respondents
For Petitioner: Mr. Awadh Tripathi, Advocate. For Respondents: Mr. Rajesh Kumar Kesharwani, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 04/12/2017
1. Learned counsel for the petitioner would submit that despite the succession certificate granted in favour of the petitioner, yet, the amount is not being released by the concerned post office.
2. Learned counsel for the respondents Union of India would submit that the petitioner's case will be considered and decision will be taken within two weeks from today.
3. The statement is taken on record and the writ petition stands finally disposed of in view of the above statement of learned counsel for Union of India. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma