Chattisgarh High Court
Kumari Gayatri Sinha vs State Of Chhattisgarh 11 Wps/615/2018 ... on 17 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 1059 of 2017
Kumari Gayatri Sinha D/o Late Shri Punitram, Aged About 43 Years R/o
Salhewarpara, Jalampur Ward, Bhagwat Chowk, Dhamtari, District Dhamtari
Chhattisgarh., Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Revenue Department,
Mantralaya, Mahanadi Bhawan, New Raipur Chhattisgarh., Chhattisgarh
2. Director/ Joint Director, Treasury Accounts And Pension, Raipur Division,
Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
3. Director/ Joint Director Treasury Accounts And Pension, Gwalior Division,
Gwalior, District Gwalior Madhya Pradesh, District : Gwalior, Madhya
Pradesh
4. Director/ Joint Director, Treasury Accounts And Pension, Bhopal Division,
Bhopal, District Bhopal Madhya Pradesh, District : Bhopal, Madhya Pradesh
5. The Accountant General (Accounts And Entitlement) Chhattisgarh Zero
Point Post Mandhar, Baloda Bazar Road, Raipur Chhattisgarh., District :
Raipur, Chhattisgarh
6. The Accountant General, (Accounts And Entitlement) Gwalior, District
Gwalior Madhaya Pradesh, District : Gwalior, Madhya Pradesh
7. The Collector Dhamtari, District Dhamtari Chhattisgarh., District : Dhamtari,
Chhattisgarh
8. Tahsildar, Tahsil Dhamtari, District Dhamtari Chhattisgarh., District :
Dhamtari, Chhattisgarh
---- Respondents
For Petitioners : Mr. R.S. Patel, Advocate. For Respondents/ State : Mr. Dilman Rathi Minj, Dy. Govt. Advocate. For Respondents : Mr. Rajkumar Gupta, Adv. For Accountant General.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 2 17/01/2018
1. Learned counsel appearing on behalf of the petitioner submits that family pension has been granted to the petitioner and as such the petition has now become infructuous.
2. Accordingly, the writ petition is dismissed as having become infructuous.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka