Chattisgarh High Court
Mohan Lal Sharma vs State Of Chhattisgarh 14 Wps/920/2019 ... on 13 February, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 898 of 2019
Mohan Lal Sharma S/o Late Shri Vishnu Prasad Sharama, Aged
About 75 Years, R/o Station Para Ward No.13, Rajnandgaon, District-
Rajnandgaon, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh, Through Secretary, Department Of Urban
Administration And Development, Mahanadi Bhawan, Capital
Complex, Mantralaya, Naya Raipur, District- Raipur, Chhattisgarh.
2. Directorate, Urban Administration And Development, Through, The
Director, Urban Administration And Development, Indrawati Bhawan,
Capital Complex, Mantralaya, Naya Raipur, District- Raipur,
Chhattisgarh.
3. Municipal Corporation, Rajnandgaon, Through Its Commissioner,
Municipal Corporation, Rajnandgaon, District- Rajnandgaon,
Chhattisgarh.
---Respondents
For petitioner : Shri Shiv Sahu, Advocate For State : Shri Saleem Kazi, Dy. A.G. For respondent No.3 : Shri Sourabh Sharma, Advocate Hon'ble Shri Justice P. Sam Koshy Order on Board 13/02/2019
1. The dispute raised by the petitioner in the present Writ Petition is of non-granting interest on G.P.F. at par with what has been paid to the Government Employees.
2. The counsel for the parties fairly submit that, the issue involved in the case stands squarely covered by the judgment passed by this Court in two of the Writ Petitions decided on 04/08/2017 i.e. in WPS No. 3458/2007 and WPS No. 4640/1999.
3. In view of the submission made by the counsel for the parties, the present Writ Petition also deserves to be and is accordingly allowed in 2 terms of the order passed by this Court in the afore mentioned two Writ Petitions decided on 04/08/2017.
4. Let a copy of the judgment passed in the said two Writ Petitions be also made part of the record of this Writ Petition.
5. The Writ Petition stands allowed and disposed off in similar terms.
Sd/-
(P. Sam Koshy)
Jyotij JUDGE