Chattisgarh High Court
Laxmi Kant Amariya And Ors vs State Of Chhattisgarh And Anr on 27 September, 2021
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No.2689 of 2013
1. Laxmi Kant Amariya, Aged about 45 years, S/o Lt. Shri Mahara Ram, at
present posted as Work Charged Lab Assistant in the Office of Assistant
Engineer, Public Health Engineering Department Project, Sub-Division
No.1, Raipur, Civil and Revenue District Raipur (C.G.)
2. Amar Singh Meenpal, Aged about 48 years, S/o Lt. Shri Laxman Prasad
Meenpal, at present posted as Work Charged Lab Assistant in the Office
of Assistant Engineer, Public Health Engineering Department Project,
Sub-Division No.1, Raipur, Civil and Revenue District Raipur (C.G.)
3. M.S. Sidhhaki, Aged about 59 years, S/o Shri M.Y. Sidhhaki, at present
posted as Work Charged Lab Assistant in the Office of Assistant
Engineer, Public Health Engineering Department Project, Sub-Division
No.1, Raipur, Civil and Revenue District Raipur (C.G.)
4. Hariram Taram, Aged about 45 years, S/o Shri Khorbahara Ram Taram,
at present posted as Work Charged Lab Assistant in the Office of
Assistant Engineer, Public Health Engineering Department Project, Sub-
Division No.1, Raipur, Civil and Revenue District Raipur (C.G.)
5. Sonu Chandrakam, Aged about 46 years, S/o Lt. Pardeshi Ram, at
present posted as Work Charged Lab Assistant in the Office of Assistant
Engineer, Public Health Engineering Department, Sub Division,
Rajnandgaon, Civil and Revenue District Rajnandgaon (C.G.)
6. Bishamber Sinha, Aged about 49 years, S/o Derharam Sinha, at present
posted as Work Charged Lab Assistant in the Office of Assistant
Engineer, Public Health Engineering Department, Sub Division,
Rajnandgaon, Civil and Revenue District Rajnandgaon (C.G.)
7. Nitin Domane, Aged about 46 years, S/o Lt. Shri Madhukar Domane, at
present posted as Work Charged Lab Assistant in the Office of Assistant
Engineer, Public Health Engineering Department, Sub Division,
Rajnandgaon, Civil and Revenue District Rajnandgaon (C.G.)
8. Hanuk Ram Bada, Aged about 48 years, S/o Shri Mansay, at present
posted as Work Charged Lab Assistant in the Office of Assistant
Engineer, Public Health Engineering Department, Sub Division,
Ambikapur, Civil and Revenue District Sarguja (C.G.)
---- Petitioners
Versus
1. State of Chhattisgarh, through the Secretary, Department of Public
Health Engineering, Mantralaya, Mahanadi Bhawan, Naya Raipur, P.S.
Rakhi, Civil and Revenue District Raipur (C.G.)
2. Engineer in Chief, Department of Public Health Engineering, Neer
Bhavan, Near Aakash Vani Office, Civil Line, P.S. Civil Line, Civil and
Revenue District Raipur (C.G.)
---- Respondents
2
----------------------------------------------------------------------------------------------------------
For Petitioners: Mr. Rakesh Kumar Thakur, Advocate. For Respondents / State: -
Mr. Avinash Singh, Panel Lawyer.
----------------------------------------------------------------------------------------------------------
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 27/09/2021
1. Mr. Rakesh Kumar Thakur, learned counsel appearing for the petitioners, would submit that the respondents be directed to decide the pending representation of the petitioners for giving the benefit of the recommendation of the Pay Revision Rules, 1986 and increase the salary of the petitioners accordingly.
2. Mr. Avinash Singh, learned State counsel, would submit that during the pendency of this writ petition certain benefits have already been given to the petitioners by order dated 15-12-2015 (Annexure P-12) being aggrieved against which the petitioners moved another representation vide Annexure P-13 dated 1-1-2016.
3. Be that as it may, the respondents are directed to decide the pending representation of the petitioners within ten weeks from the date of receipt of a copy of this order by passing a reasonable and speaking order, in accordance with law. The petitioners shall also make representation afresh in support of their claim supported by documents.
4. With the aforesaid direction, the writ petition stands finally disposed of.
No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma