Chattisgarh High Court
Krishan Das Vaishnav vs State Of Chhattisgarh 75 Wps/5254/2018 ... on 21 August, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 5369 of 2018
Krishan Das Vaishnav S/o Late Tulsi Das Vaishnav, aged about 66
years, R/o village & Post Katghora, Ward No.1, District Korba (C.G.).
---Petitioner
Versus
1. State Of Chhattisgarh, Through The Secretary, Water Resources
Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, District
Raipur (C.G.).
2. Chief Engineer, Hasdeo Kachhar Water Resources Department,
Bilaspur (C.G.).
3. Sub Divisional Officer, Water Resources Department, Sub Division
No.1, Katghora, District Korba (C.G.).
4. Joint Director, Treasury, Accounts and Pension, Bilaspur (C.G.).
---Respondents
For petitioner : Shri C.J.K.Rao, Advocate.
For State : Shri Rajkumar Gupta, Dy.A.G.
Hon'ble Shri Justice P. Sam Koshy
Order on Board
21/08/2018
1. The prayer made by the petitioner in the instant Writ Petition is for issuance of direction to the respondents to grant pensionary benefits to the petitioner by taking into account the service rendered by him prior to his services being regularized with the State Government i.e. the period of service rendered by him as a Daily Wage Worker.
2. The counsel for the petitioner played heavy reliance on the circular dated 26/05/2018 issued by the Finance Department, Government of Chhattisgarh in this regard.
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3. Considering the limited grievance of the petitioner, this Court does not intend to keep the Writ Petition pending, rather ends of justice would meet if the Writ Petition is disposed off with a direction to the respondent No.1 to take a decision in respect of the claim of the petitioner. That while doing so, the respondent No.1 may also call in for any other circulars which are applicable so far as the Daily Wage Worker are concerned, issued by the Finance Department pertaining to the subject matter.
4. Let an appropriate decision be taken in this regard within a period of 90 days from today.
5. The Writ Petition accordingly stands allowed and disposed off.
Sd/-
(P. Sam Koshy)
Sumit JUDGE