Chattisgarh High Court
Vishwanath Ram Yadav vs Union Of India on 1 February, 2024
Author: Ramesh Sinha
Bench: Ramesh Sinha
Neutral Citation
2024:CGHC:3432-DB
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 540 of 2024
Vishwanath Ram Yadav S/o Late Shri Piluram Yadav Aged About
76 Years Retd. Office Assistant, Postal Article Depot Tikra Para,
Raipur, R/o Yadav Para, Rajatalab, Raipur District Raipur (C.G.)
492001 (C.G.).
---- Petitioner
Versus
1. Union of India Through The Secretary, Ministry of
Communication, Department of Posts, Sanchar Bhawan, New
Delhi 110001
2. The Dy. Director Accounts (Posts) Department of Posts,
Tikrapara, Raipur 492001 (C.G.).
---- Respondents
For Petitioner : Mr. B.P. Rao, Advocate
For Respondents : Mr. Ramakant Mishra, Dy. Solicitor General
Hon'ble Shri Ramesh Sinha, Chief Justice and
Hon'ble Shri Arvind Kumar Verma, Judge
Order on Board
Per Arvind Kumar Verma, J.
01.02.2024 Neutral Citation 2024:CGHC:3432-DB 2
1. The present writ petition has been filed by the petitioner with the following prayers :
i. That, the Hon'ble Court be pleased to call the entire records from the Respondents for its kind perusal and to decide the instant Writ Petition.
ii. That, the Hon'ble Court be pleased to quash and set aside the Official Letter dated 08.10.2015 (P-3), and Order dated 08.02.2023 (P-12) passed by Central Administrative Tribunal, Jabalpur Circuit Bench, Bilaspur in OA 203/995/2015, and Order dated 05.04.2023 passed in Review Application No.203/8/2023 (P-14) and Revised Order dated 05.04.2023 passed in OA 203/00995/2015 (P-
15) in the interest of justice.
iii. That, the Hon'ble Court be pleased to pass an Order, directing the Respondents to consider the case of Petitioner for revision of his Pension under 6th CPC as per Government of India Resolution vide OM dated 29.08.2008 in the interest of justice.
iv. Any other Order or directions deem fit and proper may also be granted in the interest of justice. Neutral Citation 2024:CGHC:3432-DB 3
2. Learned counsel appearing for the petitioner prays for withdrawal of the instant writ petition with liberty to file a fresh petition with annexing all relevant documents.
3. Prayer is allowed.
4. Accordingly, the instant writ petition is dismissed as withdrawn with the aforesaid liberty reserved in favour of the petitioner.
Sd/- Sd/-
(Arvind Kumar Verma) (Ramesh Sinha)
Judge Chief Justice
Vasant