Chattisgarh High Court
Chandulal Verma vs State Of Chhattisgarh on 22 March, 2017
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 4935 of 2016
1. Chandulal Verma S/o Dhaniram Verma, Aged About 82 Years R/o
Ramsagar Ward Bhatapara, District Balodabazar Bhatapara
(Chhattisgarh)
2. Jauharilal Verma, S/o. Late J. P. Verma, Aged About 74 Years R/o
Nayganj Ward Bhatapara, District Balodabazar Bhatapara (Chhattisgarh)
3. Bhagirathi Sharma, S/o Bhaddev Prasad Sharma, Aged About 76 Years
R/o Subhash Ward, Bhatapara, District Balodabazar Bhatapara
(Chhattisgarh)
4. Laxman Prasad Dubey, S/o J. P. Dubey, Aged About 79 Years R/o
Gandhi Mandir Ward, Bhatapara, District Balodabazar Bhatapara
(Chhattisgarh)
5. Vishwanath Singh Bisen, S/o Late Kuman Singh Bisen, Aged About 74
Years R/o Nayapara Ward, Bhatapara, District Balodabazar Bhatapara
(Chhattisgarh).
---- Petitioner
Versus
1. State of Chhattisgarh Through : The Secretary, School Education
Department, Mantralaya, Mahanadi Bhawan, Naya Raipur (Chhattisgarh).
2. State of Chhattisgarh, Through : The Secretary, Department of Finance,
Mantralaya, Mahanadi Bhawan, Naya Raipur (Chhattisgarh).
---- Respondents
For Petitioners : Shri Ashok Soni, Advocate. For Respondent/State : Shri Gary Mukhopadhyay, Dy. G.A. Hon'ble Shri Justice P. Sam Koshy Order On Board 22/03/2017
1. The limited grievance of the petitioners are that the State of Chhattisgarh vide circular dated 18.09.2008 had taken a decision for grant of interim pension to the pensioners on the basic pension as well as dearness pension by 10 percent till finalization of the recommendation of the 6th Pay Commission. However, the said enhancement of 10 percent of interim pension as well as dearness pension has not been paid to the petitioners whereas, similarly placed persons have been extended the said benefit.
2. Counsel for the petitioners submits that the petitioners have been approaching before the respondents from time to time but till date no relief has been provided to the petitioners.
3. At this juncture, this court is not inclined to keep this petition pending any further and ends of justice would meet if a direction is given to the respondent No.1-Secretary, School Education, Govt. of Chhattisgarh under whom the petitioners have discharged their duties while they were in service, to look in to the grievance of the petitioners in the light of circular dated 18.09.2008 and take a decision in respect of their claims for grant of 10 percent of enhanced pension as well dearness pension. Let the respondent No.1 after due verification of the entitlement of the petitioners take a decision within a period of 60 days from the date certified copy of this order is presented before it. It shall be the responsibility of the petitioners to bring the notice of the respondent No.1 with regard to this order along with all supporting documents in respect of their claims.
4. It is expected that the Secretary, School Education, shall take a prompt decision considering the fact that all the petitioners herein are more than 75 years of age.
5. With the aforesaid observations, the writ petition stands disposed of.
Sd/-
(P.Sam Koshy) Judge inder