Ganpat vs State Of Chhattisgarh
2021 Latest Caselaw 845 Chatt

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                                                                               NAFR
                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                         Writ Petition (S) No. 1759 of 2021

   1. Ganpat S/o Chatur Aged About 67 Years R/o Khalbada Near Gudiyari
      Petrol Pump, Raipur, Tahsil And District Raipur Chhattisgarh.
                                                                  ---Petitioner(s)
                                 Versus
   1. State of Chhattisgarh Through The Secretary, Department of Urban
      Admistretion Mahanadi Bhawan, Atal Nagar, Mantralaya, Raipur
      Chhattisgarh.
   2. Municipal Corporation Raipur Through The Commissioner Municipal
      Corporation Raipur District Raipur Chhattisgarh.
                                                                 ---Respondents

For Petitioner : Shri Hemant Kesharwani, Advocate. For Respondent-State : Ms. Abhyunnati Singh, Panel Lawyer. For Respondent No.2 : Shri HB Agrawal, Sr. Advocate along with Shri Amit Tirkey, Advocate.

Hon'ble Shri Justice P. Sam Koshy Order on Board

05.07.2021 .

1. The grievance of the petitioner is non settlement of the pensionary benefits

payable to the petitioner. The claim of the petitioner is made in the light of

Division Bench judgment of this Court in case of Lakhanram Sahu and

others Versus State of Chhattisgarh and others, Writ Appeal No.281 of

2013, decided on 26.02.2015.

2. The petitioner was working as Safai Karmi under the Municipal

Corporation, Raipur since 1984 and retired from service on 30.06.2015. In

the year 2008 the services of the petitioner was regularized under the

Corporation.

3. Perusal of record would show that the petitioner till date has not

approached the respondents by any representation in respect of his claim

and straightway now has filed the writ petition after more than 7 years of

his retirement.

4. Given the facts that till date the petitioner has not approached the

department, let the petitioner approach the respondent No.2 by way of a

representation to be made within two weeks from today, and on receipt of

such representation the respondent No.2 shall consider and decide the

same in accordance with rules, regulations and law governing the field at

the earliest preferably within a further period of 90 days from the date of

receipt of representation.

5. The writ petition accordingly stands disposed of.

Sd/-

(P. Sam Koshy) Judge inder