Smt. Sandhya vs State Of Chhattisgarh
2021 Latest Caselaw 190 Chatt

                                            1


                                                                               NAFR
                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                WP(S) No. 1964 of 2021
        1. Smt. Sandhya W/o Satyaprakash Nagesh Aged About 49 Years R/o
             Jhanda Chowk Shitala Colony Pandari, Raipur, Tahsil And District Raipur
             Chhattisgarh.
                                                                     ---- Petitioner
                                         Versus
        1. State Of Chhattisgarh Through The Secretary, Department Of
           Urban Administration Mahanadi Bhawan Atal Nagar Mantralaya ,
           Raipur Chhattisgarh.
        2. Municipal Corporation Raipur Through The Commissioner Municipal
           Corporation Raipur District Raipur Chhattisgarh., District : Raipur,
           Chhattisgarh
                                                ---Respondents

For Petitioner : Shri Hemant Kesharwani, Advocate For State : Ms. Akanksha Jain, Dy. G.A. For Respondent No.2 : Shri Pankaj Agrawal, Advocate.

Hon'ble Shri Justice P. Sam Koshy

Order on Board

08/06/2021

1. The grievance of the petitioner seems to be the non granting of the

family pension to the petitioner which the respondent No. 2 was

supposed to provide in accordance with the law laid down by this

Court in the case of Lakhan Ram Sahu & Ors. Vs. State of

Chhattisgarh & Ors. in Writ Appeal No. 281 of 2013, decided on

26.02.2015.

2. Learned counsel for the respondent No. 2 however raises an

objection that the judgment of the Division Bench of this Court came

subsequent to the death of the deceased employee.

3. Given the said facts of the case, the writ petition at this juncture

stands disposed of directing the respondent No. 2 to take a decision

in accordance with the rules governing the field, keeping in view the

judgment of the Division Bench of this Court rendered in the case of

Lakhan Ram Sahu (Supra). Let an appropriate decision be taken at

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

receipt of copy of this order.

4. The writ petition accordingly stands disposed of.

Sd/-

(P. Sam Koshy) Judge

Jyotijha