Dhaniram Yadu vs State Of Chhattisgarh
2022 Latest Caselaw 1204 Chatt

                                               1


                                                                                 NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                  WPS No. 1493 of 2022

     Dhaniram Yadu S/o Late Sadhuram Yadu, Aged About 68 Years R/o Retired
     Social Education Organizer, Vijaya Nagar Bank Colony Durg, District Durg
     (Chhattisgarh), District : Durg, Chhattisgarh

                                                                       ---- Petitioner

                                          Versus

          1. State Of Chhattisgarh Through The Secretary, Social Welfare
             Department, Atal Nagar Mahanadi Bhawan, New Raipur (Chhattisgarh),
             District : Raipur, Chhattisgarh

          2. Deputy Director, Social Welfare Department, Durg, District Durg
             Chhattisgarh, District : Durg, Chhattisgarh

          3. Director, Directorate Social Welfare, Indrawati Bhawan, Naya Raipur,
             District Raipur Chhattisgarh, District : Raipur, Chhattisgarh

          4. Divisional Joint Director, Treasury Account And Pension, Division Durg,
             District Durg Chhattisgarh, District : Durg, Chhattisgarh

                                                                    ---- Respondents

For Petitioner : Mr. Somkant Verma, Advocate For State : Ms. Sunita Jain, G.A.

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

08/03/2022

1. Learned counsel for the petitioners submits that the petitioners are

entitled for Kramonnati as per the last circular issued by the Government

on 08.08.2018 (Annexure P-1) as they have completed 30 years of

service. He would further submit that the earlier circulars to grant

Kramonnati issued on 19.04.1999, 28.04.2008, 03.10.2008, 11.01.2010

and lastly on 08.08.2008 according to that since the petitioners have

completed 30 years of service, they would be entitled for third time pay-

scale. He submits that the issue involved in the present petition has

already been considered and decided by this Court in the matter of R.S.

Verma Vs. State of Chhattisgarh and Others (W.P.(S) No.2805/2002 by

judgment and order dated 29.08.2006). He further submits that the

petitioners may be granted liberty to make representation to consider the

case of the petitioners in the light of the judgment passed by the Hon'ble

Apex Court in the matter of State of Tripura and Others Vs. K.K. Roy

(2004 SCW/1) and the order passed in R.S. Verma (supra) to which

learned counsel for the respondent/State has no objection.

2. Accordingly, as per the liberty sought for by the petitioners, the petitioners

are granted liberty to make representation before the concerned authority.

It is expected that the competent authority subject to verification shall

decide the representation of the petitioners as expeditiously as possible

in an objective manner preferably within a period of four months from the

date of receipt of copy of this order.

3. In view of above, the petition is disposed of with the aforesaid liberty.

Sd/-

(P. Sam Koshy) Judge Ved