Gajendra Prasad Sharma vs State Of Chhattisgarh
2022 Latest Caselaw 1221 Chatt

                                                     1


                                                                                             NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR
                                     WPS No. 1110 of 2022
             Gajendra Prasad Sharma S/o Late Shri Lalji Sharma Aged About 65 Years R/o
             Village New Chandaniyapara District Janjgir Champa, Chhattisgarh, District :
             Janjgir-Champa, Chhattisgarh
                                                                                   ---- Petitioner
                                                Versus
          1. State Of Chhattisgarh Through The Secretary Irrigation Department Mahanadi
             Bhawan, Mantralaya, Atal Nagar, Nawa Raipur District Raipur, Chhattisgarh
          2. The Chief Engineer Irrigation Department, Minimata (Hasdeo) Bango Project
             Bilaspur, District Bilaspur, Chhattisgarh, District : Bilaspur, Chhattisgarh
          3. The Superintending Engineer Kelo Project Circle Kharsiya District Raigarh,
             Chhattisgarh, District : Raigarh, Chhattisgarh
          4. The Executive Engineer, Minimata (Hasdeo) Bango Canal Division-5, Kharsiya
             District- Raigarh, Chhattisgarh, District : Raigarh, Chhattisgarh
          5. The Joint Director Treasury Account And Pension Bilaspur, District Bilaspur,
             Chhattisgarh, District : Bilaspur, Chhattisgarh
                                                                                 ---- Respondents

     For Petitioner                              :       Mr. V. K. Pandey, Advocate
     For State                                   :       Mr. Avinash Singh, PL


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

09/03/2022

1. Learned counsel for the petitioners submits that the petitioner is entitled

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

08.08.2018 (Annexure P-1) as he has 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

08.08.2018 according to that since the petitioner has completed 30 years

of service, he 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 petitioner may be granted

liberty to make representation to consider the case of the petitioner 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 petitioner, the petitioner is

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 Rohit