Kiran Verma vs State Of Chhattisgarh
2023 Latest Caselaw 720 Chatt

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                                                                    NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                    Writ Petition (PIL) No. 14 of 2023

Kiran Verma, D/o Shri Raj Kishor Verma, aged about 26 years, R/o
House No. 143, Road No. 03, Sector No. 01, Professor Colony, Raipur,
District : Raipur (C.G.)

                                                            ---- Petitioner

                                 Versus

1.   State of Chhattisgarh Through The Chief Secretary, Mahanadi
     Bhawan, New Mantralaya, Atal Nagar, Naya Raipur, District Raipur
     (C.G.)

2.   The Secretary, General Administration Department, Government of
     Chhattisgarh, Mahanadi Bhawan, New Mantralaya, Atal Nagar,
     Naya Raipur, District Raipur (C.G.)

3.   The Secretary, Department of Finance, Government of
     Chhattisgarh, Mahanadi Bhawan, New Mantralaya, Atal Nagar,
     Naya Raipur, District Raipur (C.G.)

                                                         ---- Respondents

(Cause-title taken from Case Information System)

For Petitioner : Mr. R.S. Patel, Advocate. For Respondents : Mr. H.S. Ahluwalia, Deputy Advocate General.

Hon'ble Shri Arup Kumar Goswami, Chief Justice Hon'ble Smt. Rajani Dubey, Judge

Judgment on Board Per Arup Kumar Goswami, Chief Justice

03.02.2023

Heard Mr. R.S. Patel, learned counsel for the petitioner. Also heard

Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for the

respondents.

2. This petition styled as a public interest litigation is filed with the

following prayers:

"10.1 That, this Hon'ble Court may kindly be pleased to

issue appropriate writ and direct the respondent authorities to

amend the circular no./b.25/11/97/PWC/4, dated 27.02.1997

(Annexure P/4) to the extent that it provide the benefit of family

pension to the Married Handicapped/Disable Daughters, in

the interest of justice.

10.2 That, this Hon'ble Court may kindly be pleased to

issue appropriate writ and direct the respondents to amend the

Rule 47 of the Chhattisgarh Civil Services (Pension) Rules,

1976 to the extent that it provide the benefit of family pension to

the Married Handicapped Daughter AND also direct to issue

the circular in this regard by amending it as 'daughters' instead

of 'unmarried daughter', in the interest of justice.

10.3 Any other relief which the Hon'ble Court deems fit

and proper under the facts and circumstances may also be

provided to the public at large."

3. The petitioner's sister, namely, Ku. Kalpana Verma, according to

own averment of the petitioner is "90% handicapped person (deaf and

dumb)". Father of the petitioner is a State Government employee and

working as Senior Grade Traverser in the office of the Collector, Land

Records, Raipur and he had submitted representation on 20.12.2021,

amongst others, to the Chief Secretary, on this subject.

4. A perusal of the above would go to show that there is a personal

interest involved in this case, and therefore, we are not inclined to

entertain this public interest litigation.

5. Without expressing any opinion on the merits of the case, this

petition is disposed of reserving liberty to the petitioner to file a writ

petition, if so advised.

                          Sd/-                                       Sd/-
                  (Arup Kumar Goswami)                          (Rajani Dubey)
                       Chief Justice                                Judge




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