Ravindra Kumar Mishra vs State Of Chhattisgarh
2025 Latest Caselaw 1801 Chatt

Chattisgarh High Court

Ravindra Kumar Mishra vs State Of Chhattisgarh on 6 February, 2025

                                          1




                                                                  2025:CGHC:6829
                                                                            NAFR
             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                 WPS No. 1058 of 2025

1 - Ravindra Kumar Mishra S/o Late Shri B.L. Mishra Aged About 64 Years Retired
From The Post Of Assistant Director, Physical Education, Pt. Ravishankar Shukla
University, Raipur, R/o H-Ii, No.08, Sector-03, Pt. Deendayal Upadhyay Nagar,
Raipur, District Raipur (C.G.)
                                                                    ... Petitioner(s)
                                       versus
1 - State Of Chhattisgarh Through Secretary, Department Of Higher Education,
Mahanadi Bhawan, Mantralaya Atal Nagar, Nawa Raipur, District Raipur (C.G.)
2 - Commissioner Higher Education, Govt. Of Chhattisgarh, Raipur, District Raipur
(C.G.)
3 - Pt. Ravishankar Shukla University Through Its Registrar, Raipur, District Raipur
(C.G.)
                                                              ... Respondent(s)

(Cause-title taken from Case Information System) For Petitioner(s) : Mr. Manish Upadhyay, Advocate For State/Respondent(s) : Mr. Sabyasachi Choubey, Panel Lawyer

Hon'ble Shri Justice Amitendra Kishore Prasad Order on Board

06/02/2025

1. Heard Shri Manish Upadhyay, learned counsel for the petitioner,

Shri Sabyasachi Choubey, Panel Lawyer for the State and Shri

Neeraj Choubey, learned counsel for respondent No.3.

2. At the very outset, learned counsel for the petitioner submits that

identical petitions have been decided by this Court on 16/12/2024

in a batch of petitions leading case bearing WPS No.4812/2024,

as such this petition can be disposed of in the terms of the order

passed in aforesaid petition to which the learned counsel for the

respondents have not disputed.

3. In WPS No.4812/2024 this Court after appreciating the

submission made by the respective parties disposed of the said

writ petition along with other connected matters by observing

thus:-

"Taking into consideration the submission made by learned counsel for respective parties, these petitions at this juncture are disposed of directing respondent No.1 to take decision on recommendation made by respondent No.3/Registrar of the University dated 15/05/2023 with respect to granting benefit of 7th Pay Scale in pension payable to the petitioners, preferably within a period 120 days from the date of receipt of copy of this order. The authority concerned is also directed to keep in mind the judgment passed by the co-ordinate Bench of this Court in W.P.(S) No.196/2011, parties being Santosh Kumar Upadhyay 3 & Others vs. State of Chhattisgarh and Others."

4. In view of the above, present petition is also disposed of in terms

of the order passed in WPS No.4812/2024 and other connected

matters.

Sd/-

(Amitendra Kishore Prasad) SHAYNA KADRI Digitally

Judge signed by SHAYNA KADRI

Shayna