Smt. Neera Verma vs State Of Chhattisgarh
2025 Latest Caselaw 1498 Chatt

Chattisgarh High Court

Smt. Neera Verma vs State Of Chhattisgarh on 28 January, 2025

                                                         1




                                                                         2025:CGHC:5026


                                                                                      NAFR

        Digitally
        signed by
                               HIGH COURT OF CHHATTISGARH AT BILASPUR
        RAVI
RAVI    SHANKAR
SHANKAR MANDAVI
MANDAVI Date:
        2025.01.30
        11:10:52
        +0530

                                              WPS No. 734 of 2025

                     1 - Smt. Neera Verma W/o Late Manohar Lal Verma Aged About 57
                     Years R/o House No. 71, Near Bus Stand, Mungesar Road, In Front Of
                     School, Tahsil And Police Station - Mandir Hasoud, District - Raipur
                     (C.G.).
                                                                                 ... Petitioner
                                                      versus


                     1 - State Of Chhattisgarh Through Its Secretary, Department Of School
                     Education, Mahanadi Bhawan, Mantralay, Police Station And Post -
                     Rakhi, Atal Nagar, Nawa Raipur, District - Raipur (C.G.).

                     2 - Director, Directorate Of Public Education, Indravati Bhawan, Police
                     Station And Post - Rakhi, Atal Nagar, Nawa Raipur, District Raipur
                     (C.G.).

                     3 - District Education Officer (Deo), Office Of District Education Officer
                     (Deo), Raipur, Distt. Raipur (C.G.).
                                                                            ... Respondent(s)

(Cause-title taken from Case Information System) For Petitioner : Mr. Abhishek Pandey, Advocate For State/Respondent/s : Ms. Poorva Tiwari, Panel Lawyer

Hon'ble Shri Justice Amitendra Kishore Prasad

Order on Board

28/01/2025

1. Heard Mr. Abhishek Pandey, learned counsel for the petitioner.

Also heard Ms. Poorva Tiwari, learned Panel Lawyer for the

State/respondent/s.

2. By this petition the petitioner prays for following relief/s :

"(i) That, this Hon'ble Court may kindly be pleased to direct respondent No.1/Secreatary/ Department of School Education, Raipur to decide the service appeal of the petitioner dated 15.10.2024 (Annexure P/5) according to judgment of the Hon'ble Supreme Court in Ramlal Vs. State of Rajasthan and also according to order dated 24.4.2024 passed by this Hon'ble Court in WPS No.2412/2021, for reinstatement of services of the petition's husband.

(ii) That this Hon'ble Court may further be pleased to direct respondents to give suitable compensation to the petitioner for the mental trauma and agony, harassment and hardships suffered by her as also cost of the litigation."

3. Learned counsel for the petitioner submits that the

petitioner/widow of the deceased employee has filed this petition

with a limited prayer that after order of termination the employee

has expired and the widow of the deceased employee has moved

an appeal against the termination of her deceased husband.

Learned counsel for the petitioner submits that the authorities

concerned may be directed to decide this appeal so that she may

get the fruits of her husband service benefits.

4. Learned State counsel appearing in this case submits that they

will decide her appeal within 30 days from the date of receipt of

the copy of this order.

5. Considering the aforesaid aspect of the matter, the respondents

are directed to decide the appeal preferred by the petitioner within

30 days from the date of receipt of the copy of this order.

6. Accordingly, with this observation/s and direction/s this petition is

disposed of.

Sd/-

(Amitendra Kishore Prasad) Judge

Ravi Mandavi