Chattisgarh High Court
Dr. S.K.B. Patil vs State Of Chhattisgarh on 17 July, 2025
1
Digitally
REKHA signed by
SINGH REKHA
SINGH
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 530 of 2021
1 - Dr. S.K.B. Patil S/o Dr. Baburao Namuji Patil Aged About 70 Years Residing At
Flat No. 311-312, Shiddha Shikhar Apartment, Ring Road No. 2, Narmada Nagar,
District Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Its Secretary, Department Of Medical Education,
Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, Raipur, District Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
2 - Director Medical Education, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal
Nagar Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
3 - Dean Chhattisgarh Institute Of Medical Sciences, Sadar Bazaar Rd Dabripara
Sardar Vallabh Bhai Patel Hospital, Bilaspur Chhattisgarh., District : Bilaspur,
Chhattisgarh
4 - Divisional Joint Director Treasury Account And Pension, Bilaspur, Chhattisgarh.,
District : Bilaspur, Chhattisgarh
... Respondents
For Petitioner : Mr. Rahul Ambast, Advocate holding the brief
of Mr. Aman Pandey, Advocate
For State : Mr. Shubham Bajpayee, Panel Lawyer
Hon'ble Shri Justice Rakesh Mohan Pandey
Judgment On Board
17.07.2025
1. The petitioner has filed this petition seeking the following relief(s):-
"10.1 It is prayed that this Hon'ble Court may kindly be pleased to call
for the entire records pertaining to the case of the petitioner, in
pursuance of the communication by Divisional Joint Director, Treasury
Account and Pension dated 26.05.2015.
10.2 Issue a writ of mandamus to direct the Respondents to release
the held up pension, gratuity, encashment of earned leaves and other
post retirement benefits for which the Petitioner is eligible for, with
immediate effect.
10.3 Any other relief/reliefs, which this Hon'ble Court may think fit and
proper in the facts and circumstances of the case, with cost of the
petition, may also please be granted to the Petitioner."
2. Mr. Bajpayee, learned Panel Lawyer appearing for the State would
submit that an affidavit has been filed by the competent authority,
wherein, it is stated that except the amount of gratuity, rest part of the
retiral dues has already been paid to the petitioner. He would further
submit that the amount of gratuity would be paid to the petitioner at the
earliest and process in this regard has been initiated. It is also informed
by Mr. Bajpayee that there is no dispute with regard to entitlement of
the petitioner to the amount of gratuity.
3. Heard.
4. Taking into consideration the submissions made by Mr. Bajpayee and
the contents of affidavit filed by the Associate Professor, Department of
Anatomy, CIMS, Bilaspur (C.G.) this petition is disposed of with a
direction to the competent authority to make payment of gratuity within
a period of 60 days from today.
5. With the aforesaid observation(s)/direction(s), the present petition is
disposed of.
Sd/-
(Rakesh Mohan Pandey)
JUDGE
Rekha
