Chattisgarh High Court
Kamla Manhare vs State Of Chhattisgarh on 15 September, 2025
1
2025:CGHC:47414
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 1931 of 2022
Kamla Manhare D/o Late T.R. Manhare Aged About 62 Years Retired From
The Post Of Deputy Director , Social Welfare Department , R/o Village
Chadiya, Tahsil Kharora, District Raipur Chhattisgarh.
... Appellant
versus
1 - State Of Chhattisgarh Through Secretary , Department Of Social Welfare,
Mantralaya Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur
Chhattisgarh.
2 - Director Social Welfare Department, Mana Camp, Raipur, District Raipur
Chhattisgarh.
... Respondents
For Appellant : Mr. Malay Shrivastava, Advocate
For Res/State : Mr. Topilal Bareth, Panel Lawyer
Hon'ble Shri Justice Sachin Singh Rajput
Order on Board
15.09.2025
1. Learned counsel for the parties would submit that the issue involved
and the relief claimed in the present petition are required to be
considered by the Pension Committee.
2. This Court in the matter of W.P. No. 4642/2004 (Baijnath Mandal v. The
State of Chhattisgarh & Others) and other connected matters directed
the Committee to consider the matter of retiral dues as the disputed
question of facts were involved. The Committee was constituted by the
State Government, pursuant to the order dated 19/06/2006 passed in
W.P. No. 1961/2006 (Smt. Keja Bai Chandrakar Vs. State Government
and Others) and order dated 13/03/2008 passed in M.C.C. No. 105 of
2008 (State of Chhattisgarh & Others V. Baijnath Mandal and another).
Thus, this petition is squarely covered by the judgment and order dated
31 of January, 2008 passed in W.P. No. 4642/2004 Baijnath Mandal
(supra) as submitted by learned counsel appearing for the parties.
3. This petition is accordingly disposed of in the same terms i.e. the office
of the Advocate General is directed to send the case to the Committee,
within a period of 15 days from the date of receipt of a copy of the
petition from the petitioner and this order. The Committee shall
consider and pass a reasoned order within a further period of 3
months, in accordance with law, after affording proper opportunity of
hearing to the parties. The petitioner and the officers concerned may
file additional documents, if necessary. The entire exercise, including
retiral dues of the employee and other pensionary benefits, if any, to
the petitioner be completed within a period of three months from the
date of receipt of a copy of this order.
4. The petitioner shall supply extra copy of the petition to learned counsel
appearing for the State/respondents for forwarding the same to the
Committee.
5. Learned counsel for the petitioner would submit that liberty may be
reserved in favour of the petitioner to move a fresh writ petition if the
decision made by the Committee on any of the claim including claim for
interest is decided against the petitioner.
6. Liberty as prayed for is granted.
7. Accordingly, the writ petition stands disposed of.
Sd/-
(Sachin Singh Rajput)
Judge
AMITA Digitally signed by AMITA
DUBEY
DUBEY Date: 2025.09.17 11:53:15
+0530
