Girdharilal Verma And Ors vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

The prayer made by the petitioners in the instant Writ Petition is for issuance of direction to the respondents to grant pensionary benefits to the

petitioners by taking into account the service rendered by them prior to their services being regularized with the State Government i.e. the period of

service rendered by them as a Daily Wage Worker.

The counsel for the petitioners placed heavy reliance on the circular dated 26/05/2018 and 23/08/2018 issued by the Finance Department,

Government of Chhattisgarh in this regard whereby the State has accepted the fact that past service rendered by daily wage employees who have

subsequently been regularized in the Govt. department, their past service rendered as daily wage employee would be considered for the purpose of

granting pensionary benefit.

Considering the limited grievance of the petitioner, this Court does not intend to keep the Writ Petition pending, rather ends of justice would meet if

the Writ Petition is disposed off with a direction to the respondent No.1 to take a decision in respect of the claim of the petitioners and issue

appropriate orders to the concerned department in this regard. That while doing so, the respondent No.1 may also call in for any other circulars which

are applicable so far as the Daily Wage Worker are concerned, issued by the Finance Department pertaining to the subject matter.

Let an appropriate decision be taken in this regard within a period of 90 days from today.

The Writ Petition accordingly stands allowed and disposed off.