Girwar Prasad Singh vs State Of Chhattisgarh

Learned Counsels appearing for the respective parties submit that the issue involved in the present Writ Petition is covered by the decision rendered by this Court in the case of “Avinesh Kumar Namdev & Others Vs. State of Chhattisgarh & Others” decided on 4.10.2021 in W.P.(S) No.5328/2021 wherein it has been observed by this Court in Para-5 & 6 which for ready reference are reproduced herein below :-

“5. Given the limited grievance that the petitioners have i.e. for clearance of the arrears of payment at the earliest and considering the fact that it is almost 10 months now that the decision of the respondents Annexure P/3 was taken on 22.12.2020, ends of justice would serve if the writ petition at this juncture disposed of directing the respondents to ensure that the entire arrears of payment payable to the petitioners are cleared at the earliest preferably within a period of 4 months from the date of receipt of the copy of this order, failing which the entire amount shall carry interest @ 10% p.a. from the date of order Annexure P/3 dated 22.12.2020 till the actual date of payment is made.

With the aforesaid observations, the present writ petition stands disposed of.”

Accepting the submissions of learned Counsels for the parties, the present Writ Petition also deserves to be and is accordingly disposed of in terms of Para-5 & 6 reproduced hereinabove, in the case of “Avinesh Kumar Namdev” (supra).

Writ Petition accordingly stands disposed of. No order as to cost (s).