Hem Lal Sahu vs State Of Chhattisgarh And Ors

P. Sam Koshy, J

Ignoring the default pointed out by the Registry, matter is heard finally and disposed off at motion stage.

Counsel for the petitioner submits that the present writ petition is covered by the order passed by this Court in the case of Shabnum Khatun v. State of Chhattisgarh & Ors in WPS No. 6147/2018.

Present is a second round of litigation. The petitioner earlier also filed a writ petition that is WPS No. 3776/2018 and this Court on 18/05/2018 directed the petitioner to make a representation to the authorities concerned who in turn would decide the case of the petitioner in accordance with the rules.

Counsel for the petitioner submits that the representation of the petitioner in between has till date not been decided and meanwhile this Court on identical set of facts in the case of Shabnam Khatun(Supra) already decided the matter wherein it has been held that the past service of the petitioner in the previous department would also be counted for the purpose of seniority and pension and also for counting the service of for grant of time pay scale etc.

In view of the aforesaid contentions made by the counsel for the petitioner, this Court is of the opinion that firstly since the representation earlier made has not been decided. Secondly, since this Court has already taken a decision in the case of Shabnam Khatun(Supra), let concerned authorities verify the facts of the case with the order passed by this Court in the case of Shabnam Khatun, subject to the petitioner being found identically placed then appropriate relief be granted to the petitioner.

Writ petition accordingly stands disposed off.