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Judgment
6 paragraphs · 183 wordsP. Sam Koshy, J
The grievance raised by the petitioner in the present Writ Petition is the non- consideration of the past service rendered by him prior to his regularization in service for the purpose of grant of pension and pensionary benefits.
A Division Bench of this High Court so far as counting past service is concerned has already taken a decision in the case of Lakhanram Sahu & Ors. v. State of C.G. & Ors. decided on 26.2.2015 in Writ Appeal No. 281 of 2013.
Moreover, the Department of Finance, Government of Chhattisgarh also has in the recent past issued a couple of circulars whereby they have ordered for taking the past service also into consideration for quantifying the pension and pensionary benefits.
Let the petitioner's case also be considered by respondents No. 2 & 3 at the earliest preferably within a period of three months from the date of receipt of certified copy of this order taking into consideration the recent circulars of the State Government in this regard.
The writ petition accordingly stands disposed of.