ASHOK KUMAR CHHAJED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed claiming for the following reliefs:

(2.) The facts of the case are that the petitioner was working under the respondent no.3 as an Executive Engineer-cum-Research Officer. The petitioner stood retired from service w.e.f. 31/8/2020. Though the petitioner stood retired from service on 31/8/2020, for a period over one year the retiral dues including that of pension were not settled which led to the filing of the present writ petition.

(3.) The present writ petition was filed as early as on 21/12/2021. Immediately upon the notices being issued by this Court on 3/1/2022 calling upon an affidavit of the respondent no.3 in this regard, it appears that the respondents promptly came into action and the retiral dues were processed and paid to the petitioner on 25/1/2022.