JEEVAN PRASAD RATHIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) In the petition, it has been stated that petitioners are entitled for payment of Gratuity, Provident Fund, Pension, Travelling Allowance, Dearness Allowance, Medical, Accommodation and Project Allowance etc., which have been provided to other employees of Janpad Panchayat and Zila Panchayat. According to the petitioners, various representations have been made but none of the representations have been decided.

(3.) Rule 12 of the Rules of 2012 provides as under:-