AI Structured Summary
Not yet generated for this judgment
Judgment
Hon’ble Shri Bibhu Datta Guru, Judge
By the present writ petition, the petitioner seeks a limited prayer of a direction to the respondent authorities to consider her grievance and decide her representation dated 15.07.2026 (Annexure P/4), pending before the respondent No.3.
Learned counsel appearing for the petitioner submits that the petitioner was duly appointed on compassionate grounds in the respondent department on 09.01.2004, prior to the introduction of the New Contributory Pension Scheme. By referring to the notification dated 27.10.2004 (Annexure P/2), whereby the State introduced the New Contributory Pension Scheme, he submits that the said scheme was to be implemented with effect from 01.11.2004. He further submits that, since the petitioner was appointed in January 2004, prior to the issuance of the said notification and the implementation of the scheme, the same is not applicable to the petitioner. He, therefore, prays that the present petition be disposed of with a direction to respondent No. 3 to consider the petitioner’s pending representation dated 15.07.2026 (Annexure P/4), raising her objection, in accordance with law.
Learned counsel appearing for the respondents/ CSPDCL submits that if the representation (Annexure P-4) of the petitioner is still pending consideration, the same shall be considered and decided, in accordance with law, within the stipulated period.
I have heard learned counsel for the parties and perused the material available on record.
Considering the limited prayer made by learned counsel for the petitioner and taking into account the submission made by learned counsel for the respondents, this writ petition is disposed of with a direction to the respondent authorities particularly the respondent No.3/ Chief Engineer, CSPDCL, to consider and decide the pending representation dated 15.07.2026 (Annexure P-4) submitted by the petitioner, strictly in accordance with law, preferably within a period of 45 days from the date of receipt of a copy of this order.
With the aforesaid direction, the writ petition stands disposed of.