P. Sam Koshy, J
1. The prayer made by the petitioner in the instant Writ Petition is for issuance of direction to the respondents to grant pensionary benefits to the
petitioner by taking into account the service rendered by him prior to his services being regularized with the State Government i.e. the period of
service rendered by him as a Daily Wage Worker.
2. The counsel for the petitioner played heavy reliance on the circular dated 26/05/2018 issued by the Finance Department, Government of
Chhattisgarh in this regard.
3. Considering the limited grievance of the petitioner, this Court does not intend to keep the Writ Petition pending, rather ends of justice would meet if
the Writ Petition is disposed off with a direction to the respondent No.1 to take a decision in respect of the claim of the petitioner. That while doing so,
the respondent No.1 may also call in for any other circulars which are applicable so far as the Daily Wage Worker are concerned, issued by the
Finance Department pertaining to the subject matter.
4. Let an appropriate decision be taken in this regard within a period of 90 days from today.
5. The Writ Petition accordingly stands allowed and disposed off.