Ram Das Anant vs. State Of Chhattisgarh

Facts

The petitioner, Ram Das Anant, a retired Excise Sub Inspector, filed a writ petition seeking the release of his gratuity along with interest. The petition was filed against the State of Chhattisgarh and various excise and treasury officials. The petitioner's grievance was that his gratuity had not been released. During the pendency of the petition, the petitioner's counsel informed the Court that the entire amount of gratuity payable to the petitioner had been released and paid. Consequently, the petitioner stated that he had no further grievance and did not wish to pursue the petition.

Held

The Court noted that the petitioner's counsel had submitted that the entire amount of gratuity payable to the petitioner had been released and paid. In light of this submission, the petitioner stated that he had no subsisting grievance and did not wish to pursue the petition further. The respondents did not raise any objection to this development. Therefore, the Court found that the writ petition had become infructuous. The Court accordingly dismissed the writ petition as having become infructuous, as the relief sought by the petitioner had already been granted.

Key Issues

1. Whether the petitioner is entitled to the release of his gratuity with interest, as per applicable service rules and regulations? 2. Whether the present writ petition has become infructuous due to the subsequent release and payment of the petitioner's gratuity? The petitioner argued that he was entitled to his full gratuity and interest, as per the terms of his service. The respondents, the State of Chhattisgarh and its officials, did not raise any objection to the petitioner's claim or the subsequent development. The primary issue before the Court was to determine the appropriate course of action given that the relief sought by the petitioner had already been granted.