Rajkamal Kore vs. The State Of Chhattisgarh
Facts
The petitioner, Rajkamal Kore, filed a writ petition before the High Court of Chhattisgarh at Bilaspur seeking directions for the payment of his salary from September 2024 onwards and for interest on delayed salary payments. The petitioner also sought to set aside an order dated 09.12.2024 passed by respondent no. 5, the Chief Medical and Health Officer, Ramgarh Mungeli. The petition was filed against various state health department officials and authorities. The petitioner's counsel later submitted that the petitioner had received salary from September 2024 to January 2025, thereby redressing his grievance.
Held
The Court noted the submission by the petitioner's counsel that the salary from September 2024 to January 2025 has been paid, thereby redressing the petitioner's grievance. As no objection was raised by the respondents to this submission, the Court found that the petition had become infructuous. The Court did not delve into the merits of the original claim or the validity of the order dated 09.12.2024 passed by respondent no. 5. The ratio decidendi is that a writ petition can be dismissed as infructuous if the petitioner's stated grievance is satisfied and the respondents do not contest this fact. The operative direction was to dismiss the petition.
Key Issues
1. Whether the petitioner's grievance regarding non-payment of salary from September 2024 onwards has been redressed, making the writ petition infructuous? The petitioner argued that his salary for the period from September 2024 to January 2025 has been paid, which addresses his primary concern regarding salary non-payment. Therefore, the petition has become infructuous. The respondents (State) did not raise any objection to the petitioner's submission that his grievance has been redressed. No specific arguments were recorded from the respondents regarding the merits of the original claim or the impugned order.
AI-generated summary — verify with the full judgment below
1
2025:CGHC:6653
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR WPS No. 466 of 2025 1 - Rajkamal Kore S/o Shri Dharmendra Kore Aged About 30 Years R/o Village- Kahadkasa, Post- Amatola, Tahsil- Ambagarh Chowki, District- Mohla- Manpur- Ambagarh Chowki (C.G.)
... Petitioner(s) versus 1 - The State Of Chhattisgarh Through The Secretary Department Of Health And Family Welfare, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur District- Raipur (C.G.). 2 - The Commissioner Directorate Health Services, Indravati Bhawan, Third Floor, Atal Nagar, Naya Raipur, District- Raipur (C.G.). 3 - The Director Directorate, Health Bhawan, Near Gst Bhawan, Atal Nagar, Naya Raipur, District- Raipur (C.G.). 4 - The Collector Mungeli, District- Mungeli (C.G.). 5 - The Chief Medical And Health Officer Ramgarh Mungeli, District- Mungeli (C.G.).
2 6 - The Block Medical Officer Community Health Centre, Lormi, District- Mungeli (C.G.). 7 - The In-Charge Rural Health Coordinator, Sub Health Centre Chhaparva Community Health Centre Lormi, District- Mungeli (C.G.).
... Respondent(s)
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