Chattisgarh High Court
M. K. Singhai vs State Of Chhattisgarh on 6 October, 2021
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 5587 of 2021
1. M. K. Singhai S/o Shri K. C Singhai Aged About 60 Years R/o C/146, H T P
S Colony Vidyut Nagar Korba (West), District Korba Chhattisgarh
2. B. D. Dhanwani S/o Late K. G. Dhanwani Aged About 61 Years R/o C/175 H
T P S Colony Korba (West), District Korba Chhattisgarh.
3. Narendra Kumar Jain S/o Late Shri G. C. Jain Aged About 60 Years R/o
C/122 H T P S Colony Korba (West) District- Korba Chhattisgarh.
4. Sheikh Rahim Bux S/o Late Hussain Bux Aged About 59 Years R/o Q. No.
C/164, H T P S Colony Korba (West) District- Korba Chhattisgarh.
5. Shashi Bhushan Tiwari S/o Shri H. M. Tiwari Aged About 59 Years R/o Sr. M
I G- 43 Nehru Nagar Korba (East), District- Korba Chhattisgarh.
6. C. S. Gurjar S/o Late Shri Vasant Rao Gurjar Aged About 60 Years R/o
Nb/19, A B Type Colony Korba (East), District Korba Chhattisgarh.
7. K. K. Nema S/o Late Shri Sambhu Dayal Nema Aged About 60 Years R/o B-
31 H T P S Colony Vidyut Nagar- Korba, District Korba Chhattisgarh.
---- Petitioners
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Energy,
Mantralaya- Mahanadi Bhawan, Naya Raipur, District- Raipur Chhattisgarh
2. Chairman Chhattisgarh Power Generation Company, Danganiya - Raipur,
District Raipur (Chhattisgarh)
3. General Manager (Hr) Chhattisgarh State Power Holding Company,
Danganiya - Raipur, District - Raipur (Chhattisgarh)
4. Chief Engineer (Hr), Chhattisgarh Power Generation Company, Danganiya -
Raipur, District - Raipur (Chhattisgarh)
5. Chief Engineer (Generation) Chhattisgarh Power Generation Company,
Danganiya - Raipur, District - Raipur (Chhattisgarh)
6. Board Of Director, Chhattisgarh Power Generation Company, Danganiya -
Raipur, District - Raipur (Chhattisgarh)
---- Respondents
For Petitioners : Mr. Faisal Akhtar, Advocate
For State : Mr. Ishan Verma, Panel Lawyer
Hon'ble Shri Justice P. Sam Koshy
Order on Board
06/10/2021
1. Considering the fact that a similar writ petition was already disposed of
by this Court in identical set of facts on 06.08.2021 in WPS No.
4050/2021, the present writ petition also is being disposed at
admission stage.
2. The petitioner makes a request seeking permission to represent
before the respondents authorities for ventilating his grievances for
grant of proper seniority to the petitioners from the initial date of
promotion as an Assistant Engineer keeping in view the judgment
rendered by the Madhya Pradesh High Court in a bunch of writ
petitions of similar nature, the leading of which being WPS No.
10339/2011 and for grant of benefits at par with what has been
granted to those petitioners in the Madhya Pradesh.
3. To the limited relief sought for, the writ petition at this juncture stands
disposed of directing the respondent no.2 to 6 to take appropriate
decision on the claim of the petitioners for grant of seniority on the
post of Assistant Engineer and the consequential reliefs for further
promotion in terms of the order passed by the Madhya Pradesh High
Court in an identical set of bunch of writ petitions decided in respect of
counter parts of petitioner working in the State of Madhya Pradesh
under the M.P. Power Holding Company.
4. In addition, the petitioners are also permitted to make fresh
representation supported with all relevant records or documents.
5. Respondent authority i.e. respondent no.2 to 6 are expected to take a
decision on the representation of the petitioners at the earliest
preferably within a period of three months from the date of receipt of
representation of the petitioners.
6. With the aforesaid observations and directions, the present writ
petition stands disposed of.
Sd/-
(P. Sam Koshy)
Judge
Rohit
