Daya Ram Kumhar vs Chairman Cum Managing Director
2021 Latest Caselaw 2893 Chatt

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                                                                                NAFR



                HIGH COURT OF CHHATTISGARH, BILASPUR


                          Writ Appeal No. 353 of 2020


1. Daya Ram Kumhar S/o Shri Muniya Kumar Aged About 44 Years Posted As
   Foreman R/o Qr. No. 57, Rajgamar Colliery Post Rajgamar Korba East, Tahsil
   And District Korba Chhattisgarh.
2. Firatram S/o Dhanshay Aged About 50 Years Post Clipman R/o Qr. No. Dm 69,
   Rajgamar Colliery, Post Rajgamar Korba East, Tahsil And District Korba
   Chhattisgarh.
3. Shankerlal S/o Sadhram Aged About 46 Years Post Support Mistri , R/o Qr. No.
   M 840, Ompur Colliery, Post Rajgamar Korba East, Tahsil And District Korba
   Chhattisgarh.
4. Amarnath S/o Kaleshwar Aged About 51 Years Post Fitter, R/o Qr. No. M/304,
   Ompur Rajgamar Colliery , Post Rajgamar Korba East , Tahsil And District Korba
   Chhattisgarh.
                                                                       ---- Appellants


                                     Versus


1. Chairman Cum Managing Director SECL, South Eastern Coalfields Limited Head
   Office, Sipat Road Bilaspur , Police Station Sarkanda , Bilaspur , District Bilaspur
   Chhattisgarh.
2. Chief General Manager SECL Korba, Area (East), G.M. Office, Korba (East),
   District Korba Chhattisgarh.
3. Chief Personnel Manager SECL , Korba, Korba Area (East), G.M. Office , Korba
   (East) District Korba Chhattisgarh.
4. Chief Finance Manager SECL , Korba, G.M. Office , Korba East District Korba
   Chhattisgarh.
5. Sub Area Manager Rajgamar, SECL Post Rajgamar, Korba (East), District Korba
   Chhattisgarh.
6. Sub Area Manager SECL, Dhelwadih, Post Dhelwadih, Korba (West), District
   Korba Chhattisgarh.
                                                                    ---- Respondents


                (Cause Title taken from Case Information System)



For Appellant                 : Mr. S.V.Purohit, Advocate.
For Respondents               : Mr. Adil Minhaj, Advocate.
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                         Hon'ble Shri Arup Kumar Goswami, Chief Justice
                                  Hon'ble Shri Sanjay K. Agrawal, J.

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

26/10/2021

Heard Mr. S.V.Purohit, learned counsel for the appellants as well as Shri

Adil Minhaj, learned counsel for the respondents.

2. This appeal is presented against an order dated 10.01.2020 passed by the

learned Single Judge in Writ Petition (S) No. 1659 of 2013, whereby, the writ petition

in which a prayer was made to direct the respondents to release travelling allowance

to the petitioners, was dismissed.

3. Writ Petition (S) No. 1659 of 2013 was filed by 18 writ petitioners. The

present appeal is filed by four of the writ petitioners in Writ Petition (S) No. 1659 of

2013.

4. It has been brought to our notice that assailing the very same judgment as

is impugned in the present appeal, a writ appeal, registered as Writ Appeal No. 308

of 2020, was presented by 12 of the writ petitioners and this Court, by an order

dated 13.07.2020, finding no merit, had dismissed the said writ appeal.

5. We have perused the order passed by this Court in Writ Appeal No. 308

of 2020.

6. This appeal is dismissed in terms of the order dated 13.07.2020 passed

in Writ Appeal No. 308 of 2020.

                    Sd/-                                                Sd/-
            (Arup Kumar Goswami)                                  (Sanjay K. Agrawal)
               CHIEF JUSTICE                                            JUDGE
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