Chattisgarh High Court
Sarthi Karkare vs State Of Chhattisgarh on 1 September, 2021
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 4586 of 2021
1. Sarthi Karkare, S/o Late Shri C.G. Karkare, Aged About 59 Years
Address - C-68, Htpp, Korba (West), District - Korba Chhattisgarh.
2. Yudhisthir P. Chandorikar, S/o Shri P.D. Chandorikar, Aged About 61
Years Address - B-23, Htpp, Korba (West), District - Korba
Chhattisgarh
3. M.L. Sahu, S/o Shri M.R. Sahu, Aged About 61 Years Address - Nc-
212, Cseb, Korba (East), District - Korba Chhattisgarh
4. Rajendra Kumar Agrawal, S/o Late Shri K.L. Agrawal, Aged About 53
Years Address - Nc-206, Cseb, Korba (East), District - Korba
Chhattisgarh
5. K.L. Kashyap, S/o Late Shri C.L. Kashyap, Aged About 61 Years
Address - Nc-79, Cseb, Korba (East), District - Korba Chhattisgarh
6. Girish V. Deshmukh, S/o Late Shri V.G. Deshmukh, Aged About 61
Years Address - Nc-86, Cseb, Korba (East), 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, Dangniya -
Raipur, District - Raipur Chhattisgarh
3. General Manager (H R), Chhattisgarh State Power Holding Company,
Dangniya - Raipur, District - Raipur Chhattisgarh
4. Chief Engineer (H R), Chhattisgarh Power Generation Company,
Dangniya - Raipur, District - Raipur Chhattisgarh
5. Chief Engineer (Generation), Chhattisgarh Power Generation
Company, Dangniya - Raipur, District - Raipur Chhattisgarh
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6. Board Of Director, Chhattisgarh Power Generation Company,
Dangniya - Raipur, District - Raipur Chhattisgarh
----Respondents
For Petitioners : Mr. Faisal Akhtar, Advocate
For State : Mr. Subham Verma, Panel Lawyer
Hon'ble Shri Justice P. Sam Koshy
Order on Board
01/09/2021
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 petitioner 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
Ved
