Teshudhar Singh Kashyap vs State Of Chhattisgarh And Ors
2022 Latest Caselaw 2419 Chatt

                                                            1


                                                                                               NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR
                                            WPS No. 1102 of 2013
                     Teshudhar Singh Kashyap S/o Lt Loknath Kasyap Aged About 44 Years R/o Vill
                     And Post Sankara, Tah Nagari, Thana Sihava, Distt Dhamtari, Cg, Chhattisgarh
                                                                                    ---- Petitioner
                                                       Versus
                  1. State Of Chhattisgarh And Ors S/o Through Secretary, Panchayat And Rural
                     Development Deptt, Dks Bhawan, Mantralaya, Raipur, Distt Raipur,c G,
                     Chhattisgarh
                  2. Secretary General Adminsitration Deptt, Dks Bhawan, Mantralaya Raipur, Distt
                     Raipur, Cg, District : Raipur, Chhattisgarh
                  3. Chief Engineer Rural Engineering Services, Office Of Development
                     Commissiner, Raipur, Distt Raipur, Cg, District : Raipur, Chhattisgarh
                                                                                 ---- Respondents

For Petitioner : Ms. Diksha Gouraha, Advocate For State : Mr. Anshuman Shrivastava, PL

Hon'ble Mr. Justice P. Sam Koshy Order on Board

12/04/2022

1. Counsel for the parties submit that issue involved in the present writ

petition has already been heard and decided by this Court in bunch of writ

petitions leading of which being WPS 1098/2013 which stood decided

vide order dated 21.06.2016.

2. All those writ petitions stood dismissed.

3. Given the fact that identical matters have already been dismissed by this

Court, the present writ petition also stands covered by the judgment of

this court in WPS 1098/2013 and connected writ petitions decided on

21.06.2016. As a consequence the present writ petition also stands

dismissed in similar terms.

Sd/-

(P. Sam Koshy) Judge Rohit