Kishor Singh Thakur vs State Of Chhattisgarh
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Chattisgarh High Court

Kishor Singh Thakur vs State Of Chhattisgarh on 24 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:21057




                                                                 Page 1 of 2

                                                                     NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                        WPS No. 3237 of 2024
1.      Kishor Singh Thakur S/o Late Shri Darshan Singh Thakur Aged
        About 66 Years R/o Newra, Bilaspur District Bilaspur
        Chhattisgarh.
2.      Ramji Sahu S/o Late Shri Fagua, Aged About 68 Years R/o
        Village Siltara, District : Mungeli, Chhattisgarh
3.      Shatruhan Prasad Sahu S/o Late Shri Sukhram Prasad Sahu,
        Aged About 62 Years R/o Village And Post Office Siltara, Tahsil
        Takhatpur, District Bilaspur Chhattisgarh.
4.      Chhedu Ram S/o Late Shri Sevaram Dhruw, Aged About 63
        Years R/o Khurdur, Ranisagar, P.O. Kota, District Bilaspur
        Chhattisgarh.
5.      Buddhuram Yadav S/o Late Shri Shiva Yadav Aged About 67
        Years R/o Village Binouri, P.O. Kathakoni, Bilaspur District
        Bilaspur Chhattisgarh.
6.      Smt. Fulkunvar Sonwani S/o Shri Sadhuram Sonwani, Aged
        About 68 Years R/o Ward No. 11, Basti Kathakoni, P.O.
        Kathakoni District Bilaspur Chhattisgarh.
7.      Ramnath Sahu S/o Late Shri Shiva, Aged About 62 Years R/o
        Village Navalpur, P.O. Kotari, Tahsil Lormi, District Mungeli,
        Chhattisgarh.
                                                             ---- Petitioner
                                  Versus
1.      State Of Chhattisgarh Through Secretary, Department Of Public
        Works, Mahanadi Bhawan, Mantralaya, Naya Raipur
2.      Engineer In Chief, Public Works Department, Indrawati Bhawan,
        New Raipur, District : Raipur, Chhattisgarh
3.      Executive Engineer, Public Works Department, Division, No. 2
        Bilaspur District Bilaspur Chhattisgarh.
4.      Joint Director Treasury, Account And Pension, Bilaspur District
        Bilaspur Chhattisgarh.
                                                          ---- Respondents

For Petitioner : Mr. Mayank Kumar, Advocate. For State : Mr. Aman Tamboli, Panel Lawyer.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 24.06.2024

1. The issue involved in this writ petition has already been decided by this Court in case of Faguvaram Patel & Ohers Vs. State of Neutral Citation 2024:CGHC:21057

Chhattisgarh [WPS No. 3870 of 2021 (decided on 30.09.2022].

2. In view of the above, the instant writ petition also deserves to be disposed of in terms of the judgment passed by this Court in case of Faguvaram Patel (supra).

3. Accordingly, the writ petition (s) stands disposed of.

Sd/-

(Narendra Kumar Vyas) Judge Arun