Dinesh Kumar Chauhan vs State Of Chhattisgarh
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Chattisgarh High Court

Dinesh Kumar Chauhan vs State Of Chhattisgarh on 24 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

       Neutral Citation
       2024:CGHC:21063




                                                                           Page 1 of 2

                                                                              NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                                  WPS No. 3261 of 2024
       1. Dinesh Kumar Chauhan S/o Shri Baijnath Chauhan, Aged About 63
             Years Retired Sthal Sahayak At Executive Engineer Hasdeo Nahar
             Water Management Division, Janjgir, R/o Village Katghari, Tahsil
             Akaltara, District Janjgir-Champa (C.G.)
       2. Narendra Singh Kaushik S/o Shri Mohit Ram, Aged About 62 Years
             Retired Chowkidar, At Executive Engineer Hasdeo Nahar Water
             Management Division, Janjgir, R/o Village Khond, Tahsil Akaltara,
             District Janjgir-Champa (C.G.)
       3. Jaleshwar Prasad Dubey S/o Shri Gend Ram Dubey, Aged About 65
             Years Retired Truck Helper, At Executive Engineer E/m Division
             Raigarh, District Raigarh, (C.G.) R/o Telikot, Tahsil Kharsia, District
             Raigarh (C.G.)
                                                                    ---- PETITIONERS
                                          Versus
       1. State of Chhattisgarh Through Secretary, Department Of Water
             Resouce Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur
             (C.G.)
       2. Engineer In Chief, Water Resources Department, Sihawa Bhawan New
             Raipur, District Raipur (C.G.)
       3. Chief Engineer Minimata (Hasdeo) Bango Pariyojana, Bilaspur, District
             Bilaspur (C.G.)
       4. Executive Engineer, Hasdeo Nahar Water Management Division,
             Janjgir, District Janjgir-Champa (C.G.)
       5. Executive Engineer,E/m Division Raigarh, District Raigarh (C.G.)
       6. Executive Engineer, E/M Division Katghora, District Korba (C.G.)
       7. Joint Director, Treasury, Account And Pension, Bilaspur, District
             Bilaspur (C.G.)
                                                                --------RESPONDENTS

__________________________________________________________ For the Petitioners : Mr. Jeetram Patel, Advocate. For the Respondent/State : Mr. S.S. Baghel, Dy. GA _________________________________________________________ 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 & others Vs. State of Chhattisgarh [WPS No. 3870 of 2021 (decided on Neutral Citation 2024:CGHC:21063

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

Santosh