Sampatlal Suryavanshi vs State Of Chhattisgarh
2024 Latest Caselaw 166 Chatt

Chattisgarh High Court

Sampatlal Suryavanshi vs State Of Chhattisgarh on 25 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

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                                                                                 NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                                  WPS No. 3303 of 2024
             Sampatlal Suryavanshi S/o Late Shri Shyamlal Suryavanshi, Aged
             About 67 Years R/o Dumar Bhatha, Ward No. 18, Banari, District :
             Janjgir-Champa, Chhattisgarh
                                                                       ---- PETITIONER
                                             Versus
       1. State of Chhattisgarh Through Chief Secretary, Atal Nagar Nava Raipur
             District Raipur Chhattisgarh.
       2. Engineer-In-Chief, Water Resources, Department, Sihawa Bhawan,
             Nava Raipur District Raipur Chhattisgarh.
       3. Superintending      Engineer, Public Works Department, Rashtriya
             Rajmarg, Division, Bilaspur Near Collector Office, Bilaspur, District
             Bilaspur Chhattisgarh.
       4. Executive Engineer, Public Works Department, Rashtriya Rajmarg,
             Division, Bilaspur Near Collector Office, Bilaspur, District Bilaspur
             Chhattisgarh.
       5. Sub Divisional Officer, Public Works Department, Rashtriya Rajmarg,
             Sub Division, Bilaspur District Bilaspur Chhattisgarh.
       6. Joint Director, Pension, Accounts And Treasury Department, Bilaspur
             Division, District Bilaspur Chhattisgarh.
                                                               --------RESPONDENTS

__________________________________________________________ For the Petitioner : Mr. Aman Tamboli, Advocate. For the Respondent/State : Mr. Rishabh Bisen, PL _________________________________________________________ Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 25/06/2024.

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 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