Ramkrishna Kashyap vs State Of Chhattisgarh
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Chattisgarh High Court

Ramkrishna Kashyap vs State Of Chhattisgarh on 25 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

  Neutral Citation
  2024:CGHC:21353
                                                            Page 1 of 2


                                                                NAFR


            HIGH COURT OF CHHATTISGARH, BILASPUR

                           WPS No. 3268 of 2024

   1. Ramkrishna Kashyap S/o Late Chanduram Kashyap Aged About
      73 Years Retired (Jeep Chalak) Posted At Office Of Executive
      Engineer Minimata Bango Dam Division No. 03 Machadoli,
      Water Resources Department District Korba Chhattisgarh
   2. Nand Kumar Singh S/o Late Shrikant Singh Aged About 63 Years
      Retired Truck Helper Posted At Office Of S.D.O. (E And M) Light
      Machinery Nalkoop And Gate Sub Division Sakri (Bilaspur)
      Water Resources Department District Bilaspur Chhattisgarh
   3. Saiyyad Hasan Ali S/o Late Saiyyad Safar Ali Aged About 74
      Years Retired (Jeep Chalak), Posted Ate Office Of S.D.O. (E And
      M) Light Machinery Nalkoop And Gate Sub Division Ambikapur
      Water Resources Department District Surguja Chhattisgarh
                                                        ---- Petitioners
                                  Versus
   1. State Of Chhattisgarh Through Secretary, Department Of Water
      Resources Mahanadi Bhawan, Mantralaya, New Raipur District
      Raipur Chhattisgarh
   2. Engineer In Chief Water Resources, Department Sihawa
      Bhawan New Raipur, District Raipur Chhattisgarh
   3. Chief Engineer Hasdeo Kachhar Department             Of    Water
      Resources Bilaspur District Bilaspur Chhattisgarh
   4. Chief Engineer Minimata (Hasdev) Bango Pariyojna, Bilaspur
      Water Resources Department, District Bilaspur Chhattisgarh
   5. Executive Engineer Minimata Bango Dam Sambhag No. 03
      Machadoli Water Resources Department District Korba
      Chhattisgarh
   6. Executive Engineer (E And M) Light Machinery Nalkoop And
      Gate Division Sakri Bilaspur Water Resources Department
      District Bilaspur Chhattisgarth
   7. Joint Director Pension And Account Treasury Department
      Bilaspur Division, District Bilaspur Chhattisgarh
                                                   ---- Respondents

For Petitioners : Mr. F.S. Khare, Advocate For State : Ms. Anmol Sharma, Panel Lawyer Neutral Citation 2024:CGHC:21353

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 Deshmukh