Firturam Sahu vs State Of Chhattisgarh
2024 Latest Caselaw 172 Chatt

Chattisgarh High Court

Firturam Sahu vs State Of Chhattisgarh on 25 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                           Page 1 of 2

                                                                                NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                                    WPS No. 3300 of 2024
             Firturam Sahu S/o Late Dev Singh Sahu Aged About 67 Years
             Retired Camp Attendant Posted At Office Of S.D.O. (E And M) Light
             Machinery Nalkoop And Gate Sub Division Durg Water Resource
             Department, Division Durg, District Durg (C.G.)

                                                                      ---- PETITIONER

                                           Versus

       1. State of Chhattisgarh Through Secretary, Department Of Water
             Resources Mahanadi Bhawan, Mantralaya, New Raipur, District Raipur
             (C.G.)

       2. Engineer In Chief Water Resources, Department, Sihawa Bhawan,
             New Raipur, District Raipur (C.G.)

       3. Chief Engineer Department Of Water Resources Mahanadi Godavari
             Kachhar Raipur, District Raipur (C.G.)

       4. Executive Engineer (E And M) Light Machinery Nalkoop And Gate,
             Division Durg, Water Resources Department, District Durg (C.G.)

       5. Joint Director Pension and Account Treasury Department Durg Division,
             District Durg (C.G.)

                                                              --------RESPONDENTS

__________________________________________________________ For the Petitioner : Mr. F.S. Khare, Advocate. For the Respondent/State : Mr. Aman Tamboli, 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