Ram Swaroop Kaushik vs State Of Chhattisgarh
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Chattisgarh High Court

Ram Swaroop Kaushik 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. 3305 of 2024
   1. Ram Swaroop Kaushik S/o Late Narayan Prasad Kaushik Aged About
      68 Years Retired (Chowkidar) Posted At Office Of Senior Bhujal Vid
      Sambhagiya Bhu Jal Survekshan Unit No. 09 Bilaspur Water
      Resources Department, District Bilaspur (C.G.)
   2. Darshan Lal Kaushik S/o Late Narayan Prasad Kaushik Aged About 71
      Years Retired (Store Chowkidar) Posted At Office Of Senior Bhujal Vid
      Sambhagiya Bhu Jal Survekshan Unit No. 09 Bilaspur Water
      Resources Department, District Bilaspur (C.G.)
   3. Ram Singh Sahu S/o Late Dev Lal Sahu Aged About 71 Years Retired
      (Chowkidar) Posted At Office Of Senior Bhujal Vid Sambhagiya Bhu Jal
      Survekshan Unit No. 09 Bilaspur Water Resources Department, District
      Bilaspur (C.G.)
   4. Chhote Lal Dubey S/o Late Khuman Prasad Dubey Aged About 70
      Years Retired (Dak Runner) Posted At Office Of Senior Bhujal Vid
      Sambhagiya Bhu Jal Survekshan Unit No. 09 Bilaspur Water
      Resources Department, District Bilaspur (C.G.)
                                                         ---- PETITIONERS
                                    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 Mahandai Godavari Kachhar Water Resoureces
      Department Raipur, District Raipur (C.G.)
   4. Senior Bhujal Vid Sambhagiya Bhu Jal Survekshan Unit No. 09
      Bilaspur Water Resources Department, District Bilaspur (C.G.)
   5. Joint Director Pension and Account Treasury Department Bilaspur
      Division, District Bilaspur (C.G.)
                                                   --------RESPONDENTS

__________________________________________________________ For the Petitioners : Mr. F.S. Khare, 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