Dvas Ram vs State Of Chhattisgarh
2024 Latest Caselaw 177 Chatt

Chattisgarh High Court

Dvas Ram 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. 3277 of 2024
             Dvas Ram S/o Late Shri Pudgu Ram Aged About 70 Years
             R/o 46/3, 02, Kirari, 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, Bilaspur, District : Bilaspur, Chhattisgarh

       6. Joint Director Pension, Accounts and Treasury Department, Bilaspur
             Division, District : Bilaspur, Chhattisgarh

                                                                 --------RESPONDENTS

__________________________________________________________ For the Petitioners : Mr. Aman Tamboli, Advocate. For the Respondent/State : Ms. Anmol Sharma, 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