Citation : 2024 Latest Caselaw 178 Chatt
Judgement Date : 25 June, 2024
Page 1 of 1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3282 of 2024
Lahurman Yadav S/o Ramman Yadav, Aged About 70 Years
R/o Village Katghora, Ward No. 6, Post Katghora, District- Korba
(Cg.)
---- PETITIONER
Versus
1. State of Chhattisgarh Through The Secretary, Public Works
Department Atal Nagar, New Raipur, District Raipur (C.G.)
2. Superintendent Engineer Public Works Department Bilaspur
Circle Bilaspur (C.G.)
3. Executive engineer, PWD Korba Division District Korba,
Chhattisgarh.
4. Joint Director Treasury And Pension Bilaspur, District Bilaspur
(C.G.)
--------RESPONDENTS
__________________________________________________________ For the Petitioners : Mr. Vinod Kumar Sharma, Advocate. For the Respondent/State : Ms. Anuja 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
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