Prakash Yadav vs State Of Chhattisgarh
2024 Latest Caselaw 21 Chatt

Chattisgarh High Court

Prakash Yadav vs State Of Chhattisgarh on 19 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                               Page 1 of 2

                                                                                  NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                       WPS No. 3121 of 2024
       1. Prakash Yadav S/o Late Jivrakhan Yadav Aged About 68 Years
             Retired Operator Grade-I, Posted At Office Of S.D.O. (E And M) R/r Sub
             Division Durg, Water Resources Department, District Durg (C.G.)

       2. Yakub Ali S/o Late Saiyyad Ali Aged About 64 Years Retired Operator Grade-
             Ii, Posted At Office Of S.D.O. (E And M) R/r Sub Division Durg, Water
             Resources Department, 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 Mahanadi Jalashay Pariyojna Water Resources Department
             Raipur, District Raipur (C.G.)

       4. Executive Engineer (E And M) Bhari Sanyantra Sambhag Raipur, Water
             Resources Department, District Raipur (C.G.)

       5. Joint Director Pension And Account Treasury Department Raipur Division,
             District Raipur (C.G.)

                                                                 --------RESPONDENTS

__________________________________________________________ For the Petitioner : Mr. F.S. Khare, Advocate. For the Respondent/State : Mr. Rishabh Bisen, PL _________________________________________________________ Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 19/06/2024.

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