Kanu Mahanand vs State Of Chhattisgarh
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Chattisgarh High Court

Kanu Mahanand vs State Of Chhattisgarh on 19 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

              Neutral Citation
              2024:CGHC:20232




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                                                                               NAFR
                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                     WPS No. 3141 of 2024
               Kanu Mahanand S/o Lt. Dhan Sing Mahanand, Aged about 65
                 years, R/o Jal Grih Marg, Veerebhadra Nagar, Raipur, Tahsil-
                 Raipur Distt - Raipur ( C.G.)
                                                                 ---- Petitioner
                                            Versus
              1. State of Chhattisgarh Through - the Secretary, Department of
                 Water Resources, Mahanadi Bhawan, Naya Raipur, Distt -
                 Raipur ( C.G.)
              2. Engineer-In-Chief, Water Resources Department, Shivnath
                 Bhawan, Sector-19, Naya Raipur, Distt - Raipur ( C.G.)
              3. Executive Engineer (V/E) Section, Public Health Engineering
                 Department Ravanbhatha, Raipur, Distt - Raipur, ( C.G.)
              4. Divisional Joint Director, Fund Account and Pension, Raipur
                 Division, Distt - Raipur ( C.G.)
                                                            ---- Respondents

For Petitioner : Ms. Ankita Shukla, Advocate For State : Mrs. Shailja Shukla, Dy. Govt. Advocate

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

Manish