Gopal Das Manikpuri vs State Of Chhattisgarh
2024 Latest Caselaw 25 Chatt

Chattisgarh High Court

Gopal Das Manikpuri vs State Of Chhattisgarh on 19 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

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                                                                                             NAFR
                             HIGH COURT OF CHHATTISGARH, BILASPUR
                                               WPS No. 3143 of 2024
                       Gopal Das Manikpuri S/o Ishwar Das Manikpuri Aged About 66 Years
                       Retired Sthal Sahayak Posted At Office Of Executive Engineer Jal
                       Sanshadhan Sambhag Kawardha (Kabirdham) Water Resoruces Department
                       District Kabirdham Chhattisgarh.
                                                                                     ---- Petitioner
                                                       Versus
                 1. State Of Chhattisgarh Through Secretary, Water Resources Department
                       Mahanadi Bhawan, Mantralaya New Raipur District Raipur Chhattisgarh.
                 2. Engineer In Chief, Water Resources Department, Sihawa Bhawan, New
                       Raipur District Raipur Chhattisgarh.
                 3. Chief Engineer Water Resource Department Mahanadi Godavari Kachhar
                       Raipur District Raipur Chahttisgarh.
                 4. Executive Engineer Jal Sanshadhan Sambha Kawardha (Kabirdham) Water
                       Resorces Department District Kabirdham Chhattisgarh.
                 5. Joint Director, Pension And Account Treasury Department Durg Division,
                       District Drug Chhattisgarh.
                                                                           --------RESPONDENTS

__________________________________________________________ For the Petitioner : Mr. F.S. Khare, Advocate. For the Respondent/State : Mr. S.P. Kale, Addl. AG _________________________________________________________ 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