Bhurva Prasad Kashyap vs State Of Chhattisgarh
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Chattisgarh High Court

Bhurva Prasad Kashyap vs State Of Chhattisgarh on 19 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

  Neutral Citation
  2024:CGHC:20234




                                                             Page 1 of 2

                                                                 NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                         WPS No. 3144 of 2024
   1. Bhurva Prasad Kashyap S/o Arjun Prasad Kashyap, Aged about
      64 years, R/o Ward No. 4 Beechpara Birgoan, Post Birgaon, Teh.
      and District : Mungeli (C.G.)
   2. Jhadu Ram, S/o Devilal Dhruv, Aged about 64 years, R/o
      Mahamaya Ward No. 2, Birgoan, District : Mungeli (C.G.)
   3. Gorelal Kashyap, S/o Kamod Singh, Aged about 64 years, R/o
      Village Rajakapa, P.O. Nigarband, Teh. Takhatpur, District :
      Bilaspur (C.G.)
   4. Shyamu Prasad Kashyap S/o Arjun Kashyap, Aged about 65
      years, R/o Chulghat Road, Near N.P.'s Office, Takhatpur,
      District : Bilaspur (C.G.)
   5. Taran Singh Kshatri S/o Shri Nizam Singh Kshatri, Aged about
      71 years, R/o Chulghat Road, Near N.P.'s Office Takhatpur,
      District : Bilaspur (C.G.)
                                                       ---- Petitioners
                               Versus
   1. State of Chhattisgarh Through its Secretary, Public Works
      Department Mahanadi Bhawan, Mantralaya, Naya Raipur,
      District : Raipur (C.G.)
   2. Enginee in Chief, Public Works Department Indrawati Bhawan,
      New, District : Raipur (C.G.)
   3. Executive Engineer, Public Works Department Mungeli, Division
      No.-02, Mungeli, District : Mungeli (C.G.)
   4. Executive Engineer, Publice Works Department Bilapur, Division
      No.-02 Bilaspur, District : Bilaspur (C.G.)
   5. Joint Director, Treasury, Accounts and Pension, Bilaspur
      Division, Bilaspur (C.G.)
                                                     ---- Respondents

For Petitioners : Ms. Ruchi Nagar, Advocate For State : Mr. Abhishek Singh, Panel Lawyer.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board Neutral Citation 2024:CGHC:20234

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