Ramratan Patel vs State Of Chhattisgarh
2024 Latest Caselaw 59 Chatt

Chattisgarh High Court

Ramratan Patel vs State Of Chhattisgarh on 20 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:20508
                                                                 Page 1 of 2


                                                                      NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR

                             WPS No. 3161 of 2024
       Ramratan Patel S/o Banshi Ram Aged About 68 Years R/o
        House No. 362, Mahavir Ward, Ambikapur, D.C. Road,
        Ambikapur, Surguja Chhattisgarh -497001
                                                              ---- Petitioner
                                     Versus
     1. State of Chhattisgarh Through The Secretary, Public Works
        Department, New Mantralaya, Mahanadi Bhawan, New Raipur,
        District : Raipur, Chhattisgarh
     2. State of Chhattisgarh Through Secretary, General Administration
        Department, New Mantralaya Mahanadi Bhawan New Raipur
        District Raipur Chhattisgarh.
     3. State of Chhattisgarh, Through The Secretary, Finance
        Department, New Mantralaya, Mahanadi Bhawan, New Raipur,
        District : Raipur, Chhattisgarh
     4. The Engineer-In-Chief, Public Works Department, Nirman
        Bhawan, North Block Sector-19, Capital Complex Naya Raipur
        Atal Nagar, Raipur Chhattisgarh.
     5. The Superintendent Engineer, Public Works              Department,
        Ambikapur Circle, District Sarguaj Chhattisgarh.
     6. The Executive Engineer, Public Works Department, Ambikapur
        Division, District Sarguaj Chhattisgarh.
     7. The Sub -Divisional Officer, Public Works Department, Sub -
        Division, Ambikapur District Sarguaj Chhattisgarh.
     8. The Joint Director, Treasury Account and Pension, Divisional
        Office, Ambikapur, Division, District Surguja Chhattisgarh.
                                                          ---- Respondents

For Petitioner : Mr. R. S. Patel, Advocate For State : Ms. Anuja Sharma, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas

Order on Board 20.06.2024

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)].

Neutral Citation 2024:CGHC:20508

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 Bhumika