Babulal Gond @ Babu Lal Gond vs State Of Chhattisgarh
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Chattisgarh High Court

Babulal Gond @ Babu Lal Gond vs State Of Chhattisgarh on 27 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

               Neutral Citation
               2024:CGHC:22627
                                                                               Page 1 of 1


                                                                                   NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                       WPS No. 3403 of 2024
                 Babulal Gond @ Babu Lal Gond S/o Late Shri Manu Gond, Aged
                  About 68 Years R/o Village Kirari, Post Nariyara, Tehsil Akaltara,
                  District Janjgir-Champa, Chhattisgarh.
                                                                          ---- Petitioner
                                              Versus
               1. State of Chhattisgarh Through Chief Secretary, Atal Nagar, Nava
                  Raipur, District Raipur, Chhattisgarh.
               2. Engineer-In-Chief, Water Resources Department,                  Sihawa
                  Bhawan, Nava Raipur, District Raipur (C.G.)
               3. Superintending Engineer, Public Works Department, Rashtriya
                  Rajmarg, Division Bilaspur, Near Collector Office, Bilaspur,
                  District Bilaspur, Chhattisgarh
               4. Executive Engineer, Public Works Department, Rashtriya
                  Rajmarg, Division Bilaspur, Near Collector Office, Bilaspur,
                  District Bilaspur, Chhattisgarh.
               5. Sub Divisional Officer, Public Works Department, Rashtriya
                  Rajmarg, Sub Division, Bilaspur, District Bilaspur, Chhattisgarh.
               6. Joint Director, Pension, Accounts and Treasury Department,
                  Bilaspur Division, District Bilaspur, Chhattisgarh.
                                                                    ---- Respondents

For Petitioner : Mr. Aman Tamboli, Advocate For State : Ms. Anmol Sharma, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 27.06.2024

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 Bhumika