Ram Lal Soni vs State Of Chhattisgarh
2024 Latest Caselaw 638 Chatt

Chattisgarh High Court

Ram Lal Soni vs State Of Chhattisgarh on 27 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:22632
                                                                Page 1 of 2


                                                                     NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR

                             WPS No. 3428 of 2024
       Ram Lal Soni S/o Late Sundar Lal Soni, Aged About 67 Years
        Retired Jal Vahak (Water Man) Posted At Office of Executive
        Engineer Public Health Engineer Department, Divison Raigarh,
        District Raigarh (C.G.)
                                                             ---- Petitioner
                                     Versus
     1. State of Chhattisgarh Through Secretary, Department of Public
        Health Engineering, Mahanadi Bhawan Mantralaya, New Raipur,
        District Raipur (C.G.)
     2. Engineer In Chief, Department of Public Health Engineering,
        Neer Bhawan, Civil Lines, Raipur, District Raipur (C.G.)
     3. Chief Engineer Department of Public Health Engineering,
        Bahtarai Bilaspur, District Bilaspur (C.G.)
     4. Superintending Engineer, Department of Public                Health
        Engineering Bahtarai Bilaspur District Bilaspur (C.G.)
     5. Executive Engineer Public Health Engineering Department
        Division Raigarh, District Raigarh (C.G.)
     6. Joint Director, Pension And Account Treasury Department
        Bilaspur Division, District Bilaspur (C.G.)
                                                         ---- Respondents

For Petitioner : Mr. F. S. Khare, Advocate For State : Mr. Shaleen Singh Baghel, Dy. Government Advocate

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).

Neutral Citation 2024:CGHC:22632

3. Accordingly, the writ petition (s) stands disposed of.

Sd/-

(Narendra Kumar Vyas) Judge Bhumika