Jeevan Lal Yadav vs The State Of Chhattisgarh
2024 Latest Caselaw 643 Chatt

Chattisgarh High Court

Jeevan Lal Yadav vs The State Of Chhattisgarh on 27 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:22624




                                                                 Page 1 of 2

                                                                     NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                            WPS No. 3510 of 2024
1.      Jeevan Lal Yadav S/o Tarak Ram Yadav Aged About 65 Years
        (Retired From The Post Of Watchman), Aged About 65 Years,
        R/o Village-Madwa, Ramsagar Para, Post- Basantpur, Tahsil And
        District- Janjgir-Champa (C.G.)
2.      Arun Kishore Goswami S/o Late Shri Devgiri Goswami Aged
        About 66 Years (Retired Form The Post Of Sthal Sahayak), R/o
        Shankar Nagar, Ward No. 18, Tahsil And District Janjgir Champa
        (C.G.)
3.      Salim Ali S/o Shri Noor Ali Aged About 63 Years (Retired Form
        The Post Of Assistant Fitter), R/o Village- Pali, Post Sivani Naila,
        Tahsil And District- Janjgir-Champa (C.G.)
                                                             ---- Petitioner
                                  Versus
1.      The State Of Chhattisgarh Through Secretary, Water Resource
        Department, Mahanadi Bhawan, Nava Raipur, District Raipur
        (C.G.)
2.      Engineer In Chief, Water Resource Department, Shivnath
        Bhawan, Nava Raipur, District Raipur (C.G.)
3.      Superintendent Engineer, Hasdeo Project Division, Water
        Resource Department, Rampur, Korba, District- Korba (C.G.)
4.      Executive Engineer, Minimata Bango Nirman Bairaj, Sambhat
        No.2, Champa, Division Champa, District Janjgir-Champa (C.G.)
5.      Executive Engineer, Hasdeo Canal Water Management Division,
        Water Resource Department, Janjgir, District Janjgir-Champa
        (C.G.)
6.      Executive Engineer, Minimata Bango Divion, Bilaspur, District
        Bilaspur (C.G.)
                                                          ---- Respondents

For Petitioners : Ms. Chetna Sharma, Advocate. For State : Mr. Abhishek Gupta, 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 & Ohers 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 Neutral Citation 2024:CGHC:22624

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 Arun