Salikram Sahu vs State Of Chhattisgarh
2024 Latest Caselaw 647 Chatt

Chattisgarh High Court

Salikram Sahu vs State Of Chhattisgarh on 27 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

            Neutral Citation
            2024:CGHC:22637




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                                                                                NAFR
                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                   WPS No. 3580 of 2024
       1.      Salikram Sahu S/o Kejau Ram Sahu Aged About 66 Years
               Retired Karyabharit Akushal Gangman Sharamik Public Works
               Department, Division- Bemetara, Distt- Bemetara ( C.G.). R/o
               Village- Gidhwa, Post- Nagadha, Distt- Bemetara ( C.G.).
       2.      Ferha Ram Sahu S/o Bodhawa Aged About 69 Years Retired
               Karyabharit Akushal Gangman Sharamik Public Works
               Department, Division- Bemetara, Distt- Bemetara ( C.G.). R/o
               Village- Bhopsara, Post- Ghursena, Distt- Bemetara ( C.G.).
                                                                        ---- Petitioner
                                           Versus
       1.      State Of Chhattisgarh Through- Secretary, Public Works
               Department, Mahanadi Bhawan, Naya Raipur, Distt- Raipur
               ( C.G.)
       2.      Engineer In Chief, Public Works Department, Nirman Bhawan,
               Sector-19, Atal Nagar Naya Raipur, Distt- Raipur ( C.G.).
       3.      Executive Engineer, Public Works             Department,      Division-
               Bemetara, Distt- Bemetara ( C.G.).
                                                                    ---- Respondents

For Petitioners : Mr. Sanjay Patel, Advocate. For State : Mr. S.P. Kale, Addl. A.G.

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 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