Pituram Yadav vs State Of Chhattisgarh
2024 Latest Caselaw 69 Chatt

Chattisgarh High Court

Pituram Yadav vs State Of Chhattisgarh on 20 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:20507




                                                                Page 1 of 2

                                                                    NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                            WPS No. 3157 of 2024
       Pituram Yadav S/o Jhumuk Ram Yadav, Aged about 66 Years,
        R/o Ward No. 8 Ghoghra Para Jora Pond Near Pandariy, District
        - Kabirdham (C.G.)
                                                            ---- Petitioner
                                  Versus
     1. State of Chhattisgarh Through Secretary, Public Heath
        Engineering Department, Neer Bhawan, Main Road Civil Lines,
        Raipur, District - Raipur (C.G.)
     2. Engineer In Chief, Public Health Engineering Department,
        Indrawati Bhawan, Atal Nagar, Nava Raipur, District - Raipur
        (C.G.)
     3. Superintending Engineer, Public Health Engineering Division
        Durg, Office Near Malviya Nagar, Durg (C.G.)
     4. Executive Engineer, Public Health Engineering Division
        Kawardha, Collectorate Road Kawardha District - Kabirdham
        Chhattisgarh.
     5. Collector Kabirdham,      Collectorate,   Kabirdham,    District   -
        Kabirdham (C.G.)
     6. Divisional Joint Director, Treasury Accounts and Pensions - Durg
        Division , District - Durg (C.G.)
                                                        ---- Respondents

For Petitioner : Mr. Ayush Verma, 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].

2. In view of the above, the instant writ petition also deserves to be Neutral Citation 2024:CGHC:20507

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

Manish