Munna Lal Sahu vs State Of Chhattisgarh
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Chattisgarh High Court

Munna Lal Sahu vs State Of Chhattisgarh on 21 June, 2024

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

     Neutral Citation
     2024:CGHC:20822




                                                             Page 1 of 2

                                                                  NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                           WPS No. 3222 of 2024
1.      Munna Lal Sahu S/o Cherka Ram Aged About 63 Years Retired
        Tubewell Operator, R/o Village Arjuni, Alias Tikri, Tahsil
        Gundardehi, Distt. Balod (C.G.)
2.      Toran Singh Sahu S/o Tejnath Sahu Aged About 67 Years
        Retired Tubewell Operator, R/o Village Kherthadih, Tahsil And
        Distt. Balod (C.G.)
3.      Dev Singh Savalkar S/o Jhadu Ram Savalkar Aged About 62
        Years Retired Tubewell Operator, R/o Village Bajrangpur, Tahsil
        And Distt. Rajnandgaon (C.G.)
4.      Thakur Ram Sharma S/o Ganesh Ram Aged About 80 Years
        Retired Tubewell Operator, R/o Village Amapara, Tahsil And
        Distt. Raipur (C.G.)
5.      Govind Ram Sahu S/o Chatur Ram Sahu Aged About 64 Years
        Retired Chowkidar, R/o Village And Post Acholi, Tehsil Dondi
        Lohara, District Balod (C.G.)
6.      Hem Lal Sahu S/o Narrotam Sahu Aged About 67 Years Retired
        Time Keeper, R/o Vilage Amapara Balod, Tehsil And District
        Balod (C.G.)
7.      Ranchord Singh S/o Ramsingh Chandel Aged About 74 Years
        Retired Tubewell Operator, R/o Village Khakhara Nahar
        Amapara Balod, Tehsil And District Balod (C.G.)
8.      Barsan Ram Sahu S/o Mangla Ram Sahu Aged About 65 Years
        Retired Tubewell Operator, R/o Village Fagundah, Tahsil Gurur,
        District Balod (C.G.)
9.      Pritam Singh S/o Ram Prasad Aged About 71 Years Retired
        Tubewell Operator, R/o Village Khundani, Tahsil Gurur, District
        Balod (C.G.)
                                                          ---- Petitioner
                                 Versus
1.      State Of Chhattisgarh Through The Secretary, Water Resources
        Department Mahanadi Bhawan, Mantralaya, Atal Nagar, Nava
        Raipur, District Raipur (C.G.)
2.      Engineer In Chief Water Resources Department, Shivnath
        Mandal North Block, Sector 19, Atal Nagar, Nava Raipur, District
        Raipur (C.G.)
3.      Chief Engineer Mahanadi Godawari Kachar Water Resources
        Department Raipur, District Raipur (C.G.)
4.      Executive Engineer E/m Light Machinery, Tubewell And Gate
        Division Durg, Distt. Durg 9c.G.)
5.      Joint Director Pension And Kosh Lekha Department, Durg, Distt.
        Durg (C.G.)
                                                       ---- Respondents

Neutral Citation 2024:CGHC:20822

For Petitioners : Mr. Hemant Kesharwani, Advocate. For State : Ms. Upasna Mehta, Dy. Govt. Advocate.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 21.06.2024

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