Mahadev Ram vs State Of Chhattisgarh
2025 Latest Caselaw 3496 Chatt

Chattisgarh High Court

Mahadev Ram vs State Of Chhattisgarh on 4 April, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                    1




                                                                    2025:CGHC:15853

                                                                                  NAFR

                         HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         WPS No. 2254 of 2025

                    1. Mahadev Ram S/o Shri Sunna Ram Aged About 62 Years Retired
                       Chowkidar At Executive Engineer, Water Resource, Division
                       Jashpur, District Jashpur, Chhattisgarh. R/o Water Resource Sub
                       Division Jashpur, Tahsil Jashpur, District Jashpur, Chhattisgarh.
                    2. Meena Dewangan Wd/o Shri Mahendra Nath Dewangan Aged
                       About 64 Years Legal Heir Of Deceased Employee Mahendra Nath
                       Dewangan (Sthal Sahayak) At Executive Engineer, Water Resource
                       Division Raigarh, District Raigarh, Chhattisgarh. R/o Ward No. 10
                       Khaniyardipa Purani Toli, Jashpur Nagar, Tahsil Jashpur, District
                       Jashpur, Chhattisgarh.
                                                                         ... Petitioner(s)

                                                 versus

                    1. State Of Chhattisgarh Through Secretary, Department Of Water
                       Resource Mahanadi Bhawan, Mantralaya, Naya Raipur, District
                       Raipur, Chhattisgarh.
                    2. Engineer In Chief Water Resources Department, Shivnath Bhawan,
                       New Raipur, District Raipur, Chhattisgarh.
                    3. Chief Engineer (Hasdeo), Ganga Kachhar Water Resources
                       Department, Ambikapur, District Surguja, Chhattisgarh.
                    4. Chief Engineer, Ganga Kachhar Water Resources Department,
                       Bilaspur, District Bilaspur, Chhattisgarh.
                    5. Executive Engineer, Water Resource Division, Jashpur District
                       Jashpur, Chhattisgarh.
                    6. Executive Engineer, Water Resource Division, Raigarh District
                       Raigarh, Chhattisgarh.
                    7. Joint Director Treasury, Account And Pension, Ambikapur, District
                       Surguja, Chhattisgarh.
                    8. Joint Director, Treasury, Account And Pension, Bilaspur District
                       Bilaspur, Chhattisgarh.


       Digitally
       signed by
       MANISH
MANISH YADAV
YADAV Date:
       2025.04.04
       18:10:04
       +0530
                                                2


                                                                   ... Respondent(s)

For Petitioner(s) : Mr. Jeet Ram Patel, Advocate

For State : Mr. Sanjeev Pandey, Dy. Advocate General

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 04.04.2025

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).

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

Sd/-

(Narendra Kumar Vyas) Judge

Manish