Gendlal Netam vs State Of Chhattisgarh
2025 Latest Caselaw 3503 Chatt

Chattisgarh High Court

Gendlal Netam vs State Of Chhattisgarh on 4 April, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                    1




                                                     2025:CGHC:15860
                                                                      NAFR

         HIGH COURT OF CHHATTISGARH AT BILASPUR


                        WPS No. 2231 of 2025

1. Gendlal Netam S/o Chunnuram Netam Aged About 70 Years The
  Retired Work Charged Employee R/o Village Ratnabandha, Post
  Loharsi Tehsil Dhamtari District - Dhamtari (C.G.)
2. Anita Dhurandhar (Legal Heir) W/o Late Netram Dhurandhar Aged
  About 54 Years Widow Of The Work Charged Employee R/o H. No. 85,
  Sirri Post Sirri Tehsil Gunderdehi District - Balod (C.G.)
                                                               ... Petitioner(s)


                                versus

1. State Of Chhattisgarh Through The Chief Secretary Mantralaya
  Mahanadi Bhawan Atal Nagar Nawa Raipur District - Raipur (C.G.)
2. State Of Chhhattisgarh Through The Secretary General Administration
  Department Mantralaya Mahandi Bhawan Atal Nagar Nawa Raipur
  District - Raipur (C.G.)
3. State Of Chhhattisgarh Through The Secretary Public Works
  Department Mantralaya Mahandi Bhawan Atal Nagar Nawa Raipur
  District - Raipur (C.G.)
4. State Of Chhattisgarh Through The Secretary Department Of Finance
  Account And Treasury Govt. Of Chhattisgarh Mantralaya Mahanadi
  Bhawan Atal Nagar Nawa Raipur District - Raipur (C.G.)
5. The Executive Engineer Public Works Department Birdge Construction
  Division Durg Sikolabhata District - Durg (C.G.)
6. The Executive Engineer Public Works Department H/m Division
  Kondagaon District - Kondagaon (C.G.)
                                                        ... Respondent(s)

For Petitioner(s) : Mr. Anand Kumar Kujur, Advocate For Respondent(s) : Mr. Suyashdhar Badgaiya, GA

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

Santosh

SANTOSH KUMAR SHARMA