Raruha Ram Nishad vs State Of Chhattisgarh
2025 Latest Caselaw 3506 Chatt

Chattisgarh High Court

Raruha Ram Nishad vs State Of Chhattisgarh on 4 April, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                            2025:CGHC:15852
                                                                                           NAFR

                                 HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                WPS No. 2259 of 2025

                    1. Raruha Ram Nishad S/o Heera Singh Aged About 67 Years The Retired
                       Work Charged Employee, R/o H. No. 67/2 Village Amti, Post Durg, Tehsil
                       Durg, District Durg (C.G.)
                    2. Smt. Jagbai (Legal Heir) W/o Late Biharilal Yadav Aged About 71 Years
                       The Widow Of Work Charged Employee, R/o Ward No. 22, Titurdih Station
                       Para, Post Durg, Tehsil Durg, District Durg (C.G.)
                    3. Smt. Jyoti Sinha (Legal Heir) W/o Late Mayaram Sinha Aged About 51
                       Years The Widow Of Work Charged Employee, R/o Ward No. 05,
                       Nagpura, Post- Nagpura, Tehsil Durg, District Durg (C.G.)
                    4. Smt. Leela Bai W/o Ganpat Deshmukh Aged About 63 Years The Retired
                       Work Charged Employee, R/o Ward No. 42, Subhash Nagar, Post Durg,
                       Tehsil Durg, District Durg (C.G.)
                    5. Smt. Punnibai W/o Milan Sahu Aged About 68 Years The Retired Work
                       Charged Employee, R/o Village Vinayakpur, Post Vinayakpur, Tehsil Durg,
                       District Durg (C.G.)
                    6. Nanku Ram Sahu S/o Panchram Sahu Aged About 64 Years The Retired
                       Work Charged Employee, R/o Bajrangpara, Near Kali Mandir, Ward No.
                       55, Urla, Post Durg, Tehsil Durg, District Durg (C.G.)
                                                                                ... Petitioner(s)


                                                           versus
                   1. State Of Chhattisgarh Through The Chief Secretary, Mantralaya, Mahanadi
                     Bhawan, Atal Nagar, Nawa Raipur, Dist. Raipur (C.G.)
                   2. State Of Chhattisgarh Through The Secretary, General Administration
                     Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, Dist.
                     Raipur (C.G.)



       Digitally
       signed by
       SANTOSH
SANTOSH KUMAR
KUMAR   SHARMA
SHARMA Date:
       2025.04.05
       11:59:14
       +0530
                                                       2

          3. State Of Chhattisgarh Through The Secretary, Public Works Department,
                Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, Dist. Raipur
                (C.G.)
          4. State Of Chhattisgarh Through The Secretary, Department Of Finance,
                Accounts And Treasury, Govt. Of Chhattisgarh, Mantralaya, Mahanadi
                Bhawan, Atal Nagar, Nawa Raipur, Dist. Raipur (C.G.)
          5. The Executive Engineer, Public Works Department Division 1 Durg, Dist.
                Durg, C.G.
                                                                           ... Respondent(s)

For Petitioner(s) : Mr. Anand Kumar Kujur, Advocate For Respondent(s) : Mr. Sanjeev Pandey, Dy. AG

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