Khelawan Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 3509 Chatt

Chattisgarh High Court

Khelawan Yadav vs State Of Chhattisgarh on 4 April, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

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                                                                                2025:CGHC:15858
                                                                                              NAFR

                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                WPS No. 2243 of 2025

                    1. Khelawan Yadav S/o Manbodh Yadav Aged About 67 Years A Retired Work Charged
                       Employee, R/o Village Kanki, Post Kanki, Tehsil Kharora, District Raipur
                       Chhattisgarh.
                    2. Bhagwani Verma W/o Ratan Verma Aged About 64 Years A Retired Work Charged
                       Employee, R/o Village Kanki, Post Kanki, Tehsil Kharora, District Raipur
                       Chhattisgarh.
                    3. Nakul Dhruw S/o Piluram Dhruv Aged About 62 Years A Retired Work Charged
                       Employee, R/o Village Kukurdih, Post Rawan, Tehsil Balaudabazar, District
                       Balaudabazar Bhatapara Chhattisgarh.
                    4. Tikaram Sahu S/o Sakhiram Aged About 73 Years A Retired Work Charged
                       Employee, R/o Ward No. 15, Village Nardha, Post Bareli, Tehsil Kasdol, District
                       Balaudabazar Bhatapara Chhattisgarh.
                                                                                        ... Petitioner(s)
                                                         versus
                    1. State Of Chhattisgarh Through The Chief Secretary, Mantralaya, Mahanadi Bhawan,
                       Atal Nagar, Nawa Raipur, District Raipur Chhattisgarh.
                    2. State Of Chhattisgarh Through The Secretary, General Administration Department,
                       Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur
                       Chhattisgarh.
                    3. State Of Chhattisgarh Through The Secretary, Water Resource Department,
                       Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur
                       Chhattisgarh.
                    4. State Of Chhattisgarh. Through The Secretary, Department Of Finance, Accounts
                       And Treasury, Govt. Of Chhattisgarh Mantralaya, Mahanadi Bhawan, Atal Nagar,
                       Nawa Raipur, District Raipur Chhattisgarh.
                    5. The Executive Engineer Water Management Division 02, Balaudabazar District
                       Balaudabazar Bhatapara Chhattisgarh.
                    6. The Executive Engineer Water Resource Construction, Division Kasdol, District
                       Baloudabazar Bhatapara Chhattisgh.


       Digitally
       signed by
       SANTOSH
SANTOSH KUMAR
KUMAR   SHARMA
SHARMA Date:
       2025.04.05
       11:59:13
       +0530
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                                                                           ... Respondent(s)

For Petitioner(s) : Mr. Anand Kumar Kujur, Advocate For Respondent(s) : Mr. Akhilesh Kumar, 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