Chattisgarh High Court
Dali Ram Sahu vs State Of Chhattisgarh on 4 August, 2025
Digitally signed by
V PADMAVATHI
Date: 2025.08.06
11:16:06 +0530
2025:CGHC:38297
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 8312 of 2025
1 - Dali Ram Sahu S/o Chunnu Ram Sahu, Aged About 73 Years A Retired Work Charged
Employee, R/o H.No. 85, Ward No. 07, Karamtara, Post Karamtara, Tehsil Dongargaon,
District Rajnandgaon Chhattisgarh
2 - Smt. Meena Bai (Legal Heir) W/o Late Ramchand Yadav, Aged About 64 Years A Retired
Work Charged Employee, R/o Ward No. 14, Rajim, Post Rajim, Tehsil Rajim District
Gariyaband Chhattisgarh
3 - T.P. Mathew S/o Esso Pappy Aged About 76 Years A Retired Work Charged Employee,
R/o H.No. 04, Ward No. 09, Sevtatola, Maneri Road, Post Dongargaon, Tehsil Dongargaon
District Rajnandgaon 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 Resource Division Rajnandgaon, District Rajnandgaon
Chhattisgarh
6 - The Executive Engineer, Water Resource Division Gariyaband, District Gariyaband
Chhattisgarh
--- Respondent(s)
WPS No. 8251 of 2025
1 - Shyamlal Kishan S/o Sonu Ram Kishan, Aged About 74 Years A Retired Work Charged
Employee, R/o Village Chikhli, Post Narratola, Tehsil Dandilohara, District Balod (C.G.)
2 - Smt. Bisantin Bai (Legal Heir) W/o Late Pyarilal Kishan, Aged About 66 Years The Widow
Of Work Charged Employee, R/o Village Chikhli, Post Narratola, Tehsil Dandilohara, District
Balod (C.G.)
3 - Punn Bai (Legal Heir) W/o Late Mansharam Sahu, Aged About 76 Years The Widow Of
Work Charged Employee, R/o Village Parsahi, Post Khapri, Tehsil Balod, District Balod (C.G.)
---Petitioner(s)
Versus
Wps 8312 of 2025 and connected cases
2
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.)
3 - State Of Chhattisgarh Through The Secretary, Water Resource 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, Water Resource Division Balod, District Balod (C.G.)
--- Respondent(s)
WPS No. 8473 of 2025
1 - Bhagwat Prasad Sahu S/o Lallu Ram Sahu Aged About 73 Years A Retired Work Charged
Employee R/o Ward No. 08, Mill Para, Balaudabazar Post Balaudabazar Tehsil Balaudabazar
District - Balaudabazar- Bhatapara (C.G.)
2 - Smt. Savitri Verma (Legal Heir) W/o Late Rameshwar Verma Aged About 48 Years A
Retired Work Charged Employee R/o Village Kanki, Post Kanki Tehsil Kharora District -
Raipur (C.G.)
3 - Kirit Ram Sahu S/o Bhoklu Ram Sahu Aged About 70 Years A Retired Work Charged
Employee R/o Village Semhradih Post Semhradih Tehsil Balaudabazar District -
Balaudabazar- Bhatapara (C.G.)
4 - Manikdas Manikpuri S/o Gyandas Manikpuri Aged About 68 Years A Retired Work
Charged Employee R/o Village Bhaisa Post Bhaisa Tehsil Arang District - Raipur (C.G.)
5 - Jakla Ram Sahu S/o Hatoi Ram Sahu Aged About 68 Years A Retired Work Charged
Employee R/o Village Korasi Post Korasi Tehsil Arang District - Raipur (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 Chhattisgarh Through The Secretary, General Administration Department
Mantralaya Mahanadi Bhawan Atal Nagar, Nawa Raipur, District - Raipur (C.G.)
3 - State Of Chhattisgarh Through The Secretary, Water Resource Department Mantralaya
Mahanadi Bhawan Atal Nagar, Nawa Raipur, District - Raipur (C.G.)
4 - State Of Chhattistgarh 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 Water Management Division No. 02, Balaudabazar District -
Balaudabazar- Bhatapara (C.G.)
--- Respondent(s)
WPS No. 8280 of 2025
1 - Vishnu Prasad Sahu S/o Sukhram Sahu, Aged About 62 Years A Retired Work Charged
Employee, R/o Ward No. 11, Village Parsada, Post Tulsi, Tehsil Tilda, District Raipur (C.G.)
Wps 8312 of 2025 and connected cases
3
2 - Uday Ram Sahu S/o Alakh Ram Sahu, Aged About 62 Years A Retired Work Charged
Employee, R/o Village Sirgidi, Post Pacheda, Tehsil Mahasamund, District Mahasamund
(C.G.)
3 - Laxman Prasad Sahu S/o Kartik Ram Sahu, Aged About 62 Years A Retired Work
Charged Employee, R/o Village Sutiurkuli, Post Sutiurkuli, Tehsil Bilaigarh, District Sarangarh
(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.)
3 - State Of Chhattisgarh Through The Secretary, Water Resource 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, Water Resource Division Raipur, District Raipur (C.G.)
6 - Director, Hydro Meteorology Division No. 04, Raipur, District Raipur (C.G.)
... Respondents
(Cause title is taken from the CIS)
------------------------------------------------------------------------------------------------------------------
For Petitioners : Shri Anand Kujur, Advocate
For Respondents/State : Shri Santosh Bharat, and Ms Anuja
Sharma, Panel Lawyers
------------------------------------------------------------------------------------------------------------------
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
04.08.2025
1. Since the issue involved in all the above petitions is same, they are being heard
and decided together.
2. Learned counsel for the petitioners would submit that petitioners are retired
employees of the Water Resource Department, and were working as Work Charged
Contingency paid employees. It is further submitted that in light of judgment passed
by this Court in WPS-3870 of 2021 (Faguvaram Patel, and others Vs State of
Wps 8312 of 2025 and connected cases
Chhattisgarh and others), and other connected matters, decided on 30.09.2022,
present petitioners are also entitled for leave encashment.
3. Learned State counsel would submit that sufficient documents have not been
filed by the petitioners, and it is also not reflected as to whether the petitioners have
completed the minimum service to avail the benefit of leave encashment.
4. Heard learned counsel for the parties and perused the documents on record.
5. Be that as it may, without commenting anything on merits of the case, this
petition is disposed of giving liberty to the petitioners to make a detailed
representation before the concerned respondent/ competent authority within a period
of 30 days from the date of receipt of copy of this order with all necessary documents
to substantiate their claim. In that event, on due verification, if the petitioners are
found to be similarly situated persons as in the case of Faguvaram Patel (supra),
their claim shall be decided by the respondents in light of judgment passed in that
case expeditiously, preferably within a period of 90 days from the date of submission
of the said representation.
6. Accordingly, petition stands disposed of with aforesaid observation and
direction.
Sd/-
(Ravindra Kumar Agrawal)
JUDGE
padma
