Chattisgarh High Court
Arjun Ram vs State Of Chhattisgarh on 6 August, 2025
Digitally signed by V
PADMAVATHI
Date: 2025.08.08
11:35:20 +0530
2025:CGHC:39039
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 9203 of 2025
1 - Arjun Ram S/o Late Shri Heeraman Aged About 72 Years R/o Village Birauda, Post Kolar,
Tahsil Abhanpur, District Raipur Chhattisgarh
2 - Neelkanth Sahu S/o Jagnati Sahu Aged About 68 Years R/o Village Girouda, Post Kolar,
Tahsil Abhanpur, District Raipur Chhattisgarh
3 - Smt. Malti Bai Yadav W/o Shri Kanwar Ram Yadav Aged About 65 Years R/o Village
Kendri, Post Baktara, Tahsil Abhanpur, District Raipur Chhattisgarh
4 - Raghunandan Dhivar S/o Chaitram Dhivar Aged About 68 Years R/o Village Bendri, Post
Rakhi, Tahsil Abhanpur, District Raipur Chhattisgarh
5 - Shyamu Dewangan S/o Late Dhanwar Dewangan Aged About 69 Years R/o Dewangan
Para, Village And Post Seoni, Tahsil Abhanpur, District Raipur Chhattisgarh
6 - Sakharam Sahu S/o Badku Ram Sahu Aged About 72 Years R/o Village Bendri, Post
Rakhi, Tahsil Abhanpur, District Raipur Chhattisgarh
7 - Bhal Yadav S/o Late Brinda Yadav Aged About 65 Years R/o J-8 New Shanti Nagar,
Raipur, Tahsil And District Raipur Chhattisgarh --- Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretary, Department Of Water Resources, Mahanadi
Bhawan, Mantralaya, Atal Nagar, New Raipur, District Raipur Chhattisgarh
2 - The Joint Director Treasury Accounts And Pension, Raipur, District Raipur Chhattisgarh
3 - Engineer-In-Chief Water Resources Department, Shivnath Bhawan, Naya Raipur, District
Raipur Chhattisgarh
4 - Chief Engineer Mahanadi Jalashaya Pariyojna Raipur, District Raipur Chhattisgarh
5 - Executive Engineer Jal Prabandh Division No. 1, Raipur, District Raipur Chhattisgarh
--- Respondent(s)
WPS No. 9204 of 2025
1 - Abhay Ram Yadav S/o Shri Ganpat Ram Aged About 62 Years R/o Village Kolihamar,
Post Gurur, District Balod (C.G.)
2 - Manharan Ban Goswami S/o Shri Kedar Ban Aged About 65 Years R/o Village Gudhiyari,
Post Kanakot, Tahsil Patan, District Durg (C.G.)
3 - Jakla Ram Yadav S/o Pachkaud Aged About 66 Years R/o Village Sorla, Post Kusmi, P.S.
Berla, District Bemetara (C.G.)
4 - Kansuram Sahu S/o Jatiram Sahu Aged About 67 Years R/o Village Kharra, Post Kusmi,
P.S. Berla, District Bemetara (C.G.)
Wps 9203 and 9204 of 2025
2
5 - Satvan Ram S/o Thakur Ram Aged About 73 Years R/o Village Devarbhat Sanjari, Balod,
District Balod (C.G.)
6 - Hinchharam S/o Mahar Singh Aged About 74 Years R/o Village Devarbhat Sanjari, Balod,
District Balod (C.G.)
7 - Hatiyarin Bai Rawate W/o Late Panchuram Aged About 63 Years R/o Village Jhalmala,
Post Aadmabad, District Balod (C.G.)
8 - Leela Bai W/o Late Bhagwani Ram Aged About 70 Years R/o Village Gastitola, Post
Jamruwa, District Balod (C.G.)
9 - Baishakhu Ram S/o Shri Johan Aged About 75 Years R/o Village Pendri, Post Kalangpur,
Tahsil Gunderdehi, District Balod (C.G.) ---Petitioner(s)
Versus
1 - State Of Chhattisgarh Through Secretary, Department Of Water Resources, Mahanadi
Bhawan, Mantralaya, Atal Nagar, New Raipur, District Raipur (C.G.)
2 - The Joint Director Treasury Accounts And Pension, Raipur, District Raipur (C.G.)
3 - Engineer-In-Chief Water Resources Department, Shivnath Bhawan, Naya Raipur, District
Raipur (C.G.)
4 - Cheif Engineer Mahanadi Jalashaya Pariyojna Raipur, District Raipur (C.G.)
5 - Executive Engineer Tandula Jal Sansadhan Division, Durg, District Durg (C.G.)
6 - Executive Engineer Tandula Jal Sansadhan Division, Balod, District Balod (C.G.)
7 - District Treasury And Account Officer Durg, District Durg Chhattisgarh
8 - District Treasury And Account Officer Balod, District Balod Chhattisgarh
... Respondents
(Cause title is taken from the CIS)
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For Petitioners : Shri KP Sahu, Advocate
For Respondents/State : Shri KS Saini, PL
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Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
06.08.2025
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
Wps 9203 and 9204 of 2025
by this Court in WPS-3870 of 2021 (Faguvaram Patel, and others Vs State of
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, petitions stand disposed of with aforesaid observation and
direction.
Sd/-
(Ravindra Kumar Agrawal)
JUDGE
padma
