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Niranjan Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 1136 Chatt

Citation : 2025 Latest Caselaw 1136 Chatt
Judgement Date : 6 August, 2025

Chattisgarh High Court

Niranjan Sahu vs State Of Chhattisgarh on 6 August, 2025

Digitally signed by
V PADMAVATHI
Date: 2025.08.08
11:35:59 +0530




                                                                           2025:CGHC:39016

                                                                                               NAFR

                        HIGH COURT OF CHHATTISGARH AT BILASPUR
                                              WPS No. 9062 of 2025

           1 - Smt. Hirabati Usendi W/o Late Ramrati Usendi Aged About 62 Years R/o School Para,
           Surdongar, Keshkal, District - Kondagaon C.G.

           2 - Smt. Birjha Bai Bhediya W/o Late Dayalu Ram Bhediya Aged About 66 Years R/o House
           No. 82, Ward No. 06, Badepara, Kanker, District- North Baster, Kanker C.G.
                                                                                  --- Petitioner(s)

                                                      versus

           1 - State Of Chhattisgarh Through The Secretary, Public Works Department, Mahanadi
           Bhawan, Atal Nagar, New Raipur, District Raipur C.G.

           2 - The Executive Engineer, Public Works Department (B/r), Kondagaon, District Kondagaon,
           C.G.

           3 - The Executive Engineer, Public Works Department (B/r), Kanker, District- North Baster,
           Kanker C.G.
                                                                                 --- Respondent(s)

                                              WPS No. 9064 of 2025

           1 - Niranjan Sahu S/o Late Achit Sahu Aged About 71 Years R/o Ward No. 13, Ambedkar
           Nagar, Dornapal, Sukma, District - Sukma Chhattisgarh

           2 - Sudarshan Sabar S/o Late Manbodh Aged About 69 Years R/o Near Pwd Rest House,
           Post - Dornapal, District - Sukma Chhattisgarh

           3 - Smt. Sunder Mati W/o Shri Niranjan Sahu Aged About 68 Years R/o Ward No. 13,
           Ambedkar Nagar, Dornapal, Sukma, District - Sukma Chhattisgarh

           4 - Smt. Parbati Sahu W/o Late Prem Lal Sahu Aged About 66 Years R/o Mavli Nagar,
           Thelkabod, Kanker, District - North Baster Kanker Chhattisgarh

           5 - Keshar Kumar S/o Late Hariram Aged About 62 Years R/o Village - Shamtara, Bajrang
           Para, Tahsil - Narharpur, District - North Baster Kanker Chhattisgarh

           6 - Uppal Umasankar S/o Late Rathnaiya Aged About 66 Years R/o Chota Para, Madded,
           Bijapur, District - Bijapur Chhattisgarh
                                                                              ---Petitioner(s)

                                                     Versus

           1 - State Of Chhattisgarh Through The Secretary, Public Works Department, Mahanadi
           Bhawan, Atal Nagar, New Raipur, District - Raipur Chhattisgarh

           2 - The Executive Engineer Public Works Department (B/r), Kanker, District North Baster
           Kanker Chhattisgarh

           3 - The Executive Engineer Public Works Department (B/r), Sukma, District Sukma
           Chhattisgarh
                                                                                    Wps 9062 and 9064 of 2025

                                                        2



4 - The Executive Engineer Public Works Department (B/r), West Bijapur, District Bijapur
Chhattisgarh
                                                                           ... Respondents
                                (Cause title is taken from the CIS)
------------------------------------------------------------------------------------------------------------------

For Petitioners : Shri Somkant Verma, Advocate For Respondents/State : Shri KS Saini, PL

------------------------------------------------------------------------------------------------------------------

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 Public Works 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

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 Wps 9062 and 9064 of 2025

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

 
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