Chattisgarh High Court
Shivlal Ram vs State Of Chhattisgarh on 6 August, 2025
Digitally signed by
V PADMAVATHI
Date: 2025.08.08
18:18:25 +0530
2025:CGHC:39022
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 9100 of 2025
1 - Shivlal Ram S/o. Shri Kandra Ram, Aged About 70 Years Retired Gang Mazdoor, At
Executive Engineer Public Works Department Jashpur Division, District Jashpur, (C.G.), R/o.
Village Chhota Banai, Tahsil Jashpur, District Jashpur (C.G.)
2 - Jagan Ram, S/o. Shri Laudha Ram Aged About 71 Years Retired Gang Mazdoor, At
Executive Engineer Public Works Department Jashpur Division, District Jashpur, (C.G.), R/o.
Village Chhota Banai, Tahsil Jashpur, District Jashpur (C.G.)
--- Petitioner(s)
versus
1 - State Of Chhattisgarh Through - The Secretary, Department Of Public Works, Mantralaya,
Mahanadi Bhawan, New Raipur, District - Raipur (C.G.)
2 - Engineer In Chief, Department Of Public Works, Nirman Bhawan, North Block, Naya
Raipur (C.G.)
3 - Chief Engineer, Public Works Department, Ambikapur, District Surguja (C.G.)
4 - Executive Engineer, Public Works Department Jashpur Division, Distt.- Jashpur (C.G.)
5 - Joint Director, Treasury, Account And Pension, Ambikapur, District Surguja (C.G.)
... 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. Learned counsel for the petitioner would submit that petitioner is retired
employee of the Public Works Department, and was working as Work Charged
Contingency paid employee. 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 9100 of 2025
Chhattisgarh and others), and other connected matters, decided on 30.09.2022,
present petitioner is also entitled for leave encashment.
2. Learned State counsel would submit that sufficient documents have not been
filed by the petitioner, and it is also not reflected as to whether the petitioner has
completed the minimum service to avail the benefit of leave encashment.
3. Heard learned counsel for the parties and perused the documents on record.
4. Be that as it may, without commenting anything on merits of the case, this
petition is disposed of giving liberty to the petitioner 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 petitioner is found to
be similarly situated person as in the case of Faguvaram Patel (supra), his/her 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.
5. Accordingly, petition stands disposed of with aforesaid observation and
direction.
Sd/-
(Ravindra Kumar Agrawal)
JUDGE
padma
