Nagendra Giri vs State Of Chhattisgarh
2025 Latest Caselaw 1604 Chatt

Chattisgarh High Court

Nagendra Giri vs State Of Chhattisgarh on 7 August, 2025

Digitally signed by
V PADMAVATHI
Date: 2025.08.08
18:16:19 +0530




                                                                                          2025:CGHC:39389
                                                                                                               NAFR
                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                     WPS No. 9218 of 2025

            Nagendra Giri S/o Late Ramchandra Giri Aged About 73 Years R/o Village Darripara, Ward
            No. 14, Post Kusmi, District- Balrampur-Ramanujganj, C.G.    ... Petitioner(s)

                                                                versus

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

            2 - Joint Director Treasury Account And Pension Raipur, District Raipur, C.G.

            3 - The Executive Engineer Public Work Department Division Ramanujganj, District-
            Balrampur-Ramanujganj,                                                     C.G.

            4 - Sub Divisional Officer (P W D) Sub Division Kusmi, District- Balrampur-Ramanujganj, C.G.

            5 - District Treasury Officer Treasury Account And Pension, Balrampur, District- Balrampur-
            Ramanujganj, C.G.                                                       ... Respondents
                                             (Cause title is taken from the CIS)
            ------------------------------------------------------------------------------------------------------------------

            For Petitioner                                         : Shri KP Sahu, Advocate
            For Respondents/State                                  : Shri KS Saini, PL

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

Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board 07.08.2025

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

Chhattisgarh and others), and other connected matters, decided on 30.09.2022,

present petitioner is also entitled for leave encashment.

Wps 9218 of 2025

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 his/her 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