Virendra Singh vs State Of Chhattisgarh
2025 Latest Caselaw 1611 Chatt

Chattisgarh High Court

Virendra Singh vs State Of Chhattisgarh on 7 August, 2025

Digitally signed by
V PADMAVATHI
Date: 2025.08.08
18:17:30 +0530




                                                                                             2025:CGHC:39383

                                                                                                                     NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                       WPS No. 9169 of 2025

              Virendra Singh S/o Late Shri Dharmu Singh Aged About 67 Years R/o Village Baba Chowk,
              Kusmi, District Balrampur-Ramanujganj (C.G.)                      --- 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 Godawari Kachhar Water Resources Department Raipur, District
              : Raipur, Chhattisgarh

              5 - Executive Engineer Mahanadi Water Resources Department Division Balrampur, District
              Balrampur-Ramanujganj (C.G.)

              6 - Divisional Joint Director Treasury Account And Pension Sarguja Division Sarguja,
              Chhattisgarh.                                                           --- Respondent(s)

                                                         WPS No. 9176 of 2025

              1 - Sundri Bai Gond W/o Lakhnu Ram, Aged About 62 Years R/o Village Bendranavagaon,
              Post Rudri, Tahsil And District Dhamtari (Chhattisgarh)

              2 - Parmila Sahu, W/o Late Kunjbihari Sahu, Aged About 68 Years R/o Village Koliyari, Post
              Dhamtari, Tahsil And District Dhamtari (Chhattisgarh)

              3 - Bhagwat Yadav, S/o Sadya Yadav, Aged About 76 Years R/o Village Rudri Basti, Post
              Dhamtari Tahsil And District Dhamtari (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 (C.G.)

              3 - Engineer-In-Chief, Water Resources Department, Shivnath Bhawan, Naya Raipur, District
              Raipur (C.G.)

              4 - Chief Engineer, Mahanadi Jalashaya Pariyojna Raipur, District Raipur (C.G.)

              5 - Executive Engineer, Mahanadi Jalashaya, Pariyojna, Bandh Division No. 2, Rudri, District
              Dhamtari (Chhattisgarh)                                              ... Respondents
                                            (Cause title is taken from the CIS)
              ------------------------------------------------------------------------------------------------------------------

Wps 9169 and 9176 of 2025

For Petitioners : Shri KP Sahu Advocate For Respondents/State : Shri Arvind Dubey, GA

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

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

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 Resources 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

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 Wps 9169 and 9176 of 2025

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