Ramanuj Dubey vs State Of Chhattisgarh
2025 Latest Caselaw 1613 Chatt

Chattisgarh High Court

Ramanuj Dubey vs State Of Chhattisgarh on 7 August, 2025

                                                                  1




                                                                                    2025:CGHC:39369

                                                                                               NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                    WPS No. 7753 of 2025

                      1 - Ramanuj Dubey S/o Late Shri Ramla Dubey Aged About 70 Years Mohline
                      Post Temari Thana- Nandghat Tashil Nawagarh Distt- Bemetara (C.G.)
                                                                               ... Petitioner(s)

                                                               versus

                      1 - State Of Chhattisgarh Through Secretary Water Resources Department
                      Mahanadi Bhawan Capital Complex Nawa Raipur Atal Nagar District Raipur
                      (C.G.)

                      2 - Secretary Finance Department Mahanadi Bhawan Capital Complex Nawa
                      Raipur Atal Nagar District - Raipur (C.G.)

                      3 - Executive Engineer Water Resources Department Water Resource
                      Division Distict Bemetara (C.G)

                      4 - Sub Divisional Officer Water Resources Department Sub- Division
                      Nawagarh District Bemetara (C.G.)

                      5 - Accountant General Near Vidhan Sabha Balodabazar Road Raipur District
                      Raipur (C.G.)
                                                                            ... Respondent(s)

(Cause title taken from Case Information System)

For Petitioner(s) : Mr. Amit Buxy, Advocate For Respondent(s)/State : Mr. Khulesh Sahu, Panel Lawyer

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 VEDPRAKASH DEWANGAN employee of the respondents' Departments and was working as Work

Charged Contingency paid employee. It is further submitted that in light

of judgment passed by this Court in WPS No. 3870 of 2021

(Faguvaram Patel and others v. State of 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 respondents/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 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 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, the present petition stands disposed of with aforesaid

observation and direction.

Sd/-

(Ravindra Kumar Agrawal) Judge ved