Gendlal Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 2796 Chatt

Chattisgarh High Court

Gendlal Sahu vs State Of Chhattisgarh on 20 August, 2025

                                                                              2025:CGHC:42262
                                                                                                   NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         WPS No. 9363 of 2025

1 - Gendlal Sahu S/o Shri Fudru Sahu Aged About 72 Years R/o Village And Post Kendri
Tahsil Abhanpur, District Raipur C.G.

2 - Poshan Kumar Sharma S/o Shri Chhabilal Sharma Aged About 65 Years R/o Professor
Colony, Sector- 3, Sadak No. 5, Behind Kushalpur Ring Road, Raipur, District Raipur C.G.

3 - Seva Ram Sahu S/o Shri Maniram Sahu Aged About 65 Years R/o Village Manikchouri
Tahsil Abhanpur, District Raipur C.G.

4 - Smt Shanti Bai Suryavanshi W/o Late Shri Guljarilal Suryavanshi Aged About 61 Years
R/o Jai Jawan Chowk, Ravi Gram Telibandha, Raipur, District Raipur C.G.
                                                                                            ... Petitioner(s)

                                                    versus

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

2 - The Executive Engineer, Water Resources Department Raipur Division-1, District Raipur
C.G.

3 - The Joint Director, Treasury Accounts And Pension Raipur Division, District Raipur C.G.
                                                                              ...Respondents
                                     (Cause title is taken from the CIS)
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For Petitioners                                        : Shri CR Sahu, Advocate
For Respondents/State                                  : Shri SP Kale, Addl AG

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

Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board 20.08.2025

1. Learned counsel for the petitioners would submit that petitioners are retired

employees of the Water Resource 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 Wps 9363 of 2025

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

present petitioners are also entitled for leave encashment.

2. 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.

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 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

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