Chattisgarh High Court
Deena Ram Sahu vs State Of Chhattisgarh on 25 July, 2025
Digitally signed by
V PADMAVATHI
Date: 2025.07.28
10:41:15 +0530
2025:CGHC:36327
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 7554 of 2025
1 - Deena Ram Sahu S/o Late Abhay Ram Sahu Aged About 63 Years R/o Village-
Bhaismuri, Tahsil - Kurud, Distt.- Dhamtari (C.G.)
2 - Heera Singh Sahu S/o Late Phool Ji Sahu Aged About 63 Years R/o Ward No. 7, Gandhi
Chowk, Kurud, Tahsil - Kurud, Distt.- Dhamtari (C.G.)
3 - Mayaram Nirmalkar S/o Late Guharam Nirmalkar Aged About 70 Years R/o Village-
Biretara, Post- Doma, Tahsil And Distt.- Dhamtari (C.G.)
4 - Mithai Lal Verma S/o Late Naumeedeen Verma Aged About 63 Years R/o Village- Po-
Bhathgaon, Tahsil - Kurud, Distt.- Dhamtari (C.G.)
5 - Ramswaroop S/o Late Gayaram Sahu Aged About 63 Years R/o Village- Charmudiya,
Tahsil - Kurud, Distt.- Dhamtari (C.G.)
6 - Ramgulal Gond S/o Late Kartik Ram Aged About 63 Years R/o Village- Nawagaon, Po -
Rudri, Tahsil And Distt.- Dhamtari (C.G.)
7 - Panch Ram Sahu S/o Late Pusau Ram Sahu Aged About 63 Years R/o Village- Junwani,
Tahsil - Bhakhara, Distt.- Dhamtari (C.G.)
8 - Khilesh Sahu S/o Late Manrakhan Ram Sahu Aged About 62 Years R/o Ward No. - 14
Bhatheli. Tahsil - Bhakhara, Distt.- Dhamtari (C.G.) ... Petitioner(s)
versus
1 - State Of Chhattisgarh Through- The Secretary, Dept. Of General Administration,
Mantralaya, Mahanadi Bhawan, Naya Raipur (C.G.)
2 - The Secretary Dept Of Finance, Mantralaya, Mahanadi Bhawan, Naya Raipur (C.G.)
3 - The Secretary Dept. Of Water Resources, Mantralaya, Mahanadi Bhawan, Naya Raipur
(C.G.)
4 - Chief Engineer Mahanadi Pariyojana, Dept. Of Water Resources, Tahsil And Distt.- Raipur
(C.G.)
5 - Executive Engineer Water Management Division, Rudri, Dhamtari (C.G.)
6 - Executive Engineer Mahanadi Water Reserve Project Division Code No. 2, Rudri, Distt.-
Dhamtari (C.G.) ... Respondents
(Cause title is taken from the CIS)
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For Petitioners : Shri N Naha Roy, Advocate
For Respondents/State : Shri KS Saini, PL
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Wps 7554 of 2025
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
25.07.2025
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
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
