Girish Prasad Dwivedi vs State Of Chhattisgarh
2025 Latest Caselaw 2994 Chatt

Chattisgarh High Court

Girish Prasad Dwivedi vs State Of Chhattisgarh on 12 June, 2025

                                                      1




                                                              2025:CGHC:23728

                                                                                  NAFR

                            HIGH COURT OF CHHATTISGARH AT BILASPUR


                                          WPS No. 3823 of 2025

               1 - Girish Prasad Dwivedi S/o Ramayan Prasad Dwivedi Aged About 64 Years
               R/o Naman Kala Rajmohani Devi Ward, Near Power House, Tehsil Ambikapur
               District - Sarguja (C.G.) - 497001

               2 - Sundar Sai S/o Ram Prit Ram Aged About 62 Years R/o Patelpara, Kerta
               P.O. Dharampur District - Surajpur (C.G.) - 497223

               3 - Lala Ram Prajapati S/o Ramadhin Aged About 63 Years R/o Lepra, Gursiya,
               District - Korba (C.G.)- 495445

               4 - Rajni Kanwar W/o Late Pratap Singh Kanwar Aged About 34 Years R/o
               Jamnipali Ward 47, Jamnipali District - Korba, (C.G.) - 495450

               5 - Gautam Sarthi S/o Arjun Sarthi Aged About 41 Years R/o Ward No. 12
               Machadoli Lalpur District - Korba (C.G.) - 495453
                                                                            ... Petitioner(s)

                                                  versus

               1 - State Of Chhattisgarh Through Secretary General Administration
               Department, Mahanadi Bhawan, Mantralaya, Naya Raipur Tehsil And District -
               Raipur (C.G.) - 492002

               2 - State Of Chhhattisgarh Through Secretary Water Resource Department,
               Mahanadi Bhawan Mantalaya, Naya Raipur, Tehsil And District - Raipur (C.G.) -
               492002

               3 - State Of Chhattisgarh Through Secretary Finance Department, Mahanadi
               Bhawan, Mantralaya Naya Raipur Tehsil And District - Raipur (C.G.) - 492002

               4 - Joint Director Pension And Account Treasury Department Bilaspur Division
               District - Bilaspur (C.G.)

               5 - Engineer In Chief Water Resources Department Sihawa, Bhawan, New
               Raipur District - Raipur (C.G.)



           Digitally
           signed by
           VEDPRAKASH
VEDPRAKASH DEWANGAN
DEWANGAN   Date:
           2025.06.13
           19:03:47
           +0530
                                            2


6 - Executive Engineer E And M Minimata Bango Division Machadoli,
Headquarter Katghora, District - Korba (C.G.)

                                                                   ... Respondent(s)

(Cause title taken from Case Information System)

For Petitioners : Mr. Pushp Kumar Gupta, Advocate

For Respondents/State : Mr. Santosh Bharat, Panel Lawyer

Hon'ble Shri Justice Ravindra Kumar Agrawal

Order on Board

12/06/2025

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

retired employees of the respondents' Departments and were working as

Work Charged Contingency paid employees. 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 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 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 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, the present petition stands disposed of with aforesaid

observation and direction.

Sd/-

(Ravindra Kumar Agrawal) Judge ved