Yashwant Rao Karande vs State Of Chhattisgarh
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Chattisgarh High Court

Yashwant Rao Karande vs State Of Chhattisgarh on 12 June, 2025

                                                                 1




                                                                           2025:CGHC:23642

                                                                                                NAFR

                                       HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                    WPS No. 3895 of 2025

                      1 - Yashwant Rao Karande S/o Late Shri Sakharam Karande Aged About 71
                      Years Occupation- Retd. Helper Public Health Engineering Department, R/o-
                      Hariom Nagar Balaghat, Distt.- Balaghat (Madhya Pradesh)
                                                                                  ... Petitioner(s)

                                                              versus

                      1 - State Of Chhattisgarh Through The Secretary Water Resources Department,
                      Mantralaya, Mahanadi Bhawan, Capital Complex, Atal Nagar Naya Raipur,
                      Distt.- Raipur (C.G.)

                      2 - Executive Engineer Water Resources Department T.D.P. Jagdalpur, Distt.-
                      Jagdalpur (C.G.)

                      3 - Sub Divisional Officer Water Resources Department Jagdalpur, Distt.- Baster
                      (C.G.)

                      4 - Joint Director Treasury Accounts And Pension, Division Baster, Jagdalpur,
                      Distt.- Baster (C.G.)

                                                                                         ... Respondent(s)

(Cause title taken from Case Information System)

For Petitioner : Mr. Rajendra Patel, Advocate

For Respondents/State : Ms. Anuja Sharma, Panel Lawyer

Hon'ble Shri Justice Ravindra Kumar Agrawal VEDPRAKASH DEWANGAN Order on Board

12/06/2025

1. Learned counsel for the petitioner would submit that petitioner is retired

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