Dora Khare vs State Of Chhattisgarh
2025 Latest Caselaw 2997 Chatt

Chattisgarh High Court

Dora Khare vs State Of Chhattisgarh on 12 June, 2025

                                                     1




                                                               2025:CGHC:23634

                                                                                    NAFR

                         HIGH COURT OF CHHATTISGARH AT BILASPUR


                                        WPS No. 3838 of 2025

           1 - Dora Khare W/o Late Shri Sot Ram Khare Aged About 52 Years R/o Ward
           No. 08, New Chandaniyapara, District Janjgir, Nagar Panchayat-Naila-Janjgir,
           District- Janjgir-Champa (C.G.)

           2 - Ramphal Patel S/o Siya Ram Patel Aged About 65 Years R/o Ward No. 12
           Patel Moholla, Kurda, District- Janjgir-Champa (C.G.)
                                                                       ... Petitioner(s)

                                                  versus

           1 - State Of Chhattisgarh Through Secretary, Department Of Public Health
           Engineering (P.H.E.), Mahanadi Bhawan, Nava Raipur, District- Raipur,
           Chhattisgarh

           2 - Engineer-In-Chief Department Of Public Health Engineering (P.H.E.) Atal
           Nagar, Sector 19, Nawa Raipur, Chhattisgarh

           3 - Chief Engineer Public Health Engineering (P.H.E.) Zone- Bilaspur, District-
           Bilaspur, Chhattisgarh

           4 - Superintendent Engineer Public Health Engineering (P.H.E.), Bilaspur,
           Circle- Bilaspur, District- Bilaspur, Chhattisgarh

           5 - Executive Engineer Janjgir-Champa Public Health Engineering (P.H.E.)
           Department Division Janjgir-Champa, District- Janjgir-Champa, Chhattisgarh

           6 - Divisional Joint Director Treasury Accounts And Pensions Bilaspur, District-
           Janjgir-Champa, Chhattisgarh

           7 - Treasury Officer District Treasury Janjgir-Champa, District Janjgir-Champa,
           Chhattisgarh

                                                                             ... Respondent(s)

(Cause title taken from Case Information System)

VEDPRAKASH DEWANGAN

For Petitioners : Mr. Akash Shrivastava, Advocate

For Respondents/State : Mr. Akhilesh Kumar, Govt. Advocate

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