Omprakash Verma vs State Of Chhattisgarh
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Chattisgarh High Court

Omprakash Verma vs State Of Chhattisgarh on 12 June, 2025

                                                            1




                                                                      2025:CGHC:23679

                                                                                           NAFR

                                  HIGH COURT OF CHHATTISGARH AT BILASPUR


                                               WPS No. 4160 of 2025

                 1 - Omprakash Verma S/o. Shri Ram Gopal Verma Aged About 62 Years Retired
                 Assistant Fitter At Executive Engineer Minimata Bango (E./m/) Division
                 Machadoli, Head Office Katghora, District Korba (C.G.) R/o. Village - Alomau,
                 Majtr Maupara, Bandipur, Fatehpur, Uttar Pradesh - 212652.
                                                                                 ... Petitioner(s)

                                                         versus

                 1 - State Of Chhattisgarh Through Secretary, Department Of Water Resource,
                 Mahanadi Bhawan, Mantralaya, Naya Raipur, Dist. Raipur (C.G.)

                 2 - Engineer-In-Chief Water Resource Department, Shivnath Bhawan, New
                 Raipur, Dist. Raipur (C.G.)

                 3 - Chief Engineer Minimata (Hasdeo) Bango Pariyojana, Bilaspur, Dist. Bilaspur
                 (C.G.)

                 4 - Superintendent Engineer (E./m.) Water Resource Circle, Sakri, Bilaspur,
                 Dist. Bilaspur (C.G.)

                 5 - Executive Engineer Minimata Bango (E./m.) Division Machadoli, Head Office
                 - Katghora, Dist. Korba (C.G.)

                 6 - Joint Director Treasury, Account And Pension, Bilaspur, Dist. Bilaspur (C.G.)

                                                                                    ... Respondent(s)

(Cause title taken from Case Information System)

For Petitioner : Mr. Jeet Ram Patel, Advocate

For Respondents/State : Mr. Ajit Singh, Govt. Advocate and Ms. Smita Jha, 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