Chattisgarh High Court
Moti Ram vs State Of Chhattisgarh on 12 June, 2025
1
2025:CGHC:23674
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 4142 of 2025
1 - Moti Ram S/o Shri Khasar Ram Aged About 70 Years Retired Gang Mazdoor
At Executive Engineer, Public Works Department, Division Jashpur, District
Jashpur, C.G., R/o Village Beldih, Tahsil Manora, District Jashpur C.G.
2 - Mani Ram S/o Shri Lagu Ram Aged About 64 Years Retired Gang Shramik
Akushal At Executive Engineer, Public Works Department, Division Jashpur,
District Jashpur, C.G., R/o Village Bhimsela, Tahsil Manora, District Jashpur
C.G.
3 - Karlus Tigga S/o Shri Pathras Tigga Aged About 68 Years Retired Gang
Mazdoor At Executive Engineer, Public Works Department, Division Jashpur,
District Jashpur, C.G., R/o Village Kandora, Tahsil Manora, District Jashpur C.G.
4 - Selbestar Ekka S/o Shri Pathras Ekka Aged About 70 Years Retired Akushal
Gangman At Executive Engineer, Public Works Department, Division Jashpur,
District Jashpur, C.G., R/o Village Kandora, Tahsil Manora, District Jashpur C.G.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of Public Works
Mantralya, Mahanadi Bhawan, New Raipur, District - Raipur (C.G.)
2 - Engineer In Chief, Department Of Public Works, Nirman Bhawan, North
Block, Naya Raipur (C.G.)
3 - Chief Engineer, Public Works Department, Ambikapur, District Surguja (C.G.)
4 - Executive Engineer Public Works Department Division Jashpur, District
Jashpur, C.G.
5 - Joint Director, Treasury, Account And Pension, Ambikapur, District Surguja,
C.G.
... Respondent(s)
(Cause title taken from Case Information System)
VEDPRAKASH
DEWANGAN
For Petitioners : 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
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
