Maghan Singh vs State Of Chhattisgarh
2025 Latest Caselaw 3173 Chatt

Chattisgarh High Court

Maghan Singh vs State Of Chhattisgarh on 20 June, 2025

                                                              1




                                                                                2025:CGHC:26300

                                                                                                   NAFR


                                 HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                 WPS No. 5368 of 2025

                   1 - Maghan Singh S/o Kawal Singh Aged About 62 Years R/o Village Bijarwar ,
                   Ward No. 12, Khalhetola Tehsil Pendraroad District - Gaurela Pendra Marwahi
                   (C.G.) - 495117
                                                                                --- Petitioner(s)

                                                           versus

                   1 - State Of Chhattisgarh Through Secretary, Public Works Department (P.W.D)
                   Mahanadi Bhawan Nava Raipur District - Raipur (C.G.)

                   2 - Engineer In Chief Public Works Department (P.W.D) Atal Nagar Sector - 19,
                   Nava Raipur District - Raipur (C.G.)

                   3 - Superintendent Engineer Public Works Department (P.W.D) Bilaspur District
                   - Bilaspur (C.G.)

                   4 - Chief Engineer Public Works Department (P.W.D) Bilaspur District - Bilaspur
                   (C.G.)

                   5 - Executive Enineer (Pendra Division) ) Public Works Department (P.W.D)
                   District - Gaurela- Pendra - Marwahi (C.G.)

                   6 - Divisional Joint Director Treasury Account And Pension Bilaspur District -
                   Bilaspur (C.G.)

                   7 - Treasury District Treasury Gaurela Pendra Marwahi District - Gaurela
                   Pendra - Marwahi (C.G.)

                                                                                          ... Respondent(s)

(Cause title taken from Case Information System)

For Petitioner(s) : Ms. Rameshwari Kumari, Advocate

For Respondent(s)/State : Mr. Santosh Bharat, Panel Lawyer VEDPRAKASH DEWANGAN

Hon'ble Shri Justice Ravindra Kumar Agrawal

Order on Board

20/06/2025

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