Babu Ram Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 3208 Chatt

Chattisgarh High Court

Babu Ram Yadav vs State Of Chhattisgarh on 23 June, 2025

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                                                                                                   V PADMAVATHI
                                                                                                   Date: 2025.06.24
                                                                                                   17:20:07 +0530




                                                                              2025:CGHC:27106
                                                                                                   NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         WPS No. 5696 of 2025

Babu Ram Yadav S/o Shri Kanhaiya Lal Yadav Aged About 64 Years Retired
Attendant At Office Of Joint Director Veterinary Services Bilaspur, District Bilaspur,
Chhattisgarh. R/o Village Sakarra, Tahsil Takhatpur, District - Bilaspur, Chhattisgarh.
                                                                        ... Petitioner(s)

                                                    versus

1 - State Of Chhattisgarh Through The Secretary, Department Of Live Stock
Development, Mantralaya, Mahanadi Bhawan, Atal Nagar, New Raipur, District
Raipur, Chhattisgarh.

2 - The Director Directorate Of Veterinary Services, New Raipur, District Raipur,
Chhattisgarh.

3 - The Joint Director Veterinary Services Bilaspur, District Bilaspur, Chhattisgarh.

4 - Joint Director Treasury, Account And Pension, Bilaspur, District Bilaspur,
Chhattisgarh.
                                                                     ...Respondents

                                     (Cause title is taken from the CIS)
------------------------------------------------------------------------------------------------------------------

For Petitioner                                         : Shri Prabhu Lal, Advocate
For Respondents/State                                  : Shri Suyash Dhar Badgayya, Dy GA

------------------------------------------------------------------------------------------------------------------

Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board 23.06.2025

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

employee of the Veterinary Services Department, and was working as Work Charged

Contingency paid employee. It is further submitted that in light of judgment passed

by this Court in WPS-3870 of 2021 (Faguvaram Patel, and others Vs State of

Chhattisgarh and others), and other connected matters, decided on 30.09.2022,

present petitioner is also entitled for leave encashment.

Wps 5696 of 2025

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 respondent/ 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/her 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/her

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, petition stands disposed of with aforesaid observation and

direction.

Sd/-

(Ravindra Kumar Agrawal) JUDGE padma