Rukmani Dhruw vs State Of Chhattisgarh
2025 Latest Caselaw 3350 Chatt

Chattisgarh High Court

Rukmani Dhruw vs State Of Chhattisgarh on 30 June, 2025

                                                                   1




                                                                                     2025:CGHC:28927

                                                                                                        NAFR


                                      HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                      WPS No. 6178 of 2025

                        1 - Rukmani Dhruw W/o Late Shri Chandram Dhruw Aged About 70 Years R/o
                        Village Dhaneli Bhatapara, Tehsil Nipaniya, District- Balodabazar (C.G.)
                                                                                      --- 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,
                        Bhawan 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 Engineer (Pendra Division ) Public Works Department (P.W.D.)
                        District- Gaurela Pendra - Marwahi (C.G.)

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

                                                                                               ... Respondent(s)

(Cause-title taken from Case Information System)

For Petitioner(s) : Mr. Anshuman Shrivastava, Advocate For Respondent(s)/State : Mr. Suyashdhar Badgaiya, Deputy G.A.

Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board Digitally signed by VEDPRAKASH VEDPRAKASH DEWANGAN DEWANGAN Date:

2025.07.01 19:48:23 +0530

30/06/2025

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 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), 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, the present petition stands disposed of with aforesaid observation and direction.

Sd/-

(Ravindra Kumar Agrawal) Judge ved