Mainuddin Firdousi vs State Of Chhattisgarh
2025 Latest Caselaw 4210 Chatt

Chattisgarh High Court

Mainuddin Firdousi vs State Of Chhattisgarh on 3 September, 2025

                                                                              2025:CGHC:44886

                                                                                                   NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                        WPS No. 10131 of 2025

Mainuddin Firdousi S/o Kamalu Uddin Qadri Aged About 66 Years R/o Ward No. 36,
Mahamaya Road Ambikapur, District Surguja, C.G.
                                                               ... Petitioner(s)

                                                    versus

1 - State Of Chhattisgarh Through The Secretary, Department Of Public Health
Engineering, Mantralaya, Mahanadi Bhawan, Atal Nagar, Raipur, C.G.

2 - Engineer In Chief Public Health Engineering Department, Indrawati Bhawan, New
Raipur, District Raipur, C.G.

3 - Chief Engineer Public Health Engineering Department Bilaspur, District- Bilaspur,
C.G.

4 - Superintending Engineer Public Health Engineering Department Ambikapur,
District- Sarguja, C.G.

5 - Executive Engineer Public Health Engineering Department Jashpur, District-
Jashpur, C.G.
                                                                ...Respondents
                            (Cause title is taken from the CIS)
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For Petitioner : Shri Hemant Kesharwani, Advocate For Respondents/State : Shri Mayur Khandelwal, PL

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Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board 03.09.2025

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

employee of the Public Health Engineering 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 10131 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 of service record, 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, and also other applicable rules and circulars, 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