Kamal Narayan Sinha vs State Of Chhattisgarh
2025 Latest Caselaw 4353 Chatt

Chattisgarh High Court

Kamal Narayan Sinha vs State Of Chhattisgarh on 10 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                      1




                                                                       2025:CGHC:46251

                                                                                     NAFR

                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           WPS No. 9790 of 2025

                      1. Kamal Narayan Sinha S/o Shri Adliram, Aged About 68 Years
                         Occupation- Service (Retired), Office Of Sub Divisional Officer,
                         W.D. (B/r) Sub Division, District Rajnandgaon (C.G.) R/o. H.N. 122
                         Salhe, Rajnandgaon, District Rajnandgaon (C.G.)
                                                                               ... Petitioner

                                                   versus

                      1. State Of Chhattisgarh Through The Secretary, Department Of
                         General Administration, Mahanadi Bhawan, Nawa Raipur, Atal
                         Nagar, District Raipur (C.G.)
                      2. State Of Chhattisgarh Through The Secretary, Department Of
                         Public Works, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District
                         Raipur (C.G.)
                      3. State Of Chhattisgarh Through The Secretary, Department Of
                         Finance, Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District
                         Raipur (C.G.)
                      4. The Engineer In Chief, Department Of Public Works, Raipur, District
                         Raipur (C.G.)
                      5. The Chief Engineer, Department Of Public Works, Durg, District
                         Durg (C.G.)
                      6. Superintending Engineer, Department Of Public               Works,
                         Rajnandgaon Division, District Rajnandgaon (C.G.)
                      7. The Sub Divisional Officer, Department Of Public Works (B/r) Sub
                         Division Ambagarh Chowki, District Rajnandgaon (C.G.)
                                                                           ... Respondent(s)

For Petitioner : Ms. Anjana Banjarey, Advocate

For State : Mr. Kanwaljet Singh Saini, Panel Lawyer

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.09.11 10:54:26 +0530

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 10.09.2025

1. The issue involved in this writ petition has already been decided by

this Court in case of Faguvaram Patel & others Vs. State of

Chhattisgarh [WPS No. 3870 of 2021 (decided on 30.09.2022].

2. In view of the above, the instant writ petition also deserves to be

disposed of in terms of the judgment passed by this Court in case

of Faguvaram Patel (supra).

3. Accordingly, the writ petition (s) stands disposed of.

Sd/-

(Narendra Kumar Vyas) Judge

Manish