Harishankar Nirmalkar (In Person) vs State Of Chhattisgarh
2025 Latest Caselaw 4355 Chatt

Chattisgarh High Court

Harishankar Nirmalkar (In Person) vs State Of Chhattisgarh on 10 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

Digitally signed by                                                                            2025:CGHC:46075
V PADMAVATHI
Date: 2025.09.11                                                                                                    NAFR
10:38:58 +0530
                                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                         WPS No. 10674 of 2025

                Harishankar Nirmalkar (In Person) S/o Punaram Nirmalkar Aged About 65 Years (Retired
                Employee Astt. Fetter, E And M Claiming Leave Enchashment For Himself) R/o Murum
                Khadan Mohalla, Village- Khamtarai Baima, District : Bilaspur, Chhattisgarh
                                                                                            ... Petitioner(s)

                                                                     versus

                1 - State Of Chhattisgarh Through The Secretary, Department Of Water Resource, Mahanadi
                Bhawan, Naya Raipur, Chhattisgarh

                2 - The Secretary Department Of General Administration Mahanadi Bhawan, Naya Raipur,
                Chhattisgarh

                3 - The Secretary Department Of Finance, Mahanadi Bhawan, Naya Raipur, Chhattisgarh

                4 - Engineer-In Chief Water Resource Department, Shivnath Bhawan, Sector- 19 Naya
                Raipur, District : Raipur, Chhattisgarh

                5 - Chief Engineer Water Resource Division, Bilaspur, District : Bilaspur, Chhattisgarh

                6 - Superintendent Engineer E And M Water Resource Circle, Bilaspur, District : Bilaspur,
                Chhattisgarh

                7 - Executive Engineer E And M Heavy Machinary Division Water Resource Department
                Sakari, Bilaspur, District : Bilaspur, Chhattisgarh               ...Respondents
                                                      (Cause title is taken from the CIS)
                ------------------------------------------------------------------------------------------------------------------

For Petitioner : Petitioner in person For Respondents/State : Shri S Choubey, PL

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

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

the case of Faguvaram Patel, and others Vs State of Chhattisgarh and others

(WPS-3870 of 2021), decided on 30.09.2022.

Wps 10674 of 2025

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

terms of the judgment passed by this Court in the case of Faguvaram Patel (supra).

3. Accordingly, the writ petition stands disposed of.

4. Pending interlocutory applications, if any, also stand disposed of.

Sd/-

(Narendra Kumar Vyas) JUDGE padma