Parmal Meshram vs State Of Chhattisgarh
2025 Latest Caselaw 4363 Chatt

Chattisgarh High Court

Parmal Meshram vs State Of Chhattisgarh on 10 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                      1




                                                                       2025:CGHC:46252

                                                                                     NAFR

                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           WPS No. 9778 of 2025

                      1. Parmal Meshram S/o Shri Chamru Meshram Aged About 68 Years
                         Occupation- Service (Retired), Office Of Sub Divisional Officer,
                         W.D. (B/r) Sub Division-1, Ranandgaon, District- Rajnandgaon
                         (C.G.), R/o Shanti Nagar, Gali No. 5, Ward No. 4, 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, Mahnadi 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-1, Rajnandgaon, 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 10:54:27 +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