Chattisgarh High Court
The Commissioner vs Anil Kumar Mandalae on 12 September, 2025
Author: Ramesh Sinha
Bench: Ramesh Sinha
2025:CGHC:46682-DB
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WA No. 640 of 2025
The Commissioner Municipal Corporation, Raipur, Dist. Raipur C.G.
... Petitioner(s)
versus
1 - Anil Kumar Mandalae S/o Shri G.R. Mandale Aged About 37 Years
Fireman, Grade- Ii, Working Under The Office Of Municipal Corporation
Raipur, Presently On Deputation Under The Office Of Sdrf Home Guards
Raipur, District - Raipur (C.G.)
2 - Indrajeet Sahu S/o Shri Sakha Ram Sahu Aged About 41 Years
Fireman, Grade- Ii, Working Under The Office Of Municipal Corporation
Raipur, Presently On Deputation Under The Office Of Sdrf Home Guards
Raipur, District - Raipur (C.G.)
3 - Vajendra Kumar Gautam S/o Shri Jhumuk Lal Gautam Aged About 39
Years Fireman, Grade- Ii, Working Under The Office Of Municipal
Corporation Raipur, Presently On Deputation Under The Office Of Sdrf
Home Guards Raipur, District - Raipur (C.G.)
4 - Yogesh Jaiswal S/o Shri Brijmohan Jaiswal Aged About 38 Years
Fireman, Grade- Ii, Working Under The Office Of Municipal Corporation
Raipur, Presently On Deputation Under The Office Of Sdrf Home Guards
Raipur, District - Raipur (C.G.)
5 - Manoj Kumar Meshram S/o P.R. Meshram Aged About 45 Years
Fireman, Grade- Ii, Working Under The Office Of Municipal Corporation
Raipur, Presently On Deputation Under The Office Of Sdrf Home Guards
Raipur, District - Raipur (C.G.)
6 - Gulshan Kumar Jaiswal S/o Shri Rath Lal Jaiswal Aged About 36
Years Fireman, Grade- Ii, Working Under The Office Of Municipal
Corporation Raipur, Presently On Deputation Under The Office Of Sdrf
Home Guards Raipur, District - Raipur (C.G.)
7 - Mohammad Imran Khan S/o Shri Tahir Khan Aged About 36 Years
Fireman, Grade- Ii, Working Under The Office Of Municipal Corporation
Raipur, Presently On Deputation Under The Office Of Sdrf Home Guards
Raipur, District - Raipur (C.G.)
Wa 640 of 2025
2
8 - Amit Kumar Thakur S/o Rikhi Ram Thakur Aged About 42 Years
Fireman, Grade- Ii, Working Under The Office Of Municipal Corporation
Raipur, Presently On Deputation Under The Office Of Sdrf Home Guards
Raipur, District - Raipur (C.G.)
9 - State Of Chhattisgarh Through The Secretary, Department Of Home
Police Affairs, Mantralaya, Mahanadi Bhawan Atal Nagar, Nava Raipur
District - Raipur (C.G.)
10 - The Director General Home Guards, C.G. Emergency Services And
State Disaster Response Force (Sdrf), Raipur District - Raipur (C.G.)
...Respondent(s)
(Cause-title taken from Case Information System)
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For Appellant : None appears
For State : Shri Sangharsh Pandey, GA
For Private Respondents : Shri Prakash Tiwari, Advocate
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Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
Per Ramesh Sinha, Chief Justice
12.09.2025
1. Heard Shri Sangharsh Pandey, learned Government Advocate, and
Shri Prakash Tiwari, learned counsel for the Private respondents.
2. The present intra Court appeal has been filed by the appellant
against the order dated 08.05.2025, passed by the learned Single Judge
in WPS-3340 of 2025 (Anil Kumar Mandale and others Vs State of
Chhattisgarh and others), whereby the learned Single Judge has allowed
the writ petition filed by the writ petitioners therein.
3. It has been pointed out by the learned counsel appearing for the
parties that in some of the identical matters, this Bench has dismissed the
Wa 640 of 2025
Writ Appeal No. 551 of 2025 (The Commissioner Municipal
Corporation, Raipur Vs Ajay Singh Thakur and others ), vide judgment
dated 05.08.2025 observing the following terms:-
"10. While passing the impugned order, learned Single
Judge held that taking into consideration the fact that the
State in its affidavit filed on 27.03.2025 )in the writ petition)
has declined to absorb the services of the respondents
No.1 to 12/writ petitioners with respondent No.14
department herein, respondent No.14 is directed to relieve
the respondents No.1 to 12/writ petitioners immediately
from the present place of posting to their parental
department. This exercise ;shall be completed by
respondent No.14 herein within a period of 20 days from
11.04.2025. Appellant herein is directed to extend all
benefits for which the respondents No.1 to 12/writ
petitioners are entitled which could not be extended on
account of deputation.
11. Considering the pleadings made in writ appeal,
submissions advanced by the learned counsel appearing
for theparties and also considering the findings recorded
bythelearned Single Judge while disposing off the writ
petition filed by the respondents No.1 to 12 / writ petitionrs,
we are of the considered opinion that the learned Single
Wa 640 of 2025
Judge has not committee any illegality, irregularity or
jurisdictional error warranting interference bythis Court.
12. Accordingly, the present writ appeal being devoid of
merit is liable to be and is hereby dismissed."
They submitted that since the facts and issue involved in the present
case are identical to that of Writ Appeal No. 551/2025, this appeal may
also be disposed of in the same terms.
4. Having considered the rival submissions made by learned counsel
for the parties and having gone through the material on record, it is
evident that the facts and issue involved in this appeal are identical to
Writ Appeal No. 551/2025 decided on 05.08.2025, hence, this Court
deems it appropriate, not to take a view other than what has been taken
in the above mentioned appeal.
5. Since, this Court has already taken a view in the order dated
05.08.2025 passed in WA No. 551/2025, the present appeal is also
dismissed.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
padma Digitally signed by
V PADMAVATHI
Date: 2025.09.15
18:02:03 +0530
