Suklal Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 4514 Chatt

Chattisgarh High Court

Suklal Yadav vs State Of Chhattisgarh on 17 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                             2025:CGHC:47748
                                                                                               NAFR
                                    HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                 WPS No. 10617 of 2025
                      1 - Suklal Yadav S/o Ramjiyawan Aged About 62 Years R/o House No.
                      255/15, Ward No. 8, Katghora, Distt.- Korba, C.G. 495445 (Retired Employee
                      Claiming Leave Encashment)
                                                                                    ... Petitioner(s)
                                                          versus
                      1 - State Of Chhattisgarh Through The Secreary, Department Of Water
                      Resource, Mahanadi Bhawan, Naya Raipur, Distt. Raipur, C.G.
                      2 - The Secretary Department Of General Administration, Mahanadi Bhawan,
                      Naya Raipur, Distt. - Raipur, C.G.
                      3 - The Secretary Department Of Finance, Mahanadi Bhawan, Naya Raipur,
                      Distt. - Raipur, C.G.
                      4 - Engineer-In-Chief Water Resource Department, Shivnath Bhawan, Sector-
                      19, Naya Raipur, Distt. - Raipur, C.G.
                      5 - Chief Engineer Hasdeo Kachhar, Water Resource Department, Bilaspur,
                      C.G.
                      6 - Superintendent Engineer Water Resource Circle Bilaspur, C.G.
                      7 - Executive Engineer Water Resource Division, Korba, Distt. Korba, C.G.
                                                                                  ... Respondents

For Petitioner : Mr. Manoj Kumar Yadav, Advocate on behalf of Mr. Avinash Singh, Advocate.

For State : Mr. Keshav Prasad Gupta, Govt. Advocate.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 17/09/2025

1. The issue involved in this writ petition has already been decided by this Court in case of Faguvaram Patel & Ohers 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 Arun

ARUN KUMAR DEWANGAN