Mahendra Pal Singh Kanwar vs State Of Chhattisgarh
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Chattisgarh High Court

Mahendra Pal Singh Kanwar vs State Of Chhattisgarh on 17 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                           2025:CGHC:47750
                                                                                             NAFR

                                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                WPS No. 10966 of 2025

                      1 - Mahendra Pal Singh Kanwar S/o Late Bhagatram Kanwar Aged About 25
                      Years R/o Village- Darrakhar, Post- Jamnipali, Distt- Korba (C.G.) (Legal Heir
                      Claiming Leave Encashment Of His Father)
                      2 - Brijesh Kumar Sahu S/o Late Laxman Prasad Sahu Aged About 42 Years
                      R/o Middle School Colony, Darri, Post- Jamnipali, Distt- Korba (C.G.) (Legal
                      Heir Claiming Leave Encashment Of His Father)
                      3 - Ajay Kumar Paikara S/o Late Dayaram Paikara Aged About 39 Years R/o
                      Irrigation Colony, Darri, Post- Jamnipali, Distt- Korba (C.G.) (Legal Heir
                      Claiming Leave Encashment Of His Father)
                      4 - S Rataiya S/o S Venkataiya Aged About 40 Years R/o Ward No. 46,
                      Ayodhyapuri, Jailgaon, Darri, Post- Jamnipali, Distt- Korba (C.G.) (Legal Heir
                      Claiming Leave Encashment Of His Father)
                                                                                    ... Petitioner(s)
                                                         versus
                      1 - State Of Chhattisgarh Through The Secretary, Department Of Water
                      Resource, Mahanadi Bhawan, Naya Raipur, Distt. Raipur (C.G.)
                      2 - The Secretary Department Of General Administration, Mahanadi Bhawan,
                      Naya Raipur, District- 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 Minimata Hasdeo Bango Project, Bilaspur, Distt- Bilaspur
                      (C.G.)
                      6 - Superintendent Engineer Hasdeo Project Circle, Rampur/korba, Distt-
                      Korba (C.G.)
                      7 - Executive Engineer Hasdeo Barrage, Water Management Division,
                      Rampur/ 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.

ARUN KUMAR DEWANGAN

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