Tularam Kashyap vs State Of Chhattisgarh
2025 Latest Caselaw 4543 Chatt

Chattisgarh High Court

Tularam Kashyap vs State Of Chhattisgarh on 18 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                1




                                                                                2025:CGHC:48142
                                                                                              NAFR
                                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                     WPS No. 10885 of 2025
                         1 - Tularam Kashyap S/o Tilakram Kashyap Aged About 63 Years R/o Village
                         Khanda, Tehsil Seepat, District Bilaspur Chhattisgarh
                                                                                   ... Petitioner(s)
                                                             versus
                         1 - State Of Chhattisgarh Through The Secretary, Water Resource
                         Department, Mahanadi Bhawan, Mantralaya, Nawa Raipur, District Raipur
                         Chhattisgarh
                         2 - Chief Engineer Hasdev Kachhar, Water Resource Department Bilaspur,
                         District Bilaspur Chhattisgarh
                         3 - Executive Engineer Kharang Water Resource Division Bilaspur, District -
                         Bilaspur Chhattisgarh
                         4 - Joint Director Pension And Kosh Lekha Bilaspur, District Bilaspur
                         Chhattisgarh
                                                                                  .. Respondents

For Petitioner : Mr. Swapnil Keshari, Advocate. For State : Mr. Sabyasachi Choubey, Panel Lawyer.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 18/09/2025

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

Digitally signed by ARUN ARUN KUMAR KUMAR DEWANGAN DEWANGAN Date:

2025.09.19 11:26:25 +0530