Smt. Bhaktin Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 4544 Chatt

Chattisgarh High Court

Smt. Bhaktin Yadav vs State Of Chhattisgarh on 18 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                             2025:CGHC:48141
                                                                                             NAFR
                                     HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                    WPS No. 10887 of 2025
                      1 - Smt. Bhaktin Yadav W/o Late Ghuran Ram Yadav Aged About 66 Years R/o
                      Village Nawabandh, Tehsil Ambikapur, District Surguja, C.G.
                      2 - Basant Lal S/o Munna Lal Aged About 67 Years R/o Village Songara, Tehsil
                      Pratappur, District Surajpur, C.G.
                      3 - Smt. Rajkumari Yadav W/o Late Nankoo Yadav Aged About 65 Years R/o
                      Village Basantpur, Tehsil Wadrafnagar, District Balrampur-Ramanujganj, C.G.
                      4 - Smt. Sukhman Soyma W/o Late Kaila Aged About 60 Years R/o Village Ward
                      No. 6 Jaman Basantpur, Tehsil Wadrafnagar, District Balrampur-Ramanujganj,
                      C.G.
                      5 - Smt. Shaili W/o Late Sudama Ram Aged About 53 Years R/o Lalbahadur
                      Shastri Ward Ramanujganj, Tehsil Ramanujganj, District Balrampur-
                      Ramanujganj, C.G.
                                                                                      ... Petitioner(s)
                                                          versus
                      1 - State Of Chhattisgarh Through The Secretary, Public Work Department,
                      Mahanadi Bhawan, Mantralaya, Nawa Raipur, District Raipur, C.G.
                      2 - Chief Engineer Public Work Department Surguja Circle Ambikapur, District
                      Surguja, C.G.
                      3 - Superintendent Engine Public Work Department Circle Ambikapur, District
                      Surguja, C.G.
                      4 - Executive Engineer Public Work Department (Bha/road) Division
                      Ramanujganj, District Balrampur-Ramanujganj, C.G.
                      5 - Executive Engineer Public Work Department (Bha/road) Division Ambikapur,
                      District Surguja, C.G.
                                                                                    ... 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 & 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 Arun

Digitally signed by ARUN ARUN KUMAR KUMAR DEWANGAN DEWANGAN Date:

2025.09.19 11:26:28 +0530