Durpat Bai vs State Of Chhattisgarh
2025 Latest Caselaw 4576 Chatt

Chattisgarh High Court

Durpat Bai vs State Of Chhattisgarh on 19 September, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                            2025:CGHC:48242


                                                                                           NAFR
                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 WPS No. 11034 of 2025

                      1 - Durpat Bai W/o Late Shri Puranik Tarak Aged About 57 Years R/o Village
                      Pond, P.O. Pond, Distt. Gariyaband, Chhattisgarh. (Widow Of Deceased
                      Employee Puranik Tarak)
                                                                                ... Petitioner(s)
                                                        versus
                      1 - State Of Chhattisgarh Through The Secretary, Water Resource
                      Department, New Mantralaya, Mahanadi Bhawan, New Raipur, Distt. Raipur,
                      Chhattisgarh.
                      2 - State Of Chhattisgarh Through The Secretary, General Administration
                      Department, New Mantralaya, Mahanadi Bhawan, New Raipur, Distt. Raipur,
                      Chhattisgarh.
                      3 - State Of Chhattisgarh Through The Secretary, Finance Department, New
                      Mantralaya, Mahanadi Bhawan, New Raipur, Distt. Raipur, Chhattisgarh.
                      4 - The Engineer-In-Chief Water Resource Department, Nirman Bhawan,
                      North Block, Sector-19, Capital Complex Naya Raipur, Atal Nagar, Distt.
                      Raipur, Chhattisgarh.
                      5 - The Executive Engineer Water Resource Department, Gariyaband, Distt.
                      Gariyaband, Chhattisgarh.
                      6 - The Joint Director Treasury Account And Pension, Tahsil And Distt. Raipur,
                      Chhattisgarh.
                                                                                   ... Respondents

For Petitioner : Mr. Kripesh G. Kela, Advocate. For State : Mr. Vinay Pandey, Dy. A.G. Hon'ble Shri Justice Narendra Kumar Vyas

Order on Board

19/09/2025

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

Digitally signed by ARUN ARUN KUMAR KUMAR DEWANGAN DEWANGAN Date:

2025.09.22 10:41:38 +0530

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