CourtKutchehry.com
High Courts

Neera Bai vs State Of Chhattisgarh & Ors

Chhattisgarh High Court · Decided on 4 June 2026 · Citation: (2026) 06 CHH CK 0262

HON’BLE JUDGES
Amitendra Kishore Prasad, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition Service Matter No. 4479 Of 2026
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

9 paragraphs · 343 words

Amitendra Kishore Prasad, J

1.

By way of this writ petition, the petitioner has prayed for following reliefs:-

"10.1 That, this Hon'ble Court may kindly be pleased to issue similar direction for grant of leave encashment in accordance with the order dated 30.09.2022 passed in WPS 3870/2021 titled as Faguvaram Patel & Ors. vs. State of Chhattisgarh & Ors. within stipulated time, in the interest of justice."

2.

Learned counsel for the petitioner submits that the husband of petitioner was working as work-charged employee under the State Government in the Public Health Engineering Department, Bilaspur (C.G.). He submits that in the light of judgment passed by this Court in Writ Petition (S) No.3870 of 2021 (Faguvaram Patel & Ors. Vs. State of Chhattisgarh & Ors.) and other connected matters decided by the co-ordinate Bench of this Court on 30.09.2022, the petitioners were entitled for leave encashment.

3.

Learned State counsel submits that sufficient documents have not been filed by the petitioner and it is also not reflected as to whether the petitioner has completed the minimum period of the service to avail the benefit of leave encashment.

4.

I have heard learned counsel for parties and perused the documents available in record.

5.

Be that as it may, without commenting anything on the merits, this petition is disposed off giving liberty to the petitioner to make detailed representation before the concerned respondent / competent authority within the period of '30days' from the date of receipt of copy of this order with all necessary documents to substantiate their claim. In the event of filing of representation, on due verification, if the petitioner is found to be similarly situated person, as in the case of Faguvaram Patel (Surpa), her claim shall be decided by the respondents in light of judgment of Faguvaram Patel (Supra) expeditiously preferably within the period of '90days' from the date of submission of the said representation.

6.

Accordingly, this petition stands disposed off with aforesaid observations and directions.

7.

In view of above, pending applications, if any, also stand disposed of.