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Judgment
By the present writ petitions, the petitioners are seeking for issuance of an appropriate direction to the Respondent authorities for considering the claim of the Petitioners for grant of leave encashment in terms of the provisions of the Chhattisgarh Work-Charged/Contingency Paid Employees Leave Rules, 1977.
According to the petitioners, they have made their claim in the light of the recent decision passed by this Court in W.P.(S) No.3870/2021 (Faguvaram Patel & Others Vs. State of Chhattisgarh & Others) decided on 30.9.2022, wherein similar claim of the petitioners therein has been allowed. The said decision also stands affirmed by the Division Bench in W.A. No.119/2023, decided on 20.6.2023.
Given the said facts, the present writ petitions are disposed of at this juncture, directing the respondent Authorities to immediately process the claims of all similarly placed person herein in the light of the aforesaid decision passed by this Court on the same subject-matter, within an outer limit of 120 days from the date of receipt of a copy of this Order.
With the aforesaid direction, all the Writ Petitions stands disposed of.