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Judgment
Chhattisgarh Mantralaya, Mahanadi Bhawan Nava Raipur Atal Chhattisgarh, Mantralaya, Mahanadi Bhawan, Nava Raipur Atal Chhattisgarh, Mantralaya, Mahanadi Bhawan, Nava Raipur Atal Chhattisgarh, Mantralaya, Mahanadi Bhawan Nava Raipur Atal Chhattisgarh, Mantralaya, Mahanadi Bhawan Nava Raipur Atal Chhattisgarh, Mantralaya, Mahanadi Bhawan, Nava Raipur Atal Chhattisgarh, Mantralaya, Mahanadi Bhawan, Nava Raipur Atal Chhattisgarh Mantralaya Mahanadi Bhawan Nava, Raipur Atal Chhattisgarh, Mantralaya Mahanadi Bhawan, Nava, Raipur, Atal
Hon'ble Shri Bibhu Datta Guru, Judge
Order on Board
The limited relief that the Petitioners seek for in these Petitions is for an appropriate direction to the Respondents 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 respective claim in the light of the recent decision of this Court rendered 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 Petitioner 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, all the Writ Petition are disposed of at this juncture, directing the Respondent Authorities to immediately process the claim of all similarly placed person in the light of the aforesaid decision of this Court on the same subject-matter, within an outer limit of 120 days from the date of receipt of copy of this Order.
With aforesaid direction, all the Writ Petition stands disposed of. sd/-