MANISH KUMAR PATEL vs THE STATE OF CHHATTISGARH
- Court
- Chhattisgarh High Court
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CGHC010320602026 2026:CGHC:38276
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCC No. 790 of 2026
1 - Manish Kumar Patel S/o Shri Dilesh Kumar Patel Aged About 36
Years Occupation Class Iv Employee (Presently Discontinued From
Ex- Ministerial Private Establishment, Co- Termius) Unemployed, R/o
Digitally
signed by
SHOAIB
ANWAR
Date:
2026.09.01
10:22:14
+0530
SHOAIB
ANWAR
Village Suretha, Post Fandwani, Block Mungeli, District Mungeli, C.
G.
2 - Shanti Lal Rajput S/o Shri Sanat Kumar Rajput Aged About 34
Years Occupation Class Iv Employee, ( Presently Discontinued From
Ex- Ministerial Private Establishment Co- Terminus Unemployed, R/o
P. S. Nagar Road Behind Dhela Bai Chhatrawas, Changorabhata,
Raipur District Raipur C. G.
3 - Sudama Satpathy S/o Shri Nand Kishor Satpathy Aged About 29
Years Occupation Class Iv Employee (Presently Discontinued From
Ex- Ministerial Private Establishment Co- Terminus) Unemployed,
R/o Aman Nagar, Avanti Vihar Maharsi Valmiki Ward Telibandha,
Raipur District Raipur C. G.
4 - Vedkumar S/o Shri Dhanlal Jangde, Aged About 29 Years
Occupation Class Iv Employee ( Presently Discontinued From Ex-
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Ministerial Private Establishment Co- Terminus) Unemployed, R/o
Dr. Rajendra Prasad Ward Tilakpara, Post Nawagarh Ward,
Nawagarh, District Bemetara, C. G.
5 - Yogesh Chandrawanshi, S/o Dasheram Chandrawanshi, Aged
About 30 Years Occupation Class Iv Employee ( Presently
Discontinued From Ex Ministerial Private Establishment Co-
Terminus) Unemployed, R/o Gulab Nagar Gautam Vihar Colony,
Near Sai Vatica, Devpuri, Raipur District Raipur C. G.
6 - Ravi Choudhary S/o Shri Jagdish Choudhary Aged About 36 Years
Occupation Class Iv Employee (Presently Discontinued From Ex
Ministerial Private Establishment Co- Terminus) Unemployed, R/o
House No, 3 / 702, Gandhi, Chowk, Raja Talab Raipur, District Raipur
C.G.
7 - Shojeba Shahin D/o Shri Shalauddin Aged About 30 Years
Occupation Class Iv Employee (Presently Discontinued From Ex
Ministerial Private Establishment Co- Terminus) Unemployed, R/o
Jaszid Gali In Front Of Chhoti Maszid, Bairan Bazar, Raipur, District
Raipur C. G.
8 - Baratu Singh S/o Shri Taatu Ram Aged About 28 Years
Occupation Class Iv Employee (Presently Discontinued From Ex
Ministerial Private Establishment Co- Terminus) Unemployed, R/o
Village Sonthi, Post Sonthi, Police Station Seepat District Bilaspur C.
G.
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9 - Riya Tiwari D/o Harish Tiwari Aged About 26 Years Occupation
Class Iv Employee (Presently Discontinued From Ex Ministerial
Private Establishment Co- Terminus) Unemployed, R/o House No. 26
/ 491, Near Sai Mandir, Saraswati, Chowk, Purani Basti, Raipur
District Raipur C. G.
10 - Priya Vaishnav W/o Shri Dinesh Kumar Vaishnav Aged About 32
Years Occupation Class Iv Employee (Presently Discontinued From
Ex Ministerial Private Establishment Co- Terminus) Unemployed, R/o
House No. 141, Near Ata Chakki, Village Semaria, Post Nardaha,
Tehsil Aarang, District Raipur C. G.
... Applicants
versus
The State Of Chhattisgarh Through- Secretary, Department Of
General Administration, Nawa Raipur, Atal Nagar District Raipur C.G.
... Respondent(s)
(Cause title taken from CIS)
For Petitioner(s) : Shri A.N. Bhakta, Advocate with Shri
Vivek Bhakta Advocate
For Respondent(s) : Shri Y.S. Thakur
Hon'ble Shri Bibhu Datta Guru , Judge
Order on Board
31.08.2026
1. This MCC has been filed seeking modification of the
operative part of paragraph No.7 of the order dated
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03.08.2026 passed by this Court in Writ Petition (S)
No.1730 of 2025 and other connected matter.
2. Learned counsel for the petitioners submits that the
aforesaid writ petition was finally decided and disposed
of by this Court vide order dated 03.08.2026. It is
submitted that while passing the aforesaid order, the
operative part of paragraph No.7 contains the words “as
well as the law laid down by the Hon'ble Supreme Court
in Uma Devi (Supra)”. It is further submitted that the
Department of Finance, State of Chhattisgarh, had
requested the Department of General Administration to
re-examine the matter in the light of the judgment
passed by the Hon'ble Supreme Court in State of
Karnataka and Others Vs. Uma Devi and Others, and
thereafter, a meeting was convened by the General
Administration Department on 24.09.2024.
3.
It is further submitted that in the said meeting, the
General Administration Department had already taken a
decision that the law laid down by the Hon'ble Supreme
Court in State of Karnataka and Others Vs. Uma Devi and
Others is not applicable to the regularization of the
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services of the petitioners. Learned counsel for the
petitioners, therefore, submits that the words “as well as
the law laid down by the Hon'ble Supreme Court in Uma
Devi (Supra)” occurring in the operative part of
paragraph No.7 of the order dated 03.08.2026 may be
expunged/modified.
4. I have considered the submissions advanced by learned
counsel for the petitioners and perused the record.
5. Having regard to the submissions made and the facts of
the case, the prayer made in the present MCC deserves
to be allowed.
6. Accordingly, the operative part of paragraph No.7 of the
order dated 03.08.2026 passed in Writ Petition (S)
No.1730 of 2025 shall stand modified and shall read as
under:
“7. Accordingly, the WPS No. 1730/2025 is disposed
of with a direction to the respondent authorities to
take an appropriate decision in the present matter
in light of the reply of the State in paragraph 8
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within a period of four months from the date of
receipt of a certified copy of this order.”
7. The remaining contents of the order dated 03.08.2026
passed in Writ Petition (S) No.1730 of 2025 shall remain
unaltered.
8. With the aforesaid modification, the present MCC stands
disposed of.
9. Let this order be made part of the record of Writ Petition
(S) No.1730 of 2025.
Sd/-
(Bibhu Datta Guru)
Judge
Shoaib