Facts
The Appellants (State of Chhattisgarh) filed a writ appeal challenging the order dated 10.12.2025 passed by a Single Judge in WPS No. 11229/2025
Source reference: p. 2, para 4The Single Judge had allowed the writ petition filed by Respondent No. 1, quashing the impugned orders and directing his reinstatement to the post of Peon
Source reference: p. 2-3, para 5While the Single Judge denied back wages, it directed that the respondent’s seniority be reckoned from the initial date of appointment without service breaks
Source reference: p. 3, para 5The appeal was filed with an 11-day delay, which the Division Bench condoned via I.A. No. 01/2026
Source reference: p. 2, para 1-2Issues
1. Whether the Single Judge’s order directing reinstatement and protection of seniority was legally sustainable given the identical nature of facts in prior adjudicated matters
Source reference: p. 3, para 52. Whether the current appeal warranted a departure from the view taken by the Division Bench in Writ Appeal No. 184/2026
Source reference: p. 4, para 6Law Applied
The Court primarily applied the principle of judicial consistency and the doctrine of stare decisis regarding identical factual matrices.
Source reference: p. 2-3, para 5It relied upon its previous judgment in Writ Appeal No. 184/2026 (decided on 25.02.2026), which had affirmed the Single Judge’s reliance on the precedent set in Jaichand Sarthi v. State of Chhattisgarh (WPS No. 12389 of 2025)
Source reference: p. 2-3, para 5Reasoning
The Court noted that both parties conceded that the facts and legal issues involved in the present appeal were identical to those decided in Writ Appeal No. 184/2026
Source reference: p. 3, para 5In that preceding case, the Division Bench had already scrutinized the Single Judge’s reasoning and concluded that there was no illegality or irregularity in quashing the termination orders and directing reinstatement with seniority
Source reference: p. 3, para 5Upon reviewing the materials on record, the Court determined that since the issues were indistinguishable from the earlier case, there was no justification to adopt a different legal view
Source reference: p. 4, para 6Holding
The High Court dismissed the writ appeal, holding it to be devoid of merit
The Court affirmed the Single Judge’s order in terms of the judgment dated 25.02.2026 passed in Writ Appeal No. 184/2026, thereby upholding the respondent's reinstatement and seniority benefits without back wages
Source reference: p. 4, para 7No costs were awarded
Source reference: p. 3, para 5Original Court PDF
STATE OF CHHATTISGARHvsNILESH SHRIVAS
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