Chattisgarh High Court
Asha Singh vs State Of Chhattisgarh on 9 March, 2026
1
2026:CGHC:11181
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2241 of 2026
1 - Asha Singh W/o H.K. Singh Aged About 62 Years Posted And Working As
Assistant Teacher (L.B.) At Govt. Primary School Singarpur, Block- Khairagarh,
Distt.- Khairagarh-Chhuikhadan-Gandai (C.G.)
... Petitioner
Versus
1 - State Of Chhattisgarh Through Its Secretary, School Education Department,
Mahanadi Bhawan, Atal Nagar Naya Raipur, District- Raipur (C.G.)
2 - State Of Chhattisgarh Through Its Secretary, Panchayat And Rural Development
Department, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District- Raipur (C.G.)
3 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal Nagar, Naya
Raipur, District- Raipur (C.G.)
4 - Chief Executive Officer Zila Panchayat, Khairagarh, Distt.- Khairagarh-
Chhuikhadan-Gandai (C.G.)
5 - District Education Officer Khairagarh, Distt.- Khairagarh-Chhuikhadan-Gandai
(C.G.)
6 - Chief Executive Officer Janpad Panchayat, Khairagarh, Distt.- Khairagarh-
Chhuikhadan-Gandai (C.G.)
7 - Block Education Officer Khairagarh, Distt.- Khairagarh-Chhuikhadan-Gandai
(C.G.)
... Respondents
2
For Petitioner : Mr. Ankush Soni, Advocate For Respondents-State : Ms. Anuja Sharma, Dy. Government Advocate S.B. Hon'ble Shri Justice Parth Prateem Sahu Order On Board 09/03/2026
1. Petitioner has filed this petition seeking following relief (s) :-
"10.1 That, this Hon'ble Court may kindly be pleased to issue a writ of mandamus quashing the impugned order dated 30.09.2025 (Annexure P/1) passed by the Respondent No. 3.
10.2 That, this Hon'ble Court may kindly be pleased to direct the respondent authorities to consider the case of the petitioner for grant of Kramonnati Vetanmaan on completion of 10 years of services in light of the circular dated 10.03.2017 issued by the State Government and order passed by the Hon'ble Division Bench in case of Smt. Sona Sahu Vs. State of Chhattisgarh vide order dated 28.02.2024.
10.3 This Hon'ble Court may kindly be pleased to direct the respondent authorities to grant all benefit of petitioner including the arrears of pay with 18% interest per annum from the date of completion of 10 years of services till the actual payment of Kramonnati Vetanmaan within the stipulated period of 30 days.
10.4 That, this Hon'ble Court may kindly be pleased to dispose of the instant writ petition with similar order passed in the case of Smt. Sona Sahu Vs. State of Chhattisgarh & Ors. in Writ Appeal No. 261/2023 order passed on 28.02.2024.
10.5 That, any other relief may also be granted to the petitioner which this Hon'ble Court deemed fit in facts and circumstances of the case."3
2. Learned counsel for petitioner submits that petitioner is entitled for Kramonnati Vetanman in terms of decision in case of Sona Sahu Vs. State of Chhattisgarh, in W.A. No. 261 of 2023, decided on 28.02.2024.
3. Learned State counsel opposes the submission of learned counsel for petitioner and would submit that case of the petitioner is different than that of case of Sona Sahu (Supra). Petitioner was earlier employee of Panchayat Department and thereafter, he was absorbed in Education Department pursuant to policy decision taken by State Government on 30.06.2018. Petitioner was not appointed as regular Assistant Teachers by School Education Department but was appointed by Janpad Panchayat. Coordinate Bench of this Court has considered the issue with regard to grant of Kramonnati Vetanman to such employee in WPS No.11009 of 2025 and other batch of writ petitions and has dismissed those writ petitions.
4. Petitioner upon asking do not dispute the submission of learned State counsel with respect to his initial appointment under Panchayat Department by Janpad Panchayat as also decision in WP(S) No.11009 of 2025.
5. The Coordinate Bench of this Court while considering the batch of writ petitions lead case bearing WPS No. 11009 of 2025 with regard to grant of Kramonnati to petitioners therein, has dismissed the writ petitions and observed thus :-
"35. Considering the facts of the case that the petitioners till absorption in pursuance of the policy dated 30.06.2018 are not teachers of the School Education Department, they were shikshakarmis though 4 their designation has been changed as Assistant Teacher (panchayat), Teacher (panchayat) and Lecturer (panchayat) respectively and they are governed by the separate rules framed under the Panchayat Raj Adhiniyam, 1993, therefore, the petitioners are not fulfilling the criteria as laid down in the circular dated 10.03.2017, the bunch of the writ petitions are liable to be dismissed, accordingly, they are dismissed."
6. Since the facts of the case of petitioner as is identical to the facts of the case in WP(S) No.11009 of 2025 is not disputed, this petition is also dismissed in terms of order passed in WPS No.11009 of 2025 and other connected case decided on 24.11.2025.
Sd/-
Digitally
SHUBHAM signed by
(Parth Prateem Sahu)
DEY SHUBHAM
DEY
Judge
Dey