Chattisgarh High Court
Prem Das Jhariya vs State Of Chhattisgarh on 20 March, 2026
Author: Parth Prateem Sahu
Bench: Parth Prateem Sahu
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2026:CGHC:13489
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2628 of 2026
Prem Das Jhariya S/o Ankalha Ram Jhariya Aged About 43 Years Teacher
(L.B.) Govt. Middle School, Gangpur, Block S. Lohara, District - Kabirdham
(C.G.)
... Petitioner(s)
Versus
1 - State Of Chhattisgarh Through Secretary, School Education Department,
Mantralaya, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District- Raipur
(C.G.)
2 - Director Public Instructions, Indrawati Bhawan, Nava Raipur, Atal Nagar,
District- Raipur (C.G.)
3 - Divisional Joint Director (Education) Durg, District- Durg (C.G.)
4 - District Education Officer Kabirdham, District - Kabirdham (C.G.)
5 - Block Education Officer Block S.Lohara District - Kabirdham (C.G.)
... Respondent(s)
For Petitioner : Mr. C. Jayant K. Rao, Advocate For Respondents : Ms. Anuja Sharma, Dy. G.A. HON'BLE SHRI PARTH PRATEEM SAHU, JUDGE ORDER ON BOARD 20/03/2026
1. The petitioner has filed this writ petition seeking following reliefs.
"10.1. That, this Hon'ble Court may kindly be pleased to direct the respondent authorities to pass necessary order for permission and further entry of the higher qualification in the service book of the petitioner and in the gradation list going to be published in the situation of 1.04.2025.2/2
10.2. That, this Hon'ble Court may kindly be pleased to direct respondent authorities the representation of the petitioner. to consider the 10.3. That, this Hon'ble Court may kindly be pleased to grant any other relief as it may deems fit and appropriate."
2. Learned counsel for petitioner submits that the petitioner while working on the post of Teacher has obtained the degree of Msc (Zoology) from the Madhya Pradesh Bhoj (Open) University, Bhopal (Distance Education) 2023-2024, however, even after submitting the application along with the copies of the marksheets, additional qualification obtained by the petitioner has not been entered in service record. He contended that similarly placed other teachers posted in the Bilaspur Division, they were granted Post-Facto permission to pursue the other courses. Petitioner had submitted representation before respondent No. 3, which is pending consideration, therefore, direction be issued to respondent No. 3 to consider and take decision on the representation, at the earliest, within specified time frame.
3. Learned counsel for State submits that in view of the limited prayer made by counsel for the petitioner, she is having no objection.
4. On due consideration of the submissions made by learned counsel for the parties, the writ petition at this stage is disposed of directing the respondent No. 3 to consider and take decision on the representation submitted by the petitioner, in accordance with law, expeditiously preferably within a further period of three months from the date of receipt of copy of order passed by this Court.
5. Accordingly, this writ petition is disposed of with the aforesaid observation and direction.
Sd/-
(Parth Prateem Sahu)
Saurabh JUDGE