Khiluram Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 1183 Chatt

                                                  1


                                                                                      NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR
                                    WPC No. 1513 of 2022
     Khiluram Sahu S/o Late K. Sahu Aged About 67 Years R/o Shitlamandir Road,
     Govindpur, Kanker District-Kanker Chhattisgarh.
                                                                 ---- Petitioner
                                            Versus
     1.      State Of Chhattisgarh Through - The Secretary, School Education
             Department Atal Nagar Mahanadi Bhawan, New Raipur Chhattisgarh.
     2.      District Education Officer Kanker, District - Kanker Chhattisgarh.
     3.      Block Education Officer Block Kanker, District - Kanker, Chhattisgarh.
     4.      Treasury Officer Treasury Account And Pension, Kanker, District - Kanker
             Chhattisgarh.

                                                                        ---- Respondents

For Petitioner : Mr. Somkant Verma, Advocate For State : Mr. Sandeep Dubey, Dy. A.G.

Hon'ble Mr. Justice P. Sam Koshy Order on Board

07/03/2022

1. Learned counsel for the petitioner submits that the petitioner is entitled for

Kramonnati as per the last circular issued by the Government on

08.08.2018 (Annexure P-1) as he has completed 30 years of service. He

would further submit that the earlier circulars to grant Kramonnati issued

on 19.04.1999, 28.04.2008, 03.10.2008, 11.01.2010 and lastly on

08.08.2008 according to that since the petitioner has completed 30 years

of service, he would be entitled for third time pay-scale. He submits that

the issue involved in the present petition has already been considered

and decided by this Court in the matter of R.S. Verma Vs. State of

Chhattisgarh and Others (W.P.(S) No.2805/2002 by judgment and order

dated 29.08.2006). He further submits that the petitioner may be granted

liberty to make representation to consider the case of the petitioner in the

light of the judgment passed by the Hon'ble Apex Court in the matter of

State of Tripura and Others Vs. K.K. Roy (2004 SCW/1) and the order

passed in R.S. Verma (supra) to which learned counsel for the

respondent/State has no objection.

2. Accordingly, as per the liberty sought for by the petitioner, the petitioner is

granted liberty to make representation before the concerned authority. It

is expected that the competent authority subject to verification shall

decide the representation of the petitioner as expeditiously as possible in

an objective manner preferably within a period of four months from the

date of receipt of copy of this order.

3. In view of above, the petition is disposed of with the aforesaid liberty.

Sd/-

(P. Sam Koshy) Judge Ved