Shanti Kumar Mishra vs State Of Chhattisgarh
2022 Latest Caselaw 1278 Chatt

                                                                     NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR
                           WPS No. 1614 of 2022
      Shanti Kumar Mishra S/o Late Thakur Prasad Mishra Aged About 68
       Years Retired Head Master, Primary School, R/o Bhatipara, Post And
       Tahsil Baster District Baster At Jagdalpur Chhattisgarh.
                                                                 ---- Petitioner
                                     Versus
     1. State Of Chhattisgarh Through The Secretary, School Education
        Department, Atal Nagar, Mahanadi Bhawan, New, Raipur
        Chhattisgarh.
     2. District Education Officer Jagdalpur, District Baster, Chhattisgarh.
     3. Block Education Officer Block Baster, District Baster Chhattisgarh.
     4. Divisional Joint Director Treasury Account And Pension, Division
        Baster, District Baster, Chhattisgarh.      ---- Respondents

For Petitioner/s : Mr. Somkant Verma, Advocate For Respondent/State : Mr. Suyash Dhar, PL

Hon'ble Shri Justice P. Sam Koshy Order On Board 11/03/2022

Heard.

2. 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-2) as she 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, she 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.

3. 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.

4. In view of the above, the petition is disposed of with the

aforesaid liberty.

Sd/-

(P. Sam Koshy)

Judge

Pawan