Prem Shankar Bhoi vs Shri Siddharth Kamal Pardesi
2025 Latest Caselaw 3526 Chatt

Citation : 2025 Latest Caselaw 3526 Chatt
Judgement Date : 7 April, 2025

Chattisgarh High Court

Prem Shankar Bhoi vs Shri Siddharth Kamal Pardesi on 7 April, 2025

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                                                                     2025:CGHC:16105


                                                                                  NAFR

         Digitally
         signed by
                               HIGH COURT OF CHHATTISGARH AT BILASPUR
         SHOAIB
SHOAIB   ANWAR
ANWAR    Date:
         2025.04.07
         23:41:33
         +0530
                                              CONT No. 488 of 2025



                      1 - Prem Shankar Bhoi S/o Late Shri Chandramani Bhoi Aged About 48

                      Years Working As Head Master Govt. Primary School Dighepur Block -

                      Pithoura District - Mahasamund (C.G.)



                      2 - Chitrasen Gwal S/o Markand Gwal Aged About 51 Years Posted And

                      Working As Head Master At Govt. Primary School Tala Block - Pithoura

                      District - Mahasamund (C.G.)



                      3 - Sanjay Pradhan S/o Late Tulsi Pradhan Aged About 55 Years Posted

                      And Working As Assistant Teacher L.B. At Govt. Primary School Lalmati

                      Block - Pithoura District -Mahasamund (C.G.)



                      4 - Bhojraj Pradhan S/o Kamdar Pradhan Aged About 54 Years Posted

                      And Working As Head Master Govt. Primary School Mohgaon Block -

                      Pithoura District - Mahasamund (C.G.)



                      5 - Manohar Sahu S/o Shri Roopdhar Aged About 49 Years Posted And
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Working As Head Master At Govt. Primary School Bamhani Block -

Pithoura District - Mahasamund (C.G.)



6 - Vishwamitra Behra S/o Shri Naringh Behra Aged About 58 Years

Posted And Working As Assistant Teacher L.B. Govt. Primary School

Dijepur,    Block       -   Pithoura     District   -   Mahasamund     (C.G.)



7 - Rakesh Pradhan S/o Shri Vikram Pradhan Aged About 45 Years

Posted And Working As Assistant Teacher (L.B.) Govt. Primary School

Utekel     Block    -       Pithoura    District    -   Mahasamund     (C.G.)



8 - Smt.Mandakani Pradhan W/o Brajkishore Pradhan Aged About 49

Years Posted And Working As Assistant Teacher (L.B.) Govt. Primary

School Sankara (Jonk) Block - Pithoura District - Mahasamund (C.G.)



9 - Jujeshty Sagar S/o Amar Singh Sagar Aged About 57 Years Posted

And Working As Head Master Govt. Primary School Remda Tukda Block

- Pithoura District - Mahasamund (C.G.)

                                                             ... Petitioner(s)



                                       versus



1 - Shri Siddharth Kamal Pardesi Secretary School Education

Department Mahanadi Bhawan Atal Nagar Nawa Raipur District - Raipur

(C.G)
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2 - Smt. Nikharika Barik Singh, Secretary Panchayat And Rural

Development Department Mahanadi Bhawan Atal Nagar Nawa Raipur

District - Raipur (C.G.)



3 - Divya Umesh Mishra, Director, Directorate Of Public Instruction

Indrawati      Bhawan         Atal    Nagar     Naya           Raipur    (C.G.)



4 - Priyanka Rishi Mahobiya, Commissioner Cum Director Directorate Of

Panchayat     Atal    Nagar    Naya   Raipur    District   -    Raipur   (C.G.)



5 - Shri Mohan Sawant, District Education Officer Mahasamund District -

Mahasamund (C.G.)



6 - Shri Chandraprakash Manhar, Chief Executive Officer Janpad

Panchayat Pithoura District - Mahasamund (C.G.)



7 - Kamlesh Kumar Thakur, Block Education Officer Block Pithoura

District - Mahasamund (C.G.)

                                                           ... Respondent(s)

For Petitioner(s) : Shri Pramod Ramteke, Advocate.

Hon'ble Shri Bibhu Datta Guru, Judge Order on Board 07.04.2025

1. By the present contempt petition, the petitioners submit that by

(Annexure C/1) while deciding the writ petition WPS No. 6204/2024,

dated 15.10.2024, the writ petition was disposed of with the

following observation:-

"6. Be that as it may, looking to the limited prayer made by learned counsel for petitioners, this petition at this stage is disposed of permitting the petitioners to make representation raising all grounds as raised in this writ petition to competent authority annexing all relevant documents and judgment of this Court passed in W.A. No. 261of 2023. On such representation being made, it is expected that the competent authority shall consider the same in accordance with law considering the circular(s) issued in this regard, in light of judgment of this Court in W.A. No.261 of 2023 within further period of 04 months from the date of receipt of such representation. It is made clear that this Court has not expressed any opinion on merits of this case, it is for the competent authority to consider the claim of petitioner on its own merits".

2. However, the petitioners apprise the competent authority on

28.10.2024, but till date, the order of this Court in WPS No.

6204/2024 is not being complied with.

3. I have perused the order of this Court as well as the representation

submitted by the petitioner.

4. It appears from the order in WPS No. 6204/2024, that no direction

was given to the competent authority to decide the representation,

whereas, it was expected by the Court that the competent authority

shall consider the same in accordance with law. Considering the

circulars issued in this regard in the light of the judgment of this

Court in Writ Appeal No. 261/2023 within a further period of

months. Hence, at this stage, it cannot be said that the respondents