Chattisgarh High Court
Tej Ram Latiye vs State Of Chhattisgarh on 25 April, 2025
1
2025:CGHC:18817
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2728 of 2025
1 - Tej Ram Latiye S/o Shri Jauhar Lal Latiye Aged About 53 Years Working
As Lecturer (L.B.) And Posted At Govt. Higher Secondary School Badgaon,
Block- Doundilohara, District - Balod (C.G.)
2 - Kadambinee Yadaw W/o Shri Lokesh Kumar Parkar Aged About 41 Years
Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary School
Badgaon, Block- Doundilohara, District - Balod (C.G.)
3 - Bhenumati D/o Shri Bhushan Lal Aged About 42 Years Working As
Lecturer (L.B.) And Posted At Govt. Higher Secondary School Badgaon,
RAHUL Block- Doundilohara, District - Balod (C.G.)
JHA
Digitally signed
by RAHUL JHA
Date:
4 - Lochan Prasad Sahu S/o Late Shri Jay Lal Sahu Aged About 51 Years
2025.04.26
12:14:01 +0530
Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary School
Badgaon, Block- Doundilohara, District - Balod (C.G.)
5 - Kewal Singh Nuruti S/o Shri Fuleet Ram Nuruti Aged About 40 Years
Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary School
Badgaon, Block- Doundilohara, District - Balod (C.G.)
6 - Sushila Dhruwe W/o Shri Komal Singh Dhruwe Aged About 48 Years
Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary School
Badgaon, Block- Doundilohara, District - Balod (C.G.)
7 - Khileshwari Tiwari W/o Shri Shailendra Kumar Tiwari Aged About 43
Years Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary
School Badgaon, Block- Doundilohara, District - Balod (C.G.)
8 - Khuveer Singh Parteti S/o Shri Ram Lal Parteti Aged About 43 Years
Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary School
Badgaon, Block- Doundilohara, District - Balod (C.G.)
2
9 - Sandeep Kumar Verma S/o Shri Giriwar Lal Verma Aged About 40 Years
Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary School
Badgaon, Block- Doundilohara, District - Balod (C.G.)
10 - Roshan Lal Bhandari S/o Shri Govind Ram Bhandari Aged About 38 Years
Working As Librerian And Posted At Govt. Higher Secondary School Badgaon,
Block- Doundilohara, District - Balod (C.G.)
11 - Siddheshver Kumar Yadu S/o Shri Radheshyam Yadu Aged About 39
Years Working As Assistant Teacher And Posted At Govt. Higher Secondary
School Badgaon, Block- Doundilohara, District - Balod (C.G.)
12 - Manoj Kumar Patil S/o Shri Keshav Ram Patil Aged About 40 Years
Working As Assistant Teacher And Posted At Govt. Higher Secondary School
Badgaon, Block- Doundilohara, District - Balod (C.G.)
13 - Pradip Kumar Sahu S/o Shri Chhabeshwar Lal Sahu Aged About 48 Years
Working As Lecturer (L.B.) And Posted At Govt. Higher Secondary School
Kharthuli, Block- Doundilohara, District - Balod (C.G.)
14 - Chanda Rani Sahu W/o Shri Pradip Kumar Sahu Aged About 40 Years
Working As P.T.I. (Sports) Teacher And Posted At Govt. Higher Secondary
School Belmand, Block- Balod, District - Balod (C.G.)
Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretary, Department Of School Education,
Mahanadi Bhawan, Mantralaya New Raipur, District Raipur (C.G.)
2 - Director Directorate Of Chhattisgarh Public Instruction, Indravati Bhawan,
Naya Raipur, District - Raipur (C.G.)
3 - Chief Executive Officer Jila Panchayat Balod, District - Balod (C.G.)
4 - District Education Officer Balod, District - Balod (C.G.)
Respondent(s)
(Cause title is taken from Case Information System)
For Petitioner : Mr. Vinod Kumar Sharma, Advocate
For Respondents/ State : Ms. Nupur Trivedi, PL
(HON'BLE SHRI JUSTICE BIBHU DATTA GURU)
Order on Board
25/04/2025
1. By the present writ petition, the petitioners are seeking direction towards
the respondent/ authorities for grant of Kramonnati Vetanman on
completion of 10 years of service in view of the order passed by
Division Bench of this High Court in WA No. 261/2023 on 28.02.2024
and also as per circular dated 10.03.2017. issued by the State
Government of C.G.
2. The claim of the petitioners are with regard to grant of Kramonnati
Vetanman. Learned counsel for the petitioners submits that with regard
to award of Kramonnati Vetanman some circular has also been issued by
the respondent-State. Apart from this, Division Bench of this Court in
case of Smt. Sona Sahu vs. State of Chhattisgarh and others in W.A. No.
261 of 2023 has also consider the identical issue. Petitioners are also
entitle for Kramonnati Vetanman. He further submits that at present, this
petition may be disposed of with liberty to the petitioners to make a
representation to the competent authority in light of order passed by this
Court in W.A. No.261 of 2023 dated 28/02/2024.
3. Learned State counsel opposes the submissions made by learned counsel
for the petitioners.
4. I have heard learned counsel for the parties and perused the pleadings
and the documents.
5. Against the order passed in WA No. 261 of 2023, the State preferred a
review petition bearing REVP No. 147 of 2024, which was considered
and rejected by a detailed order. There against the State filed an SLP
before the Supreme Court bearing SLP (C) No. 58525 of 2024, which
was dismissed by order dated 17.03.2025.
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. 261 of 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 4 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 petitioners on its own merits.
7. With the aforesaid observation, the Writ Petition stands disposed of.
Sd/-
(BIBHU DATTA GURU)
JUDGE
Rahul
