Hemlal Agrawani vs State Of Chhattisgarh
2025 Latest Caselaw 3997 Chatt

Chattisgarh High Court

Hemlal Agrawani vs State Of Chhattisgarh on 28 April, 2025

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                                                                         2025:CGHC:18987
                                                                                       NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              WPS No. 2854 of 2025



       Digitally
       signed by
       SHOAIB
                    1 - Hemlal Agrawani S/o Late Mukundram Agrawani Aged About 68
SHOAIB ANWAR
ANWAR Date:
       2025.04.28
       23:11:11
       +0530        Years Retired Headmaster, Government Primary School, Albelapara,

                    Cluster Centre, Basanwahi, Block - Narharpur, District- North Bastar

                    Kanker (C.G.)

                                                                               ... Petitioner(s)



                                                      versus



                    1 - State Of Chhattisgarh Through The Secretary, Department Of

                    Education, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur,

                    District Raipur (C.G.)



                    2 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal

                    Nagar, Naya Raipur, District - Raipur (C.G.)



                    3 - Divisional Joint Director Public Instruction, Bastar Division, Jagdalpur,

                    District- Bastar (C.G.)
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4 - District Education Officer District- North Bastar Kanker (C.G.)



5 - Block Education Officer Block- Narharpur, District- North Bastar

Kanker (C.G.)



6 - Divisional Joint Director Treasury, Account And Pension, Bastar

Division, Jagdalpur, District- Bastar (C.G.)

                                                         ... Respondent(s)

(Cause title taken from CIS)

For Petitioner(s) : Shri Punit Ruparel, Advocate. For Respondent(s) : Ms. Nupur Trivedi, Panel Lawyer.

Hon'ble Shri Bibhu Datta Guru, Judge Order on Board 28.04.2025

Heard.

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-6) 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, 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.

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 the above, the petition is disposed of with the aforesaid

liberty.

Sd/-

(Bibhu Datta Guru) Judge

Shoaib