Chattisgarh High Court
Smt. Shashi Tiwari vs State Of Chhattisgarh on 5 August, 2025
1
2025:CGHC:38751
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 8821 of 2025
1 - Smt. Shashi Tiwari D/o Shri Baidyanath Tiwari Aged About 36 Years
Presently Working As Assistant Teacher (L.B.), Govt. Primary School English
Medium Ganjpara Ignite, Block And District Rajnandgaon C.G.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, School Education
Department, Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar,
District Raipur C.G.
2 - Secretary, Panchayat And Rural Development Department, Mantralaya,
Mahanadi Bhawan, Nawa Raipur, Atal Nagar, District Raipur C.G.
3 - Director, Directorate Of Public Instructions, Indrawati Bhawan, Nawa
Raipur, Atal Nagar, District Raipur C.G.
4 - Commissioner Cum Director, Directorate Of Panchayat, Indrawati
Bhawan, Nawa Raipur, Atal Nagar, District Raipur C.G.
5 - Cheif Executive Officer, Zila Panchayat Rajnandgaon, District
Rajnandgaon C.G.
6 - District Education Officer, Rajnandgaon, District Rajnandgaon C.G.
7 - Block Education Officer, Block Rajnandgaon, District Rajnandgaon C.G.
... Respondent(s)
(Cause title taken from Case Information System)
For Petitioner(s) : Mr. C. Jayant K. Rao, Advocate
For Respondent(s)/State : Ms. Smita Jha, Panel Lawyer
VEDPRAKASH
DEWANGAN Hon'ble Shri Justice Ravindra Kumar Agrawal
Digitally signed Order on Board
by VEDPRAKASH
DEWANGAN
Date: 2025.08.05
19:43:55 +0530
05/08/2025
1. This petition has been filed by the petitioner seeking for the following
relief(s):-
"10.1. That, this Hon'ble Court may kindly be pleased
to direct the respondents to grant the benefit of
Kramonnati after completion of 10 years of service in
the light of the policy dated 10.03.2017.
10.2. That, this Hon'ble Court may kindly be pleased to
grant any other relief as it may deems fit and
appropriate."
2. The claim of the petitioner is with regard to grant of first Kramonnati
and second Kramonnati Vetanman. Learned counsel for the petitioner
submits that with regard to award of first Kramonnati Vetanman and
second 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. Petitioner
is also entitle for first Kramonnati Vetanman and second Kramonnati
Vetanman. He further submits that at present this petition may be
disposed of with liberty to the petitioner to make a representation to the
respondents No. 2 & 3/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 petitioner.
4. Be that as it may, looking to the limited prayer made by learned
counsel for petitioner, this petition at this stage is disposed of
permitting the petitioner to make representation raising all grounds as
raised in this writ petition to respondents No. 2 & 3/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 respondents No.2 & 3/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 respondents No. 2 & 3 to
consider the claim of petitioners on its own merits.
5. With this observation, the writ petition stands disposed of.
Sd/-
(Ravindra Kumar Agrawal)
Judge
ved
