Chattisgarh High Court
Fatish Kumar Sahu vs State Of Chhattisgarh on 18 August, 2025
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2025:CGHC:41381
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 9618 of 2025
1 - Fatish Kumar Sahu S/o Mansingh Sahu Aged About 48 Years Posted And
Working As Teacher (L.B.) At Govt. Middle School Dhaba, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
2 - Anju Bhoyar W/o Ravindra Kumar Bhoyar Aged About 53 Years Posted And
Working As Teacher (L.B.) At Govt. Middle School Dhaba, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
3 - Umesh Singh Sengar S/o Kaptan Singh Sengar Aged About 51 Years Posted
And Working As Teacher (L.B.) At Govt. Middle School Dhaba, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
4 - Lalit Kumar Sharma S/o Harikishan Sharma Aged About 57 Years Posted And
Working As Head Master At Govt. Primary School Jarlakhurd, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
5 - Yogesh Kumar S/o Baldu Ram Aged About 37 Years Posted And Working As
Assistant Teacher (L.B.) At Govt. Primary School Jarlakhurd, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
6 - Smt. Veena Sahu W/o Doojram Sahu Aged About 35 Years Posted And Working
As Assistant Teacher (L.B.) At Govt. Primary School Amlidih, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
7 - Smt. Sarojbala Masih W/o Davidson Masih Aged About 58 Years Posted And
Working As Head Master At Govt. Primary School Jogidalli, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
Digitally signed
by MOHAMMAD
AADIL KHAN
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8 - Smt. Vandan Nashine W/o Krishna Kumar Nashine Aged About 45 Years Posted
And Working As Teacher (L.B.) At Govt. Middle School Baherabhatha, Block-
Rajnandgaon, Distt. - Rajnandgaon, C.G.
9 - Smt. Devshri Sahu W/o Krishna Kumar Sahu Aged About 50 Years Posted And
Working As Teacher (L.B.) At Govt. Middle School Jogidalli, Block- Rajnandgaon,
Distt. - Rajnandgaon, C.G.
... Petitioners
versus
1 - State of Chhattisgarh Through Its Secretary, School Education Department,
Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur, C.G.
2 - State of Chhattisgarh Through Its Secretary, Panchayat And Rural Development
Department, Mahanadi Bhawan, Atal Nagar Nawa Raipur, District- Raipur, C.G.
3 - Director Directroate of Public Instruction, Indrawati Bhawan, Atal Nagar Naya
Raipur, District- Raipur, C.G.
4 - Joint Director Durg, Division Durg, C.G.
5 - District Education Officer Rajnandgaon, Distt. - Rajnandgaon, C.G.
6 - Chief Executive Officer Zila Panchayat Rajnandgaon, Distt. - Rajnandgaon, C.G.
7 - Block Education Officer Block- Rajnandgaon, Distt. - Rajnandgaon, C.G.
8 - Chief Executive Officer Janpad Panchayat, Rajnandgaon, Distt. - Rajnandgaon,
C.G.
... Respondents
(Cause-title taken from Case Information System)
For Petitioners : Mr. Pramod Ramteke, Advocate.
For State/Respondents : Mr. Shreyansh Mehta, Panel Lawyer.
Hon'ble Shri Justice Ravindra Kumar Agrawal
Order on Board
18-08-2025
1. By the present writ petition, the petitioners are seeking direction towards the
respondent authorities for grant of Krmonnati Vetanman on completion of 10
years of service in view of the order dated 28-02-2024 passed by the Division
Bench of this High Court in WA No. 261/2023 and also as per circular dated
10-03-2017 issued by the State Government of C.G.
2. The claim of the petitioners is 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 considered the identical issue. The petitioners are also
entitled for Kramonnati Vetanman. He further submits that at present, this
petition may be disposed of with liberty to the petitioners to make their
representation to the competent authority in light of order dated 28/02/2024
passed by this Court in W.A. No.261 of 2023.
3. Learned State counsel opposes the submission 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 Hon'ble
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
the petitioners, this petition at this stage is disposed of permitting the
petitioners to make their 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(s) 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(s). 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 is disposed of.
Sd/-
(Ravindra Kumar Agrawal)
Judge
Aadil
