Chattisgarh High Court
Naresh Kumar Jain vs State Of Chhattisgarh on 18 August, 2025
1
Digitally signed
by RAMESH 2025:CGHC:41664
KUMAR VATTI
Date: 2025.08.19
15:05:05 +0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 6551 of 2021
1 - Naresh Kumar Jain S/o Shri Puran Ram Aged About 36 Years Working As
Peon, Government Higher Secondary School, Anwari Charama, District
Kanker, Chhattisgarh
2 - Mehta Ram Sinha W/o Late Uday Ram Sinha Aged About 46 Years
Working As Peon, Government Higher Secondary School, Shahwada, Block
Charama, District Kanker, Chhattisgarh
3 - Kavita Nagraj W/o Shri Ghanshyam Nagraj Aged About 34 Years Working
As Peon, Government Higher Secondary School, Halba, Block Charama,
District Kanker, Chhattisgarh
4 - Dhanraj Samrath S/o Shri Shankar Ram Samrath Aged About 46 Years
Working As Peon, Girls Higher Secondary School, Antagarh, Block Antagarh,
District Kanker, Chhattisgarh
5 - Tribhuvan Sinha S/o Shri Kishan Lal Aged About 45 Years Working As
Peon, Government Higher Secondary School, Halba, Block Charama, District
Kanker, Chhattisgarh
6 - Khemchand Rawat S/o Shri Asaram Rawat Aged About 34 Years Working
As Peon, Government Higher Secondary School, Bhiragaon, Block
Bhanupratappur, District Kanker, Chhattisgarh
7 - Lakhanlal Tandiya S/o Shri Brijlal Tandiya Aged About 37 Years Working
As Peon, Government Higher Secondary School, Hatkarra, Block
Bhanupratappur, District Kanker, Chhattisgarh
8 - Sukdev Sarkar S/o Shri Badal Sarkar Aged About 35 Years Working As
Peon, Government Higher Secondary School, Mayapur, Block Koilebeda,
District Kanker, Chhattisgarh
... Petitioners
Versus
1 - State Of Chhattisgarh Through The Secretary, Department Of School
Education, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur,
District : Raipur, Chhattisgarh
2 - Secretary Department Of Scheduled Caste And Schedules Tribe
Development, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur,
District : Raipur, Chhattisgarh
3 - Commissioner Aadim Jati Tatha Anusuchit Jati Vikas Vibhag, Indrawati
Bhawan, Atal Nagar, Nawa Raipur, District : Raipur, Chhattisgarh
4 - District Education Officer North Bastar, Kanker, District : Kanker,
Chhattisgarh
2
... Respondents
For Petitioners : Mr. N. Naha Roy, Advocate
For Respondents/State : Mr. Shubham Bajpai, Panel Lawyer
Hon'ble Shri Justice Rakesh Mohan Pandey
Order on Board
18/08/2025
1. The petitioners have filed this petition seeking the following relief(s):-
10.1 Issue an appropriate writ in the nature of Mandamus and
direct the respondents to take steps for considering the cases of
the petitioners for regularization for having served the
respondents on a daily wages/irregular basis for much more than
ten years as a one-time measure in light of the direction of the
Hon'ble Supreme Court, within a time frame as deemed fit by this
Hon'ble Court.
10.2 Grant any other relief, which is deemed fit in the
circumstances of the case.
2. Learned counsel appearing for the petitioners would submit that the
petitioners are working with the respondent authorities against the
vacant post of Peon etc since the years 2006, 2007 and 2008, but till
date their services have not been regularized. He would contend that
the issue involved in the present petition has already been dealt with
by the Hon'ble Supreme Court in the matter of Narendra Kumar
Tiwari & Ors. Vs. State of Jharkhand and Others reported in (2018)
8 SCC 238 and in the matter of Jaggo Vs. Union of India, SLP(C)
No. 5580 of 2024 : AIR 2025 SC 296. He would contend that a
direction may be issued to the respondent authorities to consider the
claim of the petitioners in the light of the judgments passed by the
Hon'ble Supreme Court in above referred cases.
3. On the other hand, learned Panel Lawyer appearing for the State
would oppose.
4. I have heard learned counsel for the parties and perused the
documents.
5. Considering the limited prayed made by Mr. N. Naha Roy, learned
counsel for the petitioners, this petition, at this juncture, is disposed of
with a direction to respondents No. 3 and 4 to consider the claim of the
petitioners pertaining to regularization in the light of judgments passed
by the Hon'ble Supreme Court in the matters of Narendra Kumar
Tiwari (supra) and Jaggo (supra). The entire exercise shall be
completed by the respondent authorities expeditiously preferably within
a period of 90 days from the date of receipt of copy of this order.
6. With the aforesaid direction(s) and observation(s), the petition is
disposed of.
Sd/-
(Rakesh Mohan Pandey)
Judge
vatti
