Subhadra Kanwar vs State Of Chhattisgarh
2025 Latest Caselaw 3395 Chatt

Chattisgarh High Court

Subhadra Kanwar vs State Of Chhattisgarh on 25 August, 2025

                                                                                                   NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         WPS No. 9958 of 2025

Subhadra Kanwar W/o Shri Pramod Singh Kanwar Aged About 42 Years Currently
Working As Head Master At Government Boys Ashram Udta, Block Pali, District
Korba, C.G. R/o Village Rainpur (Khurd), Post Nonbira, Tehsil Hardibazar, Block Pali
District Korba, C.G.
                                                                     ... Petitioner(s)

                                                    versus

1 - State Of Chhattisgarh Through The Secretary, Department Of School Education,
Mantralaya Mahanadi Bhawan, Naya Raipur, District Raipur, C.G.

2 - The Secretary Department Of Panchayat And Rural Development, Mantralaya
Mahanadi Bhawan, Naya Raipur, District Raipur, C.G.

3 - District Education Officer Korba, District Korba, C.G.

4 - Chief Executive Officer Janpad Panchayat, Pali, District Korba, C.G.
                                                                    ---- Respondent(s)
                                     (Cause title is taken from the CIS)
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For Petitioner : Shri Abdul Moin Khan, Advocate For Respondent/State : Shri Santosh Bharat, PL

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Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board 25.08.2025

1. The claim of the petitioner in this petition is with regard to grant of Kramonnati

Vetanman/ Time Pay Scale.

2. Learned counsel for the petitioner would submit that with regard to award of the

Time Pay Scale, some Circular has been issued by the respondent/State. Apart from

this, Division Bench of this Court in case of Smt Sona Sahu Vs State of Wps 9958 of 2025

Chhattisgarh and others in WA-261 of 2023 has also considered the identical issue.

Petitioners are also entitled for the Kramonnati Vetanman / Time Pay Scale. He

further submits that at present this petition may be disposed of with liberty to the

petitioner to make a representation to the competent authority in light of order passed

by this Court in WA-261 of 2023.

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 the 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 the respondents

concerned/ competent authority, annexing all relevant documents, and judgment of

this Court passed in WA-261 of 2023. On such representation being made, it is

expected that the respondents concerned/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 WA-261 of 2023 within further period of four months from

the date of receipt of such representation.

5. It is made clear that this Court has not expressed any opinion on merits of this

case, and it is for respondents concerned to consider the claim of petitioner on its

own merits.

6. With this observation, the writ petition stands disposed of.

Sd/-

(Ravindra Kumar Agrawal) JUDGE padma