Chattisgarh High Court
Kshirodra Kumar Purohit vs The State Of Chhattisgarh on 12 February, 2025
1
Digitally
2025:CGHC:7527
signed by
RAVI
RAVI SHANKAR
SHANKAR MANDAVI
MANDAVI Date:
2025.02.14
16:55:31
+0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 1166 of 2025
1 - Kshirodra Kumar Purohit S/o Mr. Brajraj Purohit Aged About 48
Years Post Lecturer Local Body, Posted At P.M. Shri Swami Atmanand
Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
2 - Naveen Kumar Sao S/o Mr. Shivcharan Sao Aged About 39 Years
Post Assistant Teacher Local Body, Posted At P.M Shri Swami
Atmanand Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
3 - Hariram Sao S/o Mr. Rattiram Sao Aged About 52 Years Post
Assistant Teacher Local Body, Posted At P.M Shri Swami Atmanand
Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
4 - Sunil Pradhan S/o Mr. Upendra Pradhan Aged About 33 Years Post
Assistant Teacher Local Body, Posted At P.M Shri Swami Atmanand
Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
5 - Dheerendra Kumar Bhoi S/o Mr. Raghumani Bhoi Aged About 43
Years Post Assistant Teacher Local Body, Posted At P.M Shri Swami
Atmanand Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
6 - Mrs. Arpana Sona W/o Mr. Ravindra Sona Aged About 37 Years Post
Assistant Teacher Local Body, Posted At P.M Shri Swami Atmanand
Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
7 - Mrs. Kamla Patel W/o Mr. Vijay Kumar Patel Aged About 40 Years
Post Assistant Teacher Local Body, Posted At P.M Shri Swami
Atmanand Govt. English Medium School, Basna, Block Basna, District
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Mahasamund, Chhattisgarh.
8 - Mrs. Girija Vaishnaw D/o Mr. Mohar Das Vaishnaw Aged About 37
Years Post Assistant Teacher Local Body, Posted At P.M Shri Swami
Atmanand Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
9 - Mrs. Alka Pradhan W/o Mr. Chintamani Pradhan Aged About 38
Years Post Assistant Teacher Local Body, Posted At P.M Shri Swami
Atmanand Govt. English Medium School, Basna, Block Basna, District
Mahasamund, Chhattisgarh.
10 - Mrs. Khirvanti Bhoi W/o Mr. Mukesh Kumar Bhoi Aged About 35
Years Post Assistant Teacher Local Body, Posted At Govt. Primary
School, Garhpatani, Block Basna, District Mahasamund, Chhattisgarh.
11 - Mrs. Arundhati Bhoi W/o Mr. Dheerendra Kumar Bhoi Aged About
38 Years Post Assistant Teacher Local Body, Posted At Govt. Primary
School, Durugpali, Block Basna, District Mahasamund, Chhattisgarh.
12 - Chhabimanyu Sadhangi S/o Chakrapani Sadhangi Aged About 55
Years Post Assistant Teacher Local Body, Posted At Govt. Upper
Primary School, Amapali Block Basna, District Mahasamund,
Chhattisgarh.
13 - Yogesh Kumar Barhai S/o Mr. Meenketan Barhai Aged About 34
Years Post Assistant Teacher Local Body, Posted At P.M. Shri Swami
Atmanand Govt. English Medium School Basna, Block Basna, District
Mahasamund, Chhattisgarh.
14 - Mrs. Santoshi Sao W/o Mr. Hariram Sao Aged About 51 Years Post
Teacher, Posted At Kasturba Gandhi Balika Awasiya Vidyalay Bansula,
Basna, Block Basna, District Mahasamund, Chhattisgarh.
15 - Mr. Manoj Kumar Sahoo S/o Mr. Bimal Kumar Sahoo Aged About
53 Years Post Lecturer Local Body, Posted At Govt. Higher Secondary
School Kisadi, Block Saraipali, District Mahasamund, Chhattisgarh.
... Petitioner(s)
versus
1 - The State Of Chhattisgarh Through Its Secretary, School Education
Department, Mahanadi Bhawan, Naya Raipur, District Raipur,
Chhattisgarh.
2 - Secretary, Panchayat And Rural Development Department,
3
Mahanadi Bhawan, Naya Raipur, District Raipur, Chhattisgarh.
3 - District Education Officer District Mahasamund, Chhattisgarh.
4 - Zila Panchayat District Mahasamund, Through Chief Executive
Officer, Zila Panchayat District Mahasamund, Chhattisgarh.
... Respondent(s)
(Cause-title taken from Case Information System)
For Petitioner(s) : Ms. Bhavika Kotecha, Advocate
For State/Respondent(s) : Ms. Shailja Shukla, Dy. GA
Hon'ble Shri Justice Amitendra Kishore Prasad
Order on Board
12/02/2025
1. Heard Ms. Bhavika Kotecha, learned counsel petitioner/s as well
as Ms. Shailja Shukla, learned Dy. GA for State/respondents.
2. By way of this writ petition, the petitioners have prayed for
following reliefs:
"I. The Hon'ble Court may kindly be pleased to
direct respondents to consider the case of
petitioner for grant of 1st Kramonnati Vetanman,
from the date when petitioner completed 10
years of service and grant all consequential,
arrears & other benefit to the petitioner flowing
from the grant of 1st Kramonnati.
II. Any other relief which this Hon'ble Court
deems fit and proper under the facts and
circumstances of the case may also be passed
in favour of the petitioner and the cost of the
petition may be awarded in favour of the
petitioner."
3. The claim of the petitioner/s is with regard to grant of Kramonnati
Vetanman after completion of 10 years of their service. Learned
counsel for the petitioner/s 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 as
such the petitioner/s are also entitled 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.
4. Learned State counsel opposes the submissions made by learned
counsel for the petitioner.
5. 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/s to make representation raising all
grounds as raised in this writ petition to respondents No.
/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.
6. Accordingly, with aforesaid observation and direction, this petition
stands disposed of.
Sd/-
(Amitendra Kishore Prasad)
Judge
Ravi Mandavi
