Chattisgarh High Court
Narendra Kumar Thakur vs State Of Chhattisgarh on 10 January, 2025
1
2025:CGHC:1698
Digitally
signed by
NAFR
GOURI
GOURI MUDALIAR
MUDALIAR Date:
2025.01.13
19:07:44
+0530 HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 198 of 2025
1 - Narendra Kumar Thakur S/o Yadav Ram Thakur Aged About 45 Years
Posted And Working As Sports Teacher (L.B.) At Govt. H.S. School
Dhanapuri, Block - Gurur, Distt. - Balod Chhattisgarh
2 - Gajendra Kumar Khare S/o Rup Singh Khare Aged About 36 Years Posted
And Working As Head Master At Govt. Primary School Bhalukonha, Block -
Dondi Lohara, Distt. - Balod Chhattisgarh
3 - Smt Dulari Khare W/o Dhaneshwaranand Prasad Khare Aged About 45
Years Posted And Working As Head Master At Govt. Primary School Raipura,
Block - Dondi Lohara, Distt. - Balod Chhattisgarh
4 - Narad Ram Bhuarya S/o Dukhuram Bhuarya Aged About 58 Years Posted
And Working As Head Master At Govt. Primary School Madiyakatta, Block -
Dondi Lohara, Distt. - Balod Chhattisgarh
5 - Smt. Lata Barley W/o Late Prithvipal Barley Aged About 49 Years Posted
And Working As Assistant Teacher (L.B.) At Govt. Primary School Nargi,
Block - Dondi Lohara, Distt. - Balod Chhattisgarh
6 - Mahesh Kumar Jagnayak S/o Vishnu Ram Jagnayak Aged About 43 Years
Posted And Working As Head Master At Govt. Primary School Bagaikonha
(T), Block - Dondi Lohara, Distt. - Balod Chhattisgarh
7 - Rakesh Kumar Marbal S/o Jagatram Marbal Aged About 50 Years Posted
And Working As Lecturer (L.B.) At Govt. H.S. School Katnai, Block - Akaltara,
Distt. - Janjgir Champa Chhattisgarh
8 - Mohammad Nisar S/o Mohammad Yaseen Khan Aged About 43 Years
Posted And Working As Assistant Teacher (L.B.) At Govt. Primary School
Raipura, Block - Dondi Lohara, Distt. - Balod Chhattisgarh
2
9 - Bala Ram Nishad S/o Sundar Lal Nishad Aged About 54 Years Posted
And Working As Teacher (L.B.) At Govt. Middle School Basin, Block - Gurur,
Distt. - Balod Chhattisgarh
10 - S. Kala W/o Siji K.T. Aged About 50 Years Posted And Working As
Lecturer (L.B.) At Swami Atmanand Government Excellence English Medium
Higher Secondary School Titurdih, Block - Durg, Distt. - Durg Chhattisgarh
... Petitioners
versus
1 - State Of Chhattisgarh Through Its Secretary, School Education
Department, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District Raipur
Chhattisgarh
2 - State Of Chhattisgarh Through Its Secretary, Panchayat And Rural And
Urban Development Department, Mahanadi Bhawan, Atal Nagar, Nawa
Raipur, District - Raipur Chhattisgarh
3 - Director Directorate Of Public Instruction, Indrawati Bhawan, Atal Nagar
Naya Raipur, District Raipur Chhattisgarh
4 - Joint Director School Education Department, Division Durg, District Durg
Chhattisgarh
5 - District Education Officer Balod, District Balod Chhattisgarh
6 - District Education Officer Durg, District Durg Chhattisgarh
7 - District Education Officer Janjgir, District Janjgir-Champa Chhattisgarh
8 - Chief Executive Officer Zila Panchayat, Balod, District Balod Chhattisgarh
9 - Chief Executive Officer Zila Panchayat, Durg, District Durg Chhattisgarh
10 - Chief Executive Officer Zila Panchayat, Janjgir, District Janjgir-Champa
Chhattisgarh
11 - Block Education Officer Block Gurur, District Balod Chhattisgarh
12 - Block Education Officer Block Dondi Lohara, District Balod Chhattisgarh
13 - Block Education Officer Block Akaltara, District Janjgir-Champa
Chhattisgarh
14 - Block Education Officer Block Durg, District Durg Chhattisgarh
15 - Chief Executive Officer Janpad Panchayat, Gurur, District Balod
Chhattisgarh
16 - Chief Executive Officer Janpad Panchayat, Akaltara, District Janjgir-
Champa Chhattisgarh
17 - Chief Executive Officer Janpad Panchayat, Durg, District Durg
Chhattisgarh
3
18 - Chief Executive Officer Janpad Panchayat, Dondi Lohara, District Balod
Chhattisgarh
... Respondents
For Petitioners : Shri Pramod Ramteke, Advocate.
For : Ms. Nupur Trivedi, PL.
Respondents/State
Hon'ble Shri Justice Amitendra Kishore Prasad
Order on Board
10/01/2025
1. Since the matter is being heard and decided finally, I.A. No.1
application for exemption from filing typed copy of documents is hereby
allowed.
2. By way of this petition, the petitioners have sought the following
reliefs:-
(i)That, the Hon'ble Court may kindly be pleased to call the entire
records in related to the case of the petitioners from the
possession of respondent for its kind consideration.
(ii)That, the Hon'ble Court may kindly be pleased to direct the
respondent authority to consider the case of the petitioners for
grant of benefits of Kramonnati Vetanmaan on completion of l0
years of services in light of the circular dated 10.03.2017 issued
by the State Govt. and order passed by the Division bench in
case of Smt. Sona Sahu Vs. State of Chhattisgarh order dated
28.02.2024.
(iii)That, the Hon'ble Court may kindly be pleased to direct the
respondent authority to give all benefits of petitioners including
the arrears of pay with 18% interest per annum from the date of
completion of 10 years of services till the actual payment of
Kramonnati Vetanmaan within the stipulated period of 30 days.
(iv)That, the Hon'ble Court may kindly be pleased to disposed off
the instant writ petition with similar order passed in the case of
Smt. Sona Sahu Vs. State of Chhattisgarh & others in Writ
Appeal No. 261/2023 order passed on 28/02/2024.
(v) That, any other relief may also be granted to the petitioner
which this Hon'ble Court deemed fit in facts and circumstances
of the case."
3. The claim of the petitioners is with regard to grant of Kramonnati
Vetanman after completion of 10 years and 20 years of their service.
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. Petitioners are
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 petitioners 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 petitioners.
5. Be that as it may, looking to the limited prayer made by learned
counsel for petitioners, this petition at this stage is disposed of
permitting the petitioners to make 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 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
and also 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. With the aforesaid observation(s) and direction(s), the instant
petition is hereby disposed of.
Sd/-
(Amitendra Kishore Prasad )
gouri Judge
