Chattisgarh High Court
Bhikhari Ram Markam vs State Of Chhattisgarh on 28 January, 2025
1
2025:CGHC:5027
NAFR
Digitally
signed by
RAVI
RAVI SHANKAR
HIGH COURT OF CHHATTISGARH AT BILASPUR
SHANKAR MANDAVI
MANDAVI Date:
2025.02.01
13:20:08
+0530
WPS No. 735 of 2025
1 - Bhikhari Ram Markam S/o Kumar Markam Aged About 42 Years
Working As Head Master, Government Primary School Karhidih, Block-
Dhamdha, District- Durg, Chhattisgarh
2 - Gopeshwari Yadav W/o Ishwar Lal Yadav Aged About 36 Years
Working As Assistant Teacher (L.B.), Government Primary School
Nardha, Block- Dhamdha, District Durg (Chhattisgarh)
3 - Manjulata Rajpoot W/o Rajesh Singh Rajpoot Aged About 45 Years
Working As Head Master, Government Primary School Sankara, Block-
Dhamdha, District- Durg (Chhattisgarh)
4 - Kanwal Mahilang S/o Anjorwa Mahilang Aged About 46 Years
Working As Assistant Teacher, Government Primary School Nandini
Khundini, Block- Dhamdha, District- Durg (Chhattisgarh)
5 - Niteshwari Netam W/o Dushyant Kumar Netam Aged About 35 Years
Working As Assistant Teacher (L.B.), Government Primary School
Haraftarai, Block- Dhamtari, District- Dhamtari (Chhattisgarh)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary School Education
Department, Mantralaya Mahanadi Bhawan, Atal Nagar, Naya Raipur,
Revenue And Civil District Raipur (Chhattisgarh)
2 - The Secretary Panchayat And Rural Development, Government Of
Chhattisgarh, Mantralaya Mahanadi Bhawan, Atal Nagar, Naya Raipur,
Revenue And Civil District- Raipur, Chhattisgarh
2
3 - Director Directorate Of Public Instruction, Indrawati Bhawan Atal
Nagar Naya Raipur, District Raipur, Chhattisgarh
4 - The Commissioner Cum Director Directorate Of Panchayat, Indravati
Bhawan, Atal Nagar, Naya Raipur, District Raipur, Chhattisgarh
5 - The District Education Officer Dhamdha, District- Durg, Chhattisgarh
6 - The Block Education Officer Dhamdha, District- Durg (Chhattisgarh)
7 - The District Education Officer Dhamtari, District- Dhamtari
(Chhattisgarh)
8 - The Block Education Officer Dhamdha, District- Durg, Chhattisgarh
... Respondent(s)
(Cause-title taken from Case Information System)
For Petitioner(s) : Mr. Palash Agrawal, Advocate
For State/Respondent(s) : Mr. Kawaljeet Singh Saini, Panel Lawyer
Hon'ble Shri Justice Amitendra Kishore Prasad
Order on Board
28/01/2025
1. Heard Mr. Palash Agrawal, learned counsel petitioner as well as
Mr. Kawaljeet Singh Saini, learned Panel Lawyer for
State/respondents.
2. By way of this writ petition, the petitioners have prayed for
following reliefs:
"10.1 This Hon'ble Court may kindly be pleased to
pass an appropriate order and call for the entire
records for the case of the petitioners.
10.2 This Hon'ble Court may kindly be pleased to pass
an appropriate order or issue writ and direct the
respondent authorities to grant the amount / benefit of
Kramonnati Vetanman to petitioners in view of the
Circular dated 10.03.2017 issued by the State
Government along with an interest @ 18% per annum,
from the date of the completion of 10 years of services
till the actual payment of Kramonnati vetanman Within
a stipulated period of 30 days. In the interest of justice.
10.3 This Hon'ble Court may further be pleased to
pass an appropriate order or issue writ as deemed fit
under the facts and circumstances of the case."
3. The claim of the petitioner is with regard to grant of Kramonnati
Vetanman after completion of 10 years of their service. Learned
counsel for the petitioner 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 is 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 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/s and direction/s, this
petition stands disposed of.
Sd/-
(Amitendra Kishore Prasad)
Judge
Ravi Mandavi
